State Consumer Disputes Redressal Commission
Ashok Kaul S/O N.L.Kaul R/O House ... vs K.Soni Builders & Promoters (P) Ltd., ... on 11 March, 2014
C.C.No.20 of 2014 1 2nd Additional Bench STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH. Consumer Complaint No.20 of 2014 Date of institution : 27.01.2014 Date of decision : 11.03.2014 Ashok Kaul s/o N.L.Kaul r/o House No.1416-A, Sector 39-B, Chandigarh.
.....Complainant Vs. K.Soni Builders & Promoters (P) Ltd., Sh.Kuldeep Soni, Managing Director and Sole Proprietor both address as mentioned below :-
a) Head Office at SCF-6, Marrigold Complex, Chajjumajra Road, Opposite Sunny Enclave, Kharar, District Mohali (Punjab).
b) Corporate Office at S.C.O.250, IInd Floor, Sector 44-C, Chandigarh.
........Opposite party Complaint under Section 17 of the Consumer ProtectionAct, 1987.
Before:-
Sh. Gurcharan Singh Saran, Presiding Judicial Member. Sh. Vinod Kumar Gupta, Member.
Sh. Harcharan Singh Guram, Member Present:-
For the complainant : Sh. Akashdeep Batra, Advocate Order GURCHARAN SINGH SARAN, PRESIDING JUDICIAL MEMBER Counsel for the complainant has made the statement that complainant does not want to pursue the complaint, therefore the complaint may be dismissed as withdrawn. C.C.No.20 of 2014 2 In view of the statement, the complaint of the complainant is dismissed as withdrawn.
(Gurcharan Singh Saran) Presiding Judicial Member (Vinod Kumar Gupta) Member March 11, 2014. (H.S. Guram) Lb/- Member