State Consumer Disputes Redressal Commission
Shri Ramlinga B Mali vs Lodha Developers Pvt Ltd on 3 May, 2017
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Complaint Case No.CC/15/849
Shri Ramlinga B. Mali,
Residing at Flat No.02, Dattabhumik,
Nandivali Road, Dombivali East,
Thane 421 201. ...........Complainant(s)
Versus
Lodha Developers Pvt. Ltd.,
Registered office at:
216, Shah and Nahar Industrial Estate,
Dr.E.Moses Road, Worli,
Mumbai 400 018. ............Opponent(s)
BEFORE:
Usha S. Thakare - Presiding Judicial Member
ORDER
As per request of both the parties matter is taken on today's board.
Complainant - Ramlinga Mali is present along with Advocate Mr.C.S. Joshi. Advocate Mr.Aryan Shrivastava is present for the opponent. He has filed his vakalatnama. Complainant - Ramlinga Mali does not want to proceed with the complaint. He has moved an application for permission to withdraw the complaint. Application is signed by the complainant and his advocate. The complainant has submitted that in view of settlement between the parties he does not want to proceed with the complaint. Advocate Mr.Aryan Shrivastava has no objection for withdrawal of the complaint.
In view of settlement between the parties outside the Commission, permission is granted to the complainant to withdraw the consumer complaint. Consumer complaint is disposed of as withdrawn. Parties to bear their own costs.
Pronounced on 3rd May, 2017.
[Usha S. Thakare] Presiding Judicial Member ep