State Consumer Disputes Redressal Commission
Maj. Gen. (Retd.) M.P.Singh vs Dlf Homes Panchkula Pvt. Ltd. on 20 January, 2017
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH Consumer Complaint :
649 of 2016 Date of Institution :
29.09.2016 Date of Decision :
20.01.2017 Maj. Gen. (Retd.) M.P. Singh S/o Late Shri Jang Bahadur Singh R/o House No.240A, Sector 2, Panchkula 134 112.
Ms. Smriti Kanwar D/o Maj. Gen. (Retd.) M.P. Singh R/o House No.240A, Sector 2, Panchkula 134 112.
.........Complainants.
Versus DLF Homes Panchkula Pvt. Ltd., SCO No.190-191-192, Sector 8-C, Chandigarh through its authorized representative. DLF Homes Panchkula Pvt. Ltd., Regd. Office at 12th Floor, DLF City, Phase-III, National Highway-8, Gurgaon through its Managing Director.
..........Opposite Party(ies).
Complaint under Section 17 of the Consumer Protection Act, 1986.
BEFORE: JUSTICE JASBIR SINGH (RETD.), PRESIDENT.
MR. DEV RAJ, MEMBER MRS. PADMA PANDEY, MEMBER.
Argued by:-
Sh. Ashim Aggarwal, Advocate for the complainants.
Ms. Ekta Jhanji, Sh. Parveen Jain, Sh. Arjun Sharma and Ms. Sapna Seth, Advocates for the Opposite Parties.
PER DEV RAJ, MEMBER Vide our detailed order of the even date, recorded separately in Consumer Complaint No.652 of 2016 titled as 'Air Commodore Vijay Krishna Seth & Anr. 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.652 of 2016 titled as 'Air Commodore Vijay Krishna Seth & Anr. 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.
20.01.2017.
[JUSTICE JASBIR SINGH (RETD.)] PRESIDENT [DEV RAJ] MEMBER [PADMA PANDEY] MEMBER Ad