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State Consumer Disputes Redressal Commission

M/S Parle Products Pvt. Ltd. vs Purshotam Das Sharma on 11 March, 2015

                                    FIRST ADDITIONAL BENCH

      STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
       PUNJAB, SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.

                First Appeal No.721 of 2011
                                   Date of Institution: 29.04.2011
                                   Date of Decision : 11.03.2015

M/s Parle Products Private Limited, North Level Crossing, Vile
Parley East, Mumbai-400057 through its duly Constituted Attorney
Sh. Zahir Sayyed.
                               .....Appellant/opposite party no.1

                     Versus

1.

Parshotam Das Sharma son of Shri Dev Raj Sharma resident of House no.636, Kundan Puri, Backside Jagdamby Market, Civil Lines, Ludhiana .....Respondent no.1/complainant

2. M/s Zeal Foods Private Limited, 51/4, Kadoli, Bhandara Road, Kamptee, Nagpur-441 002 (MH) through its Managing Director (Manufacturer of confectionary item).

.....Respondent no.2/opposite party no.2

3. M/s Lyallpurian Di Hatti, (PIK-N-Pay Departmental Store) Model Town Main Road, Near Deep Nursing Home, Mintgomery Chowk, Ludhiana, (Retail Seller of Confectionary Item).

.....Respondent no.3/opposite party no.3 Present:-

For the appellant : Sh. Harish Sharma, Advocate For respondent no.1 : None For respondent no.2&3 : Dispensed with.

First appeal against order dated 14.03.2011 passed by the District Consumer Disputes Redressal Forum, Ludhiana.

Quorum:-

Shri J. S. Klar, Presiding Judicial Member.

Shri Vinod Kumar Gupta, Member. ..............................................

J. S. KLAR, PRESIDING JUDICIAL MEMBER:-

For order, see First Appeal no.666 of 2011 (Parshotam Das Sharma Versus M/s Parle Products Pvt. Ltd.).

(J. S. KLAR) PRESIDING JUDICIAL MEMBER (VINOD KUMAR GUPTA) MEMBER March 11, 2015.

(MM)