State Consumer Disputes Redressal Commission
Estate Officer, Puda Bathinda vs Chhinder Pal on 9 August, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH.
First Appeal No.117 of 2017 Date of institution : 16.02.2017 Date of decision : 09.08.2017 Punjab Urban Planning and Development Authority, Bathinda through its Estate Officer, PUDA Complex, Bhagu Road, Bathinda, Tehsil and District Bathinda-151 001.
.......Appellant-Opposite Party Versus Chhinder Pal aged about 52 years s/o Avtar Singh, r/o Near Amrik Singh House, Village Sangrahoor, PO Janerian, District Faridkot.
........Respondent-Complainant First Appeal against the order dated 19.12.2016 of the District Consumer Disputes Redressal Forum, Faridkot. Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Present:-
For the appellant : Shri Balwinder Singh, Advocate. JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT:
For order, see First Appeal No.113 of 2017 (Punjab Urban Planning and Development Authority, Bathinda v. Vijay Kumar).
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT August 09, 2017 Bansal First Appeal No. of 200 2