State Consumer Disputes Redressal Commission
Abhijit Mondal vs M/S Country Colonisers Pvt. Ltd. on 6 February, 2018
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, CHANDIGARH.
Consumer Complaint No.838 of 2017
Date of institution : 22.09.2017
Date of decision : 06.02.2018
Sh. Abhijit Mondal son of late Sh. Chitta Ranjan Mandal, Resident of
H.No.4715, First Floor, MIG Independent Floor, Sec.70, SAS Nagar
(Mohali), Punjab, now residing at F-11, Srinivasa Apartment,
Moolakulam, Puducherry, Pin-605 010.
....Complainant
Versus
1.M/s Country Colonisers Pvt. Ltd., having its Regd. Office at P.O. Rayon and Silk Mills, Adjoining Coca Cola Depot, G.T. Road, Chheharta, Amritsar, Punjab-143105, through its Authorized Signatory/Manager/Office Incharge/Director Sales & Marketing/M.D.
2. M/s Country Colonisers Pvt. Ltd. Corporate Office at C-1, Sector-
3, Noida, Uttar Pradesh-201301, through its Authorized Signatory/Manager/Office Incharge/Director Sales & Marketing/M.D. ....Opposite Parties Consumer Complaint under Section 17 of the Consumer Protection Act, 1986. Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mrs. Kiran Sibal, Member. Present:-
For the complainant : Sh. Rakesh Bajaj, Advocate For the opposite parties: Sh. Tejeshwar Singh, Advocate.
JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT :
For order, see Consumer Complaint No.658 of 2017 (Gurvinder Singh v. M/s Country Colonizers Private Limited & Anr.).
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (MRS. KIRAN SIBAL) MEMBER February 06, 2018.
(Gurmeet S)