State Consumer Disputes Redressal Commission
M/S Impact Sare Magnum Township Pvt. ... vs Parminder Singh on 3 May, 2017
FIRST ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, SECTOR 37-A, DAKSHIN MARG, CHANDIGARH.
First Appeal No.637 of 2016
Date of Institution: 22.08.2016
Order reserved on:02.05.2017
Date of Decision : 03.05.2017
M/s Impact Sare Magnum Township (P) Ltd. having its branch office
at P.O. Vallah, G.T. Road By pass, Amritsar through its
Chairman/Managing Director/Principal Officer.
.....Appellant/Respondent
Versus
1.Mr. Parminder Singh S/o S. Roop Singh
2. Mr. Kultar Singh S/o S. Parminder Singh Grover R/o 240/5, Vijay Nagar, Batala Road, Amritsar aged 56 years.
.....Respondents/complainants First appeal against order dated 29.04.2016 passed by the District Consumer Disputes Redressal Forum, Amritsar.
Quorum:-
Shri J. S. Klar, Presiding Judicial Member Smt. Surinder Pal Kaur, Member Present:-
For the appellant : Sh. Neeraj Sobti, Advocate For the respondents : Sh. Sukhandeep Singh, Advocate ................................................. J.S KLAR, PRESIDING JUDICIAL MEMBER :-
For order, see main first appeal no.425 of 2016 titled as "Parminder Singh & another Vs. Impact Sare Magnum Township Pvt. Ltd.".
(J. S. KLAR) PRESIDING JUDICIAL MEMBER (SURINDER PAL KAUR) MEMBER May 03, 2017 (MM)