National Consumer Disputes Redressal
Shri Gagan Kohli & Anr., vs M/S Unitech Limited & Anr., on 27 May, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 515 OF 2014 1. Shri GAGAN KOHLI & ANR., Kachheri Bazaar, Near Main Chowk, Rampuraphul, BATHINDA. ...........Complainant(s) Versus 1. M/s UNITECH LIMITED & ANR., Through its Managing Director/Principal Officer, Regd. Office: 6, Community Centre, Saket, NEW DELHI - 110017. 2. M/s Unitech Limited, SCO No. 189-190-191, Sector-17-C, CHANDIGARH. ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER HON'BLE MR. SURESH CHANDRA, MEMBER
For the Complainant : Mr.Sushil Kaushik, Advocate For the Opp.Party :
Dated : 27 May 2015 ORDER Counsel for complainants has filed his vakalatnama, which is taken on record.
Counsel for complainants, on instructions, states that complainants do not want to pursue present complaint and want to withdraw the same.
In view of the above statement given by learned counsel for complainants, present complaint is dismissed as withdrawn.
Dasti.
......................J J.M. MALIK PRESIDING MEMBER ...................... SURESH CHANDRA MEMBER