State Consumer Disputes Redressal Commission
Sukhdev Kaur vs Preet Land Promoters And Developers (P) ... on 9 June, 2022
ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION PUNJAB,
DAKSHIN MARG, SECTOR -37 A, CHANDIGARH
Consumer Complaint No.38 of 2022
Date of Institution : 07.06.2022
Date of Decision : 09.06.2022
Sukhdev Kaur aged about 70 years R/o Village Paraul, Sub Tehsil Majri,
Tehsil and District SAS Nagar (Mohali) PIN 140901 now residing at 2807
Po Wah House, Lok Wah Estate, Kowloon, Hong Kong through her SPA
Jaspreet Singh son of S. Baldev Singh, resident of Village Madnipur,
Tehsil Payal and District Ludhiana.
.............Complainant
Versus
1.Preet Land Promoters and Developers (P) Ltd., Sector 86, SAS Nagar (Mohali), Punjab-140501.
2. Preet Land Promoters and Developers (P) Ltd., Sector 86, SAS Nagar (Mohali), Punjab-140501 through its Director Charanjit Singh Saini.
2nd Address:-
H.No.159B, Sunny Enclave, Kharar, District SAS Nagar (Mohali) - 140301.
3. Preet Land Promotors and Developers (P) Ltd., Sector 86, SAS Nagar (Mohali), Punjab-140501 through its Director Kanwaljeet Singh Walia.
2nd Address:-
H.No.1568, Sector 34-D, Chandigarh - 160022.
4. Ashok Kukreja, Director of Preet Developers Pvt. Ltd., r/o H.No.1328, Sector 37B, Chandigarh - 160036.
5. Narinder Singh, Director of Preet Developers Pvt. Ltd. r/o H.No.3647, Sector 69, SAS Nagar, (Mohali), Punjab - 160069.
6. Yash Pal, Director, Preet Land Promotors and Developers (P) Ltd., r/o H.No.1444-D, Sushant City Sector Road, Kundali, District Sonepat, Haryana - 131001.
......Opposite Parties 2 CC No.38 of 2022 Consumer Complaint under Section 47 & 49(B) of Consumer Protection Act, 2019.
Quorum:-
Mr. H.P.S. Mahal, Presiding Judicial Member Mrs. Urvashi Agnihotri, Member Present:-
For complainant : Sh. Navjeet Singh, Advocate H.P.S. MAHAL, PRESIDING JUDICIAL MEMBER:-
Learned counsel for the complainant has made a statement, recorded separately, to the effect that, due to some technical defects, he withdraws the present complaint and prays for liberty to file a fresh complaint on the same cause of action under Section 47 of the Consumer Protection Act.
2. In view of the statement of learned counsel for the complainant, this complaint is dismissed as withdrawn with a liberty to file a fresh complaint on the same cause of action under Section 47 of the Consumer Protection Act.
3. Registry is directed to return the original documents, if any, and spare sets, after retaining the true photocopy of the same, duly attested by the counsel.
(H.P.S. MAHAL) PRESIDING JUDICIAL MEMBER (URVASHI AGNIHOTRI) MEMBER June 09, 2022 DB