State Consumer Disputes Redressal Commission
Gurdass Garg vs Bathinda Improvement Trust on 30 October, 2013
FIRST ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB
SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.
First Appeal No.1812 of 2010.
Date of Institution: 18.10.2010.
Date of Decision: 30.10.2013.
1.Gurdass Garg S/o Sh. Udey Chand;
2. Nirmala Devi W/o Sh. Gurdass Garg;
Both residents of Kothi No.7, 1.36 Acre Scheme, Amrik Singh Road, Bathinda.
.....Appellants.
Versus Bathinda Improvement Trust, Dr. Mela Ram Road, Bathinda, through its Chairman/E.O. ...Respondent.
First Appeal against the order dated 20.08.2010 passed by the District Consumer Disputes Redressal Forum, Bathinda.
Before:-
Shri Inderjit Kaushik, Presiding Judicial Member. Shri Vinod Kumar Gupta, Member.
................................... Present:- Sh. Navjivan Gupta, Advocate for Sh. Mukand Gupta, Advocate, counsel for the appellant.
Sh. Rajiv Joshi, Advocate, counsel for the respondent.
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INDERJIT KAUSHIK, PRESIDING JUDICIAL MEMBER:-
For order, see F.A. No.1811 of 2010 (Krishan Kumar Vs Bathinda Improvement Trust).
(Inderjit Kaushik) Presiding Judicial Member (Vinod Kumar Gupta) Member October 30, 2013.
(Gurmeet S)