State Consumer Disputes Redressal Commission
Lt. Col. Naveen Suri vs Dlf Homes Panchkula Pvt. Ltd. on 25 July, 2016
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH Consumer Complaint :
71 of 2016 Date of Institution :
25.02.2016 Date of Decision :
25.07.2016 Lt. Col. Naveen Suri resident of H.No.162/4, Arun Khetrapal Enclave, Allenby Lines, Ambala Cantt., Haryana 133001.
.....Complainant.
Versus DLF Homes Panchkula Pvt. Ltd., SCO 190-191-192, Sector - 8 C, Chandigarh - U.T. Pin - 160009 through its Manager/Authorized Signatory/Officer-in-charge/ Director Sales & Marketing. DLF Homes Panchkula Pvt. Ltd., Regd. Office DLF Gateway Tower, Second Floor, DLF City, Phase - III, Gurgaon - 122002. Haryana, India through its Manager/Authorized Signatory/Officer-in-charge/ Director Sales & Marketing.
Site Address:-
The Valley, Sector 3, Kalka-Pinjore Urban Complex ....Opposite Parties.
Complaint under Section 17 of the Consumer Protection Act, 1986.
BEFORE: JUSTICE JASBIR SINGH (RETD.), PRESIDENT.
SH. DEV RAJ, MEMBER.
MRS. PADMA PANDEY, MEMBER.
Argued by:
Sh. Narender Yadav, Advocate for the complainant.
Ms. Ekta Jhanji, Advocate for Opposite Parties.
PER DEV RAJ, MEMBER Vide our detailed order of the even date, recorded separately in Consumer Complaint No.54 of 2016 titled as ' Sh. Hari Ram Dangra and Anr. Vs. DLF Homes Panchkula Pvt. Ltd & Another', this complaint has been partly accepted, with costs.
2. Certified copy of the main order, passed in Consumer Complaint No.54 of 2016 titled as ' Sh. Hari Ram Dangra and Anr. Vs. DLF Homes Panchkula Pvt. Ltd & Another', be placed on this file also.
3. Copies of this order be sent to the parties free of charge.
Pronounced.
July 25, 201 6.
[JUSTICE JASBIR SINGH (RETD.)] PRESIDENT [DEV RAJ] MEMBER [PADMA PANDEY] MEMBER Ad