State Consumer Disputes Redressal Commission
Minakshi Yadav vs Padam Motors Pvt. Ltd. on 16 January, 2020
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, HARYANA, PANCHKULA First Appeal No.654 of 2019 Date of the Institution: 23.07.2019 Date of Decision: 16.01.2020 Minakshi Yadav wife of Shri Sharad Kumar Yadav, resident of Flat No.B0208, GH-99, Yayu Sena Sadan, Sector-20, Panchkula, Haryana.
.....Appellant VERSUS Padam Motors Private Ltd., Renault Tricity, Plot No.363, Industrial Area, Phase-II, Panchkula, through its Managing Director/General Manager.
.....Respondent CORAM: Hon'ble Mr. Justice T.P.S. Mann, President.
Shri Ram Singh Chaudhary, Judicial Member.
Present:- Appellant in person.
O R D E R T.P.S. MANN, J. (ORAL) The appellant states that she may be allowed to withdraw the instant appeal and, instead to seek execution of the impugned order.
2. Dismissed as withdrawn with the liberty aforementioned.
Announced 16.01.2020 (Ram Singh Chaudhary) Judicial Member (T.P.S. Mann) President D.R.