State Consumer Disputes Redressal Commission
Rajesh Kumar Jindal vs Tdi Infratech Ltd. on 20 January, 2020
First Additional Bench
STATE CONSUMER DISPUTES REDRESSAL COMMISSION PUNJAB,
DAKSHIN MARG, SECTOR-37 A, CHANDIGARH
Consumer Complaint No.818 of 2019
Date of Institution : 08.11.2019
Date of Decision : 20.01.2020
1.Rajesh Kumar Jindal, aged about 67 years, s/o Sh. Sarup Chand;
2. Abhishek Kumar Gupta, aged about 43 years, s/o Sh. Ram Kumar Gupta Both residents of House No.2330, Sector-71, Mohali, Tehsil & District SAS Nagar Mohali.
........Complainant.
Versus
1. TDI Infratech Ltd. Regional Office SCO 114-115, International Airport Road, TDI City, Sector 117, Mohali (Punjab) through its Managing Director/Authorized Signatory.
2. TDI Infratech Ltd., 9, Kasturba Gandhi Marg, New Delhi through its Managing Director/Authorised Signatory.
3. Sh. Ravinder Kumar Taneja, Managing Director of TDI Infratech Ltd., 9, Kasturba Gandhi Marg, New Delhi.
4. Ms. Renu Taneja, Director, TDI Infratech Ltd., 9, Kasturba Gandhi Marg, New Delhi.
5. Sh. Kamal Taneja, Director, TDI Infratech Ltd., 9, Kasturba Gandhi Marg, New Delhi.
6. Sh. Devki Nandan Taneja, Director, TDI Infratech Ltd., 9, Kasturba Gandhi Marg, New Delhi.
7. Sh. Ved Prakash, Director, TDI Infratech Ltd., 9, Kasturba Gandhi Marg, New Delhi.
8. Sh. Amit Batra, Authorized Signatory of TDI Infratech Ltd., 9, Kasturba Gandhi Marg, New Delhi.
All opposite parties are having email ID:-
[email protected], [email protected] ......Opposite Parties Consumer Complaint under Section 17 of the Consumer Protection Act, 1986.CC No.818 of 2019 2
Quorum:-
Hon'ble Mr. Justice, Paramjeet Singh Dhaliwal, President Mr. Rajinder Kumar Goyal, Member Mrs. Kiran Sibal, Member Present:-
For the complainants : Sh. Pushpinder Kaushal, Advocate Sh. Rajesh Kumar Jindal-complainant No.1 JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT :
Learned counsel for the complainants along with complainant No.1 have made the joint statement, recorded separately, to the effect that they withdraw the present complaint and pray that it may be dismissed as withdrawn and liberty may be granted to file fresh complaint on the same cause of action before appropriate authority/Court, in accordance with law.
In view of the joint statement of learned counsel for the complainants along with complainant No.1, this complaint is dismissed as withdrawn with a liberty to file a fresh complaint on the same cause of action before appropriate authority/Court, in accordance with law.
Registry is directed to return the spare sets of the complaint.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (RAJINDER KUMAR GOYAL) Member (KIRAN SIBAL) Member January 20, 2020 DB