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State Consumer Disputes Redressal Commission

Paytm vs Mukesh Kumar on 5 August, 2019

                                          First Additional Bench

STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
            PUNJAB, CHANDIGARH.

                           First Appeal No.69 of 2018


                                Date of institution : 09.02.2018
                                Reserved on         : 23.07.2019
                                Date of decision : 05.08.2019

PAYTM (PAYTM E-COMMERCE PVT. LTD), B-121, Sector 5,

Noida-201301      (Uttar     Pradesh)   through   its   Authorized

Representative.


                                                  ....Appellant/OP
                               Versus

1.

Mukesh Kumar Son of Sh. Kamlesh Kumar, Resident of H.No.175, Ward No.9, Zora Basti, Tehsil Patran, District Patiala.

......Respondent No.1/Complainant

2. Infinity Informatics Private Limited, 301, EROS Apartment, 56, Nehru Palace, New Delhi through its Managing Director.

.....Proforma Respondent First Appeal against the order dated 11.01.2018 of the District Consumer Disputes Redressal Forum, Patiala. Quorum:-

Mr. Rajinder Kumar Goyal, Presiding Member Mrs. Kiran Sibal, Member.

Present:-

For the appellant : Sh. Puneet Kakkar, Advocate For the respondents : Ex-parte MRS.KIRAN SIBAL, MEMBER For order, see First Appeal No.187 of 2018 titled as "PAYTM (PAYTM E-Commerce Pvt. Ltd) Vs. Rakesh Kumar & Anr."

(RAJINDER KUMAR GOYAL) PRESIDING MEMBER (MRS. KIRAN SIBAL) MEMBER August 5, 2019.

SK/-