National Consumer Disputes Redressal
Narayan Parwani vs M/S. Apt Infrastructure Private ... on 17 February, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 1421 OF 2015 1. NARAYAN PARWANI 4- NATIONAL MEDIA CENTRE, NATHUPUR NH-8, GURGAON, HARYANA ...........Complainant(s) Versus 1. M/S. APT INFRASTRUCTURE PRIVATE LIMITED & ANR. C-65, LGF, MALVIYA NAGAR, NEW DELHI-110017 2. PIODMONT DEVELOPMENT COMPANY PVT. LTD. 423-426, 4TH FLOOR, TOWER B, SPAZEDGE, SOHNA ROAD, GURGAON ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE AJIT BHARIHOKE, PRESIDING MEMBER HON'BLE MRS. REKHA GUPTA, MEMBER
For the Complainant : Mr. Nipun Dwivedi, Advocate For the Opp.Party : Dated : 17 Feb 2016 ORDER
Learned counsel for the complainant on instructions seeks to withdraw this complaint with liberty to file fresh complaint before the Fora below having pecuniary jurisdiction.
Liberty granted. Complaint is dismissed as withdrawn.
......................J AJIT BHARIHOKE PRESIDING MEMBER ...................... REKHA GUPTA MEMBER