State Consumer Disputes Redressal Commission
Sanjay Kumar Srivastva And Another vs M2K Infrastructure on 12 December, 2023
Cause Title/Judgement-Entry Heading1 Heading2 Complaint Case No. CC/608/2018 ( Date of Filing : 02 Nov 2018 ) 1. SANJAY KUMAR SRIVASTVA AND ANOTHER H.NO. 518/5, PATEL NAGAR, GURGAON. ...........Complainant(s) Versus 1. M2K INFRASTRUCTURE E-13/29, HARYANA BHAWAN, CONNAUGHT CIRCUS, NEW DELHI. ............Opp.Party(s) BEFORE: NARESH KATYAL PRESIDING MEMBER PRESENT: Dated : 12 Dec 2023 Final Order / Judgement STATE CONSUMER DISPUTES REDRESSAL COMMISSION HARYANA, PANCHKULA Date of Institution: 02.11.2018 Date of Order: 12.12.2023 CONSUMER COMPLAINT NO. 608 OF 2018 IN THE MATTER OF: -
Sanjay Kumar Srivastva S/o Sh. Radhey Raman Srivastva R/o H.No. 518/5, Patel Nagar, Gurgaon, Haryana.
Alka Srivastva W/o Sh. Sanjay Kumar Srivastva, R/o H.No. 518/5, Patel Nagar, Gurgaon, Haryana. .....Complainants Versus M2K Infrastructure Pvt. Ltd. E-13/29, Haryana Bhawan, Connaught Circus, New Delhi-110001.
M/S Greh Real Estate (Sales Organizer of M2K), B-102 (G.F.) Mayfield Garden, Sector-50, Gurgaon. .....Opposite Parties CORAM: Naresh Katyal, Judicial Member Present:- Sh. Pankaj Mehta, proxy counsel for Sh. Ramandeep Singh, counsel for complainant. Sh. Manoj Vashishtha, counsel for opposite party. ORDER NARESH KATYAL, JUDICIAL MEMBER:
This complaint has been received by way of assignment dated 04.08.2023 of Hon'ble Principle Bench. It came up for hearing today before this Bench. Sh. Pankaj Mehta, proxy counsel for Sh. Ramandeep Singh, Advocate appeared on behalf of complainant and suffered following statement on oath:-
"Stated that I have been instructions on behalf of main counsel Sh. Ramandeep Singh, Advocate for complainant to make statement to the effect that: the complainant has received an amount of Rs. 4,25,000/- including interest from opposite party towards full and final settlement of his claim so arising in this complaint. Accordingly, I have instruction from main counsel, as well as, from complainant, to withdraw this complaint."
2. As flowing consequence, in the light of above statement of learned counsel for complainant, this complaint is hereby dismissed as withdrawn; matter involved in this complaint having being compromised between parties to this lis. It is ordered accordingly.
3. A copy of this order be provided to both parties, free of cost, as mandated by the Consumer Protection Act, 1986/2019. This order be uploaded forthwith on the website of the Commission for the perusal of the parties. Complaint file be consigned.
Date of Order: 12th December, 2023 Naresh Katyal Judicial Member Addl. Bench-II [ NARESH KATYAL] PRESIDING MEMBER