State Consumer Disputes Redressal Commission
Savita Dhingra vs Puma Realtors Pvt.Ltd. on 20 March, 2017
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH Complaint case No. :
729 of 2016 Date of Institution :
25.10.2016 Date of Decision :
20.03.2017 Savita Dhingra aged about 49 years W/o Sh. Rajesh Dhingra, Rajesh Dhingra aged about 50 years S/o Sh. Ved Parkash Dhingra, Both residents of House No.606, IAS/IPS, CSIO Housing Society, Sector 49-A, Chandigarh.
......Complainants V e r s u s Puma Realtors Private Limited, a Company incorporated under the Companies Act, 1956 (An IREO Group Company), having its Corporate Office at SCO No.6-8, First and Second Floors, Sector 9-D, Madhya Marg, Chandigarh through its Managing Director. The Managing Director, Puma Realtors Private Limited, a Company incorporated under the Companies Act, 1956 (An IREO Group Company), Registered Office at No.5, Dhanraj Chambers, 1st Floor, Satbari, New Delhi-110074.
..... 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. Vivek Suri, Advocate for the complainants.
Sh. Ramnik Gupta, Advocate for Opposite Party No.1.
Name of Opposite Party No.2 deleted vide order dated 27.10.2016.
PER DEV RAJ, MEMBER Vide our detailed order of the even date, recorded separately in Consumer Complaint No.728 of 2016 titled as 'Ajay Sharma & Anr. Vs. Puma Realtors Private Limited & Anr.', this complaint has been partly accepted, with costs.
2. Certified copy of the main order, passed in Consumer Complaint No.728 of 2016 titled as 'Ajay Sharma & Anr. Vs. Puma Realtors Private Limited & Anr.', be placed on this file also.
3. Copies of this order be sent to the parties free of charge.
Pronounced.
20.03.2017.
[JUSTICE JASBIR SINGH (RETD.)] PRESIDENT [DEV RAJ] MEMBER [PADMA PANDEY] MEMBER Ad