National Consumer Disputes Redressal
Fiat India Pvt. Ltd. vs Syed Hasan Bukhari & Anr. on 13 March, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 126 OF 2015 IN RP/1235/2014 1. FIAT INDIA PVT. LTD. ...........Appellants(s) Versus 1. SYED HASAN BUKHARI & ANR. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER HON'BLE MR. DR. S.M. KANTIKAR, MEMBER For the Appellant : Mr. Puneet Aggarwal, Advocate For the Respondent :
Dated : 13 Mar 2015 ORDER Counsel for the Petitioner present.
The Counsel for the Petitioner has deposited the amount with the District Forum, he can withdraw it from the District Forum. There was no need to file such application before us.
Accordingly, MA/126/2015 stands disposed of.
......................J J.M. MALIK PRESIDING MEMBER ...................... DR. S.M. KANTIKAR MEMBER