State Consumer Disputes Redressal Commission
Manpreet Singh vs Jivan Garg on 31 May, 2017
Cause Title/Judgement-Entry Punjab State Consumer Dispute Redressal Commission Dakshan Marg, Sector 37-A , Chandigarh Complaint Case No. CC/149/2017 1. Manpreet Singh S/o Lt. Shri Tara Singh, R/o H.No. 99-B, Model Town Pagwara, Punjab ...........Complainant(s) Versus 1. Jivan Garg S/o Sh. Atma Ram, R/o H.No. 909, Sector 9, Panchkula, Panchkula Haryana ............Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE Paramjeet Singh Dhaliwal PRESIDENT Gurcharan Singh Saran JUDICIAL MEMBER For the Complainant: For the Opp. Party: Dated : 31 May 2017 Final Order / Judgement
2nd Additional Bench PUNJAB STATE CONSUMER DISPUTES REDRESSAL COMMISSION, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH Consumer Complaint No.149 of 2017 Date of institution : 15.03.2017 Date of decision : 31.05.2017 Manpreet Singh aged 29 years s/o Lt. Shri Tara Singh r/o House No.99-B, Model Town, Phagwara Punjab. Sharanjeet Singh Atwal aged 58 years s/o Gurdarshan Singh r/o VPO Birpowad Teh. Phagwara. Mohinder Singh aged 4 years s/o Sh. Waryam Singh r/o H. No.133-C Model Town, Phagwara (Note:- Complainant No.1 is the special power of attorney holder for and to represent and lead evidence and defend the case on behalf of the complainant No.2&3) .....Complainants Versus Jivan Garg s/o Sh. Atma Ram, r/o # 909, Sector 9, Panchkula, Haryana. (Partner in M/s Royal Empire) Prince Garg s/o Sh. Jivan Garg, r/o # 909, Sector 9, Panchkula, Haryana. (Partner in M/s Royal Empire) Rajan Garg s/o Sh. Jivan Garg, r/o # 909, Sector 9, Panchkula, Haryana. Nitin Singla s/o Sh. Tarsem Singla r/o 3206, Phase II, Urban Estate, Durgi, Ludhiana (Director of Singla Reality and Infra Pvt. Ltd.,) ...Opposite Parties Complaint under Section 17 of the Consumer Protection Act, 1986.
Before:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Shri Gurcharan Singh Saran, Judicial Member Present:-
For the complainants : Sh.V.K. Singh, Advocate Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Order In view of the statement given by counsel for the complainants, which has been recorded separately, the complaint is dismissed as withdrawn with permission to file the fresh complaint before the appropriate Forum/Court with better particulars on the same cause of action.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (GURCHARAN SINGH SARAN) JUDICIAL MEMBER May 31, 2017 PK/-
[HON'BLE MR. JUSTICE Paramjeet Singh Dhaliwal] PRESIDENT [ Gurcharan Singh Saran] JUDICIAL MEMBER