State Consumer Disputes Redressal Commission
Lt. Gen. Depinder Singh Ahuja vs Dlf Homes Panchkula Pvt.Ltd. on 8 February, 2018
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH Consumer Complaint :
636 of 2017 Date of Institution :
22.08.2017 Date of Decision :
08.02.2018 Lt. Gen. Depinder Singh Ahuja S/o Sh. Gurdev Singh Ahuja, resident of HQ 101 Area C/o. 99 APO through his Power of Attorney Holder Sh. Harmit Ahuja S/o Sh. Gurdev Singh Ahuja, resident of Flat No.G-32, Uppal's Marble Arch, Mani Majra, U.T., Chandigarh.
.........Complainant.
Versus DLF Homes Panchkula Pvt. Ltd., SCO 191-192, Sector 8-C, Chandigarh - 160009 through its Managing Director. Mohit Gujral, Wholetime Director & CEO, DFL Homes Panchkula Pvt. Ltd., 12th Floor, DLF Gateway Tower, DLF City, Phase-3, NH-8, Gurgaon - 122002.
..........Opposite Parties.
Complaint under Section 17 of the Consumer Protection Act, 1986.
BEFORE: JUSTICE JASBIR SINGH (RETD.), PRESIDENT.
SH. DEV RAJ, MEMBER.
MRS. PADMA PANDEY, MEMBER.
Argued by:
Mrs. Vertika H. Singh, Advocate for the complainant.
Sh. Parveen Jain, Advocate for the Opposite Parties.
PER DEV RAJ, MEMBER Vide our detailed order of the even date, recorded separately in C onsumer Complaint bearing No.589 of 2017 , titled as 'Rajesh Sharma Vs. DLF Homes Panchkula Pvt. Ltd. & Anr.', this complaint has been partly accepted, with costs.
2. Certified copy of the main order, passed in consumer complaint bearing No.589 of 2017 , titled as 'Rajesh Sharma Vs. DLF Homes Panchkula Pvt. Ltd. & Anr.', be placed on this file also.
3. Copies of this order be sent to the parties free of charge.
Pronounced.
08 . 02 .201 8.
[JUSTICE JASBIR SINGH (RETD.)] PRESIDENT (DEV RAJ) MEMBER (PADMA PANDEY) MEMBER Ad