State Consumer Disputes Redressal Commission
Mr.Kirankumar Pralhad Ingle & Ors vs Lodha Developers Pvt.Ltd on 9 March, 2018
STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI COMPLAINT CASE NO. CC/17/1193 1] Mr.Kirankumar Pralhad Ingle, Vs. Lodha Developers Pvt.Ltd. 2] Mrs. Pradnya Kirankumar Ingle, 216, Shah and Nahar Both r/at : Platina 'C', C-906, 09th Industrial Estate, Dr.E.Moses floor, Casa Bella Gold, Palava City, Road, Worli, Kalyan Shil Phata road, Dombivali Mumbai 400 018. East 421 203. Corporate Office at Lodha Excelus, Level 1, Appollo Mills Compound, N.M.Joshi Marg, Mahalaxmi, Mumbai 400 011.
BEFORE:
D. R. Shirasao, Presiding Judicial Member Dated : 09 Mar 2018 ORDER Per Mr.D.R.Shirasao, Presiding Judicial Member Adv.B.C.Joshi is present along with complainant no.1. Adv.Akansha Ughade is present along with opponent. She has filed her vakalatnama on record.
Matter is listed on 25/09/2018. Both the parties have filed an application to take the matter on today's board to file consent terms on record. Hence, the matter is taken on today's board.
Complainant no.1, Kirankumar Pralhad Ingle is present inperson. Complainant no.2, Mrs.Pradnya Kirankumar Ingle has given authority letter in favour of the complainant no.1. Complainants and opponent have filed consent terms on record. They are marked as "X" for identification. Consent terms are signed by the complainants and authorized representative of the opponent.
By filing consent terms, complainants want to withdraw the consumer complaint as they have already received amount from the opponent towards full and final settlement of their claim. Hence, consumer complaint is disposed off as withdrawn. No order as to costs.
[ D. R. Shirasao ] Presiding Judicial Member pg