State Consumer Disputes Redressal Commission
Pacl Limited vs Shinda Singh on 5 November, 2015
1
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB,DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No.624 of 2015
Date of Institution :18.06.2015
Date of decision :05.11.2015
PACL India Limited, through Branch Manager, PACL India Limited,
Link Road, Opposite Petrol Pump Mansa, Tehsil and District Mansa.
.Appellant/opposite party
Versus
Shinda Singh aged 55 years S/o Ram Dass S/o Puran Singh,
resident of Village Ubha, Tehsil and District Mansa.
Respondent/complainant
First Appeal against the order dated 11.05.2015 of the District Consumer Disputes Redressal Forum, Mansa. Quorum:-
Hon'ble Mr. Justice Gurdev Singh, President Mr. Vinod Kumar Gupta, Member Present:-
For the appellant : Sh.Anuj Kohli, Advocate For the respondent : Sh.H.S.Gill, Advocate JUSTICE GURDEV SINGH, PRESIDENT In view of the statement of the counsel for the appellant, which has been separately recorded, the appeal is dismissed as withdrawn.
The sum of Rs.25,000/- was deposited by the appellant at the time of filing of the appeal. It deposited another sum of Rs.46,550/- in compliance of the order dated 01.07.2015. Both these amounts, along with interest which has accrued thereon, if any, shall be remitted by the registry to the respondent/complainant by way of a crossed cheque/demand draft after the expiry of 45 days of the sending of certified copy of the order to them.
(JUSTICE GURDEV SINGH) PRESIDENT (VINOD KUMAR GUPTA) MEMBER November 05, 2015 pka