National Consumer Disputes Redressal
Ambrish Kumar Shukla & 21 Ors. vs Ferrous Infrastructure Pvt. Ltd. on 19 January, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 1498 OF 2015 1. AMBRISH KUMAR SHUKLA & 21 ORS. H.No. 412, 1st Floor, Sector-6, Bahadurgarh, Distt. Jahajjar, Haryana - 124 507. ...........Complainant(s) Versus 1. FERROUS INFRASTRUCTURE PVT. LTD. R-13, Greater kailash Part-1, New Delhi - 110 048. ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE V.B. GUPTA, PRESIDING MEMBER HON'BLE MR. PREM NARAIN, MEMBER
For the Complainant : Mr. Uttam Datt, Advocate with Mr Saksham Marwah, Advocate For the Opp.Party : Dated : 19 Jan 2016 ORDER
Learned counsel for complainants, on instructions, states that complainants want to withdraw the complaint since there is a technical defect that the complaint has not been signed by all the complainants and liberty be given to file a fresh complaint on the same cause of action.
In view of the above statement made by the learned counsel for complainants, the complaint stands dismissed as withdrawn. Liberty, as prayed for, is granted.
Statutory deposit of Rs.5,000/- be refunded to the complainants Dasti.
......................J V.B. GUPTA PRESIDING MEMBER ...................... PREM NARAIN MEMBER