State Consumer Disputes Redressal Commission
Smt Mohini Jain vs Gwalior Dev. Authority on 27 October, 2020
Daily Order M. P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, 76, ARERA HILLS, BHOPAL CONSUMER COMPLAINT NO. 06 OF 2020 SMT. MOHINI JAIN VS GWALIOR DEVELOPMENT AUTHORITY FILED ON 07.01.2020 O R D E R S H E E T DATE OF ORDER ORDER WITH SIGNATURE ORDER OF THE REGISTRAR ON OFFICE NOTING 27.10.2020 THROUGH VIDEO CONFERENCING Shri Anand Shahani, learned counsel for the complainant.
Learned counsel for complainant seeks leave to withdraw the complaint with liberty to file the same before appropriate District Consumer Disputes Redressal Commission.
With the aforesaid liberty the complaint is dismissed as withdrawn. The documents may be returned to the complainant on getting attested true copy of the same. Court fees deposited by the complainant be also refunded.
(Justice Shantanu S. Kemkar) (S. S. Bansal) President Member