State Consumer Disputes Redressal Commission
Zimindara Agro Centre vs Sukhdev Singh & Another on 9 March, 2016
Daily Order FIRST ADDITIONAL BENCH STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB SECTOR 37-A, DAKSHIN MARG, CHANDIGARH. First Appeal No.224 of 2013 Date of Institution: 28.02.2013 Date of Decision: 09.03.2016 Zimidara Agro Centre, Gandhi Chowk, Gidderbaha District Sri Muktsar Sahib through its Proprietor Sh.Hans Raj Kataria son of Sh. Mohinder Pal .....Appellant/Opposite party no.1 Versus 1.
Sukhdev Singh son of Sh. Karnail Singh, resident of village Kotbhai Kothe Dashmesh Nagar, Tehsil Gidderbaha, District Sri Muktsar Sahib.
.. Respondent no.1/Complainant
2. Maharashtra Hybrid Seeds Company Ltd., Resham Bhavan, 78, Veer Nariman Point, Mumbai 400020 through its M.D. .....Respondent no.2 /Opposite party no.2 First Appeal against order dated 11.01.2013 passed by the District Consumer Disputes Redressal Forum, Sri Muktsar Sahib Quorum:-
Shri J. S. Klar, Presiding Judicial Member.
Shri. H.S. Guram, Member Present:-
For the appellant : Sh.R.K Girdhar, Advocate For the respondent no.1 : Sh.Raman Goklany, Advocate For the respondent no.2 : Sh.Jagat Narain, Advocate . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .
J. S. KLAR, PRESIDING JUDICIAL MEMBER:-
For order, see F.A No.223 of 2013 (Maharashtra Hybrid Seeds Co. Ltd... versus.. Sukhdev Singh and another).
(J. S. KLAR) PRESIDING JUDICIAL MEMBER (H.S. GURAM) MEMBER March 9, 2016 (ravi)