State Consumer Disputes Redressal Commission
A.P.J. Laboratories Limited vs Punjab National Bank on 22 April, 2013
BEFORE DISTRICT CONSUMER DISPUTES REDRESSAL FORUM SOLAN, H H.P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, SHIMLA.
Consumer Complaint No.03/2012 Date of Decision: 22.04.2013 ...
A.P.J. Laboratories Limited, Village Ambwala Nwada Road, Paonta Sahib, District Sirmaur, Through its Authorized Representative Shri B.K. Sharma, son of late Shri O.P. Sharma, R/o Ambwala, Tehsil Paonta Sahib, District Sirmaur, H.P. ..........
Complainant Versus Punjab National Bank, Large Corporate Branch, Sector-17, Chandigarh, Through its General Manager.
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Opposite Party Coram Honble Mr. Justice (Retd.) Surjit Singh, President Honble Mr. Chander Shekhar Sharma, Member Whether approved for reporting?[1] For the Complainant: Ms. Shalini Thakur, Advocate vice Ms. Jyotsna Rewal Dua, Advocate For the Opposite Party: Mr. G.S. Rathaur, Advocate .
O R D E R:
Justice (Retd.) Surjit Singh, President (Oral) Advocate appearing vice counsel for the complainant seeks to withdraw the complaint with liberty reserved to the complainant to seek any other remedy that may be available to it under law. Hence, the complaint is dismissed as withdrawn. Complainant may seek any other legal remedy that may be available to it, if so desired.
2. One copy of this order be sent to each of the parties, free of cost, as per Rules.
(Justice Surjit Singh) President (Chander Shekhar Sharma) Member April 22, 2013 *dinesh* [1] Whether Reporters of the local papers may be allowed to see the order?