State Consumer Disputes Redressal Commission
Pradeep Bnwar vs Spaze Towners Pvt.Ltd. on 17 November, 2021
Cause Title/Judgement-Entry Heading1 Heading2 Complaint Case No. CC/470/2017 ( Date of Filing : 03 Aug 2017 ) 1. PRADEEP BNWAR H.N. H-28, DWARIKADHISHEESH RESIDENCY PIMPLE SAUDAGAR PUNE ...........Complainant(s) Versus 1. SPAZE TOWNERS PVT.LTD. SPAZEDGE SECTO 47 SOHNA ROAD, GURUGRAM ............Opp.Party(s) BEFORE: Ram Singh Chaudhary PRESIDING MEMBER PRESENT: Dated : 17 Nov 2021 Final Order / Judgement STATE CONSUMER DISPUTES REDRESSAL COMMISSION, HARYANA PANCHKULA Complaint Case No.470 of 2017 Date of the Institution: 03.8.2017 Date of Decision: 17.11.2021 Shri Pardeep Banwar, R/o House No.-28, Dawarikadheesh Residency, Pimple Saudagar, Pune-411027, Maharashtra.
.....Complainant.
Versus M/s. Spaze Towers Pvt. Ltd. through its Managing Director, Spazedge Sector-47, Sohna Road, Gurugram-12202, Haryana.
.....Opposite party.
CORAM: Mr.Ram Singh Chaudhary, Judicial Member. Present:- Shri Pushkar Anand, counsel for the applicant-complainant. Shri Ajiteshwar Singh, counsel for the opposite party. O R D E R RAM SINGH CHAUDHARY, JUDICIAL MEMBER:
As per order dated 27.09.2021 contained in letter No.1578, I am conducting these proceedings singly.
1. Today, learned counsel for the complainant has suffered a statement that he may be permitted to withdraw the present complaint as the matter has been amicably settled between the parties as per agreement (Ex.C-1). His statement in this regard recorded separately.
2. In pursuance of the respective statement made by learned counsel for the complainant, the present complaint is hereby dismissed as withdrawn. File be consigned to the records.
November 17th, 2021 Ram Singh Chaudhary Judicial Member Addl. Bench J.Y. [ Ram Singh Chaudhary] PRESIDING MEMBER