National Consumer Disputes Redressal
Puma Realtors Pvt. Ltd. vs Adarsh Rani Parmar & 2 Ors. on 11 April, 2018
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 2033 OF 2017 (Against the Order dated 18/08/2017 in Complaint No. 219/2017 of the State Commission Chandigarh) 1. PUMA REALTORS PVT. LTD. THROUGH ITS AUTHORIZED REP. SH. RAJIV BHATIA, SCO NO 6-8, FIST AND SECOND FLOORS, SECTO 9D, CHANDIGARH 160009 ...........Appellant(s) Versus 1. ADARSH RANI PARMAR & 2 ORS. W/O. INDERJIT SINGH RESIDENT OF H NO 16 SAT KARTAR NAGAR JALANDHAR PUNJAB 144003 2. MR. INDERJIT SINGH PARMAR S/O. SH SWARAN SINGH PARMAR, GENERAL POWER OF ATTORNEY HOLDER , MR. ANKUR DADA, H NO 16 SAT KARTAR NAGAR JALANDHAR PUNJAB 3. MR. ANKUR DADA S/O. SH. ANOOP KRISHNA DADA, HOUSE NO 91 FIRST FLOOR PHASE-7, MOHALI PUNJAB ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE D.K. JAIN,PRESIDENT HON'BLE MRS. M. SHREESHA,MEMBER For the Appellant : Mr. Amit Bansal, Advocate and Mr. Saumyen Das, Advocate For the Respondent : Mr. Ankur Dada, A/R Dated : 11 Apr 2018 ORDER Learned Counsel appearing for the Appellant states that he has instructions not to press the present Appeals as the execution proceedings have already been initiated by the Complainants.
In view of the submission, the Appeals are dismissed as not pressed.
It goes without saying that we have not expressed any opinion on the merits of these Appeals.
The statutory deposits made at the time of filing of the Appeals shall stand transferred to the Consumer Legal Aid Account.
......................J D.K. JAIN PRESIDENT ...................... M. SHREESHA MEMBER