State Consumer Disputes Redressal Commission
Manjeet Singh vs Mariners Buildcon India Ltd. on 3 June, 2020
2nd Additional Bench
STATE CONSUMER DISPUTES REDRESSAL COMMISSION PUNJAB,
DAKSHIN MARG, SECTOR-37 A, CHANDIGARH
Consumer Complaint No.130 of 2020
Date of Institution : 27.05.2020
Date of Decision : 03.06.2020
Mr. Manjeet Singh S/o Amar Singh, R/o House No-2963, Sunny Enclave
Sector-125, District Mohali.
.........Complainant
Versus
1.Marinder Buildcon India Limited, C-10, Ground Floor, Kailash Colony, New Delhi, through Mr. H.S. Anand, Managing Director, through its Managing Director/Director/Authorized Signatory.
2. Marinder Buildcon India Limited, corporate office 1509-1511, 15th Floor, Ansal Tower, 38 Nehru Place, New Delhi-110019.
3. Marinder Buildcon India Limited, Chandigarh Office SCO No.120- 121, First Floor, Sector 8-C, Madhya Marg, Chandigarh.
4. Marinder Buildcon India Limited, Mumbai Office 310, Reliable Business Centre, Anand Nagar, Oshiwara, Jogeshwari(W), Mumbai-400102.
5. Marinder Buildcon India Limited, Sunny Enclave, Desu Majra, Tehsil Kharar, District Mohali, through its Managing Director/Director.
6. M/s Bajwa Developers Ltd., Regd. Office: Sunny Enclave Desu Majra Kharar, District Mohali Kharar PB 140301.
7. Harjot Singh Anand, Director, Marinder Buildcon India Limited, C-10, Ground Floor, Kailash Colony, New Delhi - 110048.
8. Mrs. Harjas Kaur Anand, Director, Marinder Buildcon India Limited, C-10, Ground Floor, Kailash Colony, New Delhi - 110048.
9. Amrita Rosha Jain, W/o Shri Abhishek Jain, R/o W-62, Greater Kailash-1, New Delhi-110048.
Second Address:- H.No. M-131, Greater Kailesh Part-I, New Delhi 110048.
......Opposite parties Complaint under Section 17 of the Consumer Protection Act, 1986.
Quorum:-
Mr. Rajinder Kumar Goyal, Presiding Member Mrs. Kiran Sibal, Member 2 CC 130 of 2020 Present:-
For the complainant : Sh. Jasdeep Singh, Advocate RAJINDER KUMAR GOYAL, PRESIDING MEMBER :
Learned counsel for the complainant has made the statement, recorded separately, to the effect that due to some technical defects, he withdraws the present complaint and prays that it may be dismissed as withdrawn and liberty may be granted to file fresh complaint on the same cause of action with better particulars, in accordance with law.
In view of the statement of learned counsel for the complainant, this complaint is dismissed as withdrawn with a liberty to file a fresh complaint on the same cause of action with better particulars, in accordance with law.
Registry is directed to return the spare sets of the complaint.
(RAJINDER KUMAR GOYAL) PRESIDING MEMBER (KIRAN SIBAL) MEMBER June 03, 2020 DB