State Consumer Disputes Redressal Commission
Dr. Harsh Wardhan Singh & Anr. vs M/S Vipul Ltd. on 17 July, 2015
Daily Order IN THE STATE COMMISSION DELHI Constituted under Section 9 of the Consumer Protection Act, 1986 Complaint Case No. CC/363/2015 1. DR. HARSH WARDHAN SINGH & ANR. 960, TROOPERS TRAIL, WAYCROSS, GEORGIA-31501, U.S.A ...........Complainant(s) Versus 1. M/S VIPUL LTD. REGUS RECTANGLE, LEVEL 4, D4, COMMERCIAL COMPLEX SAKET, NEW DELHI ............Opp.Party(s) BEFORE: HON'BLE MR. N.P. Kaushik PRESIDING MEMBER HON'ABLE MR. S.C.JAIN MEMBER For the Complainant: For the Opp. Party: ORDER Present: Sh. Abhishek Vikaram, Counsel for the Complainant Heard on Admission Admitted Counsel for the OP Sh. Dinesh Kumar, Advocate is incidentally present. Parties have relied upon the settlement which has been taken on record and exhibited as Ex C I. Ld. Counsel for the Complainant states that in view of the compromise exhibit C-I he withdraws the complaint. Matter is dismissed as withdrawn.
File be sent to records.
[HON'BLE MR. N.P. Kaushik] PRESIDING MEMBER [HON'ABLE MR. S.C.JAIN] MEMBER