State Consumer Disputes Redressal Commission
Hemant Kumar Gupta & Anr. vs Dlf Homes Panchkula Pvt. Ltd, on 30 January, 2017
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH Consumer Complaint :
683 of 2016 Date of Institution :
13.10.2016 Date of Decision :
30.01.2017 Hemant Kumar Gupta S/o Sh. S.P. Gupta.
Anu Gupta S/o Sh. Hemant Kumar Gupta.
Both R/o Evergreen House, 1 New Road, Chotta Shimla, Shimla.
.........Complainants.
Versus DLF Homes Panchkula Pvt. Ltd., SCO 190-191-192, Sector 8-C, Chandigarh - UT. 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.
..........Opposite Parties.
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. Narender Yadav, Advocate for the complainants.
Ms. Ekta Jhanji, Sh. Parveen Jain 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.509 of 2016 titled as 'Anita Sood 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.509 of 2016 titled as 'Anita Sood 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.
30.01.2017.
[JUSTICE JASBIR SINGH (RETD.)] PRESIDENT [DEV RAJ] MEMBER [PADMA PANDEY] MEMBER Ad