State Consumer Disputes Redressal Commission
Anju Gupta vs Taneja Developers And Infrastructure ... on 16 June, 2017
Daily Order Dated: 16/06/2017 ORDER
When we look into the file, price of the product, in question, is Rs.45 lacs and the complainant is claiming compensation to the extent of more than Rs.82 lacs. If we club both of the components together, as per ratio of the judgment passed by Hon'ble National Consumer Disputes Redressal Commission, New Delhi in the case of AMBRISH KUMAR SHUKLA & 21 ORS. Vs. FERROUS INFRASTRUCTURE PVT. LTD., Consumer Case No.97 of 2016, decided on 07.10.2016, the total amount exceeds our pecuniary jurisdiction.
Faced with the situation, Counsel for the complainant wishes to withdraw this complaint with liberty to file it before the competent Fora.
Liberty granted.
Accordingly, the complaint is dismissed as withdrawn.
Spare copy be retained for the office record and all the three original paper-books be returned to the Counsel for the complainant.
Certified copies of the order be sent to the parties free of charge.