State Consumer Disputes Redressal Commission
Air Cmde B.K. Gandhi vs Airforce Naval Housing Board on 11 March, 2014
FIRST ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB
SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.
Consumer Complaint No.26 of 2014.
Date of Institution: 06.02.2014.
Date of Decision: 11.03.2014.
AIR CMDE B.K. Gandhi, 2534, Sector D-2, Vasant Kunj, New Delhi-
110070.
.....Complainant.
Versus
1.Airforce Naval Housing Board, Air Force Station, Race Course, New Delhi, through its Chairman/Director General/Managing Director/Secretary.
2. Airforce Naval Housing Board, Sector-125, Sunny Enclave, Kharar, Mohali, through its Director General.
....Opposite Parties.
Consumer Complaint U/s 17 of the Consumer Protection Act, 1986. Before:-
Shri Inderjit Kaushik, Presiding Judicial Member. Shri Jasbir Singh Gill, Member.
...................................
Present:- Sh. Pardeep Sharma, Advocate, counsel for the complainant.
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INDERJIT KAUSHIK, PRESIDING JUDICIAL MEMBER:-
Learned counsel for the complainant has made the statement that he withdraws the complaint and the same may be dismissed as withdrawn, with liberty to file a fresh complaint. Consumer Complaint No.26 of 2014 2
In view of the statement, the complaint is dismissed as withdrawn and the complainant is granted liberty to file the fresh complaint on the same cause of action.
(Inderjit Kaushik) Presiding Judicial Member (Jasbir Singh Gill) Member March 11, 2014.
(Gurmeet S)