National Consumer Disputes Redressal
Elephant Energy Private Limited vs Idea Holding Limited on 30 August, 2017
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 2194 OF 2017 1. ELEPHANT ENERGY PRIVATE LIMITED THROUGH ITS DIRECTOR MR. VINOD FOTEDAR A-1/136, 3RD FLOOR, SAFDARJUNG ENCLAVE, NEW DELHI-110029 ...........Complainant(s) Versus 1. IDEA HOLDING LIMITED THROUGH ITS MANAGING DIRECTOR-MR. MANISH BHANDARI SHREDO BUILDING, NO. 4012: PHASE 2, DUGRI, LUDHIANA-141013 PUNJAB ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE D.K. JAIN,PRESIDENT HON'BLE MRS. M. SHREESHA,MEMBER
For the Complainant : Mr. Aranya K. Pathak, Advocate For the Opp.Party : Dated : 30 Aug 2017 ORDER
After addressing us for some time, learned Counsel appearing for the Complainant seeks leave to withdraw the Complaints, stating that the Complainant shall take recourse to an appropriate remedy, except for filing fresh Complaints under the Consumer Protection Act, 1986, as may be available to them, in accordance with law, for redressal of the grievances, raised in the present Complaints.
Accordingly, both the Complaints are dismissed as withdrawn.
It goes without saying that we have not expressed any opinion on the merits of the grounds urged in the Complaints.
......................J D.K. JAIN PRESIDENT ...................... M. SHREESHA MEMBER