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State Consumer Disputes Redressal Commission

Sanjay Mahajan vs M/S Ansal Properties And ... on 19 March, 2018

 STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
             PUNJAB, CHANDIGARH.

             Consumer Complaint No.189 of 2018

                              Date of Institution: 14.03.2018.
                              Date of Decision : 19.03.2018.

1.

Sanjay Mahajan son of Shri Satish Chand;

2. Smt.Munisha Mahajan wife of Shri Sanjay Mahajan, Both R/o H.No.7170, New Sunny Enclave, Sector 125, Kharar, Distt. SAS Nagar, Mohali.

......Complainants.

Versus

1. M/s Ansal Properties & Infrastructure Ltd., 1202-04, Antriksh Bhawan 22, Kasturba Gandhi Marg, New Delhi -110001 through its director.

2nd Address:

M/s Ansal Properties & Infrastructure Ltd., Aerodrome, Business and Shopping Centre, Opposite International Airport, Park Inn Hotel, Radisson Blue, State Highway, Bal Scander, Anjala Road, Amritsar (Pb.) 143001 through its director.

3rd Address:

DGM, M/s Ansal Properties and Infrastructures Ltd. SCO No.183-184, Madhya Marg, Sector 9-C, Chandigarh-160009.

2. M/s Concord Hospitality Services Ltd., through its Director, Commercial Office Complex, Aerodrome, Business and Shopping Centre, Opposite Internaitonal Airport, Park Inn Hotel Radisson Blue, State Highway, Bal Scander, Anjala Road, Amritsar (Pb.) 143001.

3. Sh.Harpinder Singh Gill, S/o Sh.Sant Singh Gill, Director, Blessing Resort Pvt. Ltd. Business and Shopping Centre, Opposite International Airport, Park Inn Hotel Radisson Blue, State Highway, Bal Scander, Anjala Road, Amritsar (Pb.) 143001.

4. Raman Aggarwal, A to Z Investments, PUDA Approved Property Dealers, SCO No.2, 2nd Floor, Modern Square, Sector 125, Desu Majra, Kharar, Distt. SAS Nagar, Mohali.

5. Mahesh Gupta, Senior Manager Finance and Account Department, M/s Ansal Properties and Infrastructures Ltd. SCO No.183-184, Madhya Marg, Sector 9-C, Chandigarh- 160009.

......Opposite Parties.

Complaint under Section 17 of the Consumer Protection Act, 1986.

Quorum:-

Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Present:-

For the complainants : Sh.T.S.Gill, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT Heard.

Perusal of the file shows that the complainants stopped making payment of the installments in the year 2007, thereafter no payment has been made. Now, the present complaint has been filed after 11 years.

At this stage, counsel for the complainants wants to withdraw the present complaint. His statement has been recorded separately.

In view of the statement of the learned counsel for the complainants, complaint is dismissed as withdrawn with liberty to file a fresh complaint on the same cause of action with better particulars.

(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT March 19, 2018 Lb/-