National Consumer Disputes Redressal
Manager, M/S. Interglobe Aviation ... vs Sajjan Dabriwal & Anr. on 3 July, 2018
Author: R.K. Agrawal
Bench: R.K. Agrawal
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 3947 OF 2017 (Against the Order dated 01/06/2017 in Appeal No. 696/2014 of the State Commission Telangana) 1. MANAGER, M/S. INTERGLOBE AVIATION LTD.(INDIGO AIRLINES) & ANR. (INDIGO AIRLINES) RAJIV GANDHI INTERNATIONAL AIRPORT, SHAMSHABAD, HYDERABAD TELANGANA 2. INTER GLOBE AVIATION LTD. (INDIGO AIRLINES) TOWER C, 2ND FLOOR, GLOBAL BUSINESS PARK, MEHRAULI, GURGAON ROAD, GURGAON-122002 HARYANA ...........Petitioner(s) Versus 1. SAJJAN DABRIWAL & ANR. FLAT NO. 201, HANGING GARDEN, APARTMENT ROAD NO. 10, BANJARA HILLS, HYDERABAD-500034 TELANGANA 2. SMT. SARITHA DEBRIWAL FLAT NO. 201, HANGING GARDEN, APARTMENTS ROAD NO. 10, BANJARA HILLS HYDERABAD-500034 TELANGANA ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE R.K. AGRAWAL,PRESIDENT HON'BLE MRS. M. SHREESHA,MEMBER For the Petitioner : Mr. Ajit Warrier, Advocate Mr. Varun Byreddy, Advocate For the Respondent : NEMO Dated : 03 Jul 2018 ORDER A joint petition has been filed by the parties, stating that the matter is settled and the Respondents/Complainants have been given a sum of ₹1.00 Lakh through demand draft.
On the understanding that the allegations made in the Complaint shall stand withdrawn and the adverse observations in the orders passed by Fora below shall stand expunged, the Revision Petition is disposed of with the aforesaid observation.
The amount deposited by the Petitioners in this Commission is permitted to be withdrawn.
......................J R.K. AGRAWAL PRESIDENT ...................... M. SHREESHA MEMBER