State Consumer Disputes Redressal Commission
N Khosla vs Dlf Homes Panchkula Pvt. Ltd. on 3 January, 2017
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH Consumer Complaint :
599 of 2016 Date of Institution :
16.09.2016 Date of Decision :
03.01.2017 N. Khosla son of Late Dewan Ranjan Parshad, House No.180, Sector 6, Panchkula.
.........Complainant.
Versus DLF Homes Panchkula Pvt.Ltd., S.C.O. 190-192, Sector 8-C, Chandigarh through its authorized signatory. DLF Homes Panchkula Pvt. Ltd., having its registered office at 12th Floor, DLF Gateway Tower, DLF City, Phase 3, NH-8, Gurgaon through its authorized representative.
..........Opposite Parties.
Complaint under Section 17 of the Consumer Protection Act, 1986.
BEFORE: JUSTICE JASBIR SINGH (RETD.), PRESIDENT.
MR. DEV RAJ, MEMBER MRS. PADMA PANDEY, MEMBER.
Argued by:-
Sh. Mukand Gupta, Advocate for the complainant.
Ms. Ekta Jhanji and Sh. Parveen Jain, Advocates for the Opposite Parties.
PER DEV RAJ, MEMBER Vide our detailed order of the even date, recorded separately in Consumer Complaint No.464 of 2016 titled as 'Mrs. Gunjan Agarwal Vs. DLF Homes Panchkula Pvt. Ltd.', this complaint has been partly accepted, with costs.
2. Certified copy of the main order, passed in Consumer Complaint No.464 of 2016 titled as 'Mrs. Gunjan Agarwal Vs. DLF Homes Panchkula Pvt. Ltd.', be placed on this file also.
3. Copies of this order be sent to the parties free of charge.
Pronounced.
03.01.2017.
[JUSTICE JASBIR SINGH (RETD.)] PRESIDENT [DEV RAJ] MEMBER [PADMA PANDEY] MEMBER Ad