State Consumer Disputes Redressal Commission
Virender Kaushal vs Dlf Homes Panchkula Pvt. Ltd. on 27 February, 2017
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH Consumer Complaint :
754 of 2016 Date of Institution :
03.11.2016 Date of Decision :
27.02.2017 Virendar Kaushal s/o Late Sh. Madhu Sudan Kaushal r/o #397/B2, Officers Colony, Bitna Road, Pinjore, Panchkula.
.........Complainant.
Versus DLF Homes Panchkula Pvt. Ltd., SCO No.190-191-192, Sector 8-C, Chandigarh through its Managing Director/Authorized Signatory.
..........Opposite Party.
Complaint under Section 17 of the Consumer Protection Act, 1986.
BEFORE: JUSTICE JASBIR SINGH (RETD.), PRESIDENT.
MR. DEV RAJ, MEMBER Argued by:-
Sh. Savinder Singh Gill, Advocate for the complainant.
Ms. Ekta Jhanji, Sh. Parveen Jain & Ms. Sapna Seth, Advocates for the Opposite Party.
PER DEV RAJ, MEMBER Vide our detailed order of the even date, recorded separately in Consumer Complaint No.796 of 2016 titled as 'Sh. Virsa Singh Dhillon Vs. DLF Homes Panchkula Pvt. Ltd. & Anr.', this complaint has been partly accepted, with costs.
2. Certified copy of the main order, passed in Consumer Complaint No.796 of 2016 titled as 'Sh. Virsa Singh Dhillon Vs. DLF Homes Panchkula Pvt. Ltd. & Anr.', be placed on this file also.
3. Copies of this order be sent to the parties free of charge.
Pronounced.
27.02.2017.
[JUSTICE JASBIR SINGH (RETD.)] PRESIDENT [DEV RAJ] MEMBER Ad