State Consumer Disputes Redressal Commission
Maya Pandey vs Dlf India Limited on 15 January, 2019
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH.
Consumer Complaint No.16 of 2019 Date of institution: 10.01.2019 Date of Decision : 15.01.2019 Maya Pandey, age 81 years, w/o Sh. Sarveshwari Prasad Verma, R/o H. No. 155, Village Sarahi/Naya Bazaar, P.O. Saharsa, District Saharsa, Bihar.
....Complainant Versus DLF India Limited, SCO 190-191-192, Sector 8-C, Chandigarh through its Authorized Signatory. [email protected] 2nd Address:- Site Office; Hyde Park Terraces, Village Salamatpur, Tehsil Kharar, Sub Tehsil Majri, S.A.S. Nagar, Mohali.
....Opposite Party Consumer Complaint under Section 17 of the Consumer Protection Act, 1986. Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mrs.Kiran Sibal, Member Present:-
For the complainant : Sh.Mandeep Singh, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT :
In view of the statement of the learned counsel for the complainant, which has been recorded separately, this complaint is dismissed as withdrawn, with a liberty to file fresh complaint on the same cause of action, with better particulars and annexing the relevant documents, in accordance with law.Consumer Complaint No.16 of 2019 2
2. Registry is directed to return the remaining sets after retaining one set of the complaint.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (KIRAN SIBAL) MEMBER January 15, 2019.
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