State Consumer Disputes Redressal Commission
Dr. Joginder Singh Kumar vs Impact Sare Magnum Township Pvt. Ltd. on 8 May, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH.
First Appeal No.386 of 2016 Date of Institution: 13.05.2016. Date of Decision : 08.05.2017.
Dr. Joginder Singh Kumar son of Shri Kartar Singh, resident of 756-Housing Board Colony, Ranjit Avenue, Amritsar.
......Appellant/Complainant.
Versus Impact SARE Magnum Township (P) Limited, having site office at Impact Garden, VPO Vallah, G.T. Road, Bye Pass, Amritsar through its Manager/Director/Managing Director/Principal Officer.
......Respondent/Opposite party.
First Appeal against the order dated 04.03.2016 of the District Consumer Disputes Redressal Forum, Amritsar.
Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mr. Harcharan Singh Guram, Member Present:-
For the appellant : Ms. Arti Kataria, Advocate For the respondent : Sh. Neeraj Sobti, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT In view of the statement of the learned counsel for the appellant, which has been separately recorded, the appeal is dismissed as withdrawn, being fully satisfied subject to realization of cheque.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (HARCHARAN SINGH GURAM) MEMBER May 08, 2017 SK/-