State Consumer Disputes Redressal Commission
Deepa Amit Kulkarni vs M/S Horizon Projects Pvt Ltd on 5 October, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/16/463 Mrs.Deepa Amit Kulkarni, Vs. M/s.Horizon Projects D/o.Laxmikant Phatba Lad Pvt.Ltd. r/at : 4/6, Everest Co-operative (My City Project)/Dhruva Housing Society Ltd., Pt.Dindayal Woollen Mills Pvt.Ltd. Road, Vishnunagar, Dombivli West, Through its Managing Thane Dist.421 202. Director, Office at: Runwal and Omkar Esquire, 5th floor, Off. Eastern Express Highway, Opp.Sion-
Chunabhatti Signal, Sion East, Mumbai 400 022.
BEFORE:
Mrs. Usha S. Thakare - Presiding Judicial Member Mr. P.B.Joshi - Judicial Member Dated : 5th October, 2017 ORDER Per Mrs.Usha S. Thakare, Presiding Judicial Member [1] Complainant, Mrs.Deepa Amit Kulkarni is present with her Adv.Rajeshwar Deshmukh. None present for the opponent.
[2] Consumer complaint no.CC/16/463 is scheduled on 28/11/2017. The complainant has moved an application to take the case on today's Board. Application for permission to withdrawn the consumer complaint is signed by the complainant. Application is notarised and supported by affidavit and documents of identity. Complainant is identified by Adv.Rajeshwar Deshmukh. The complainant wants to file complaint under the provisions of RERA. As per her request, permission is granted to withdraw the consumer complaint. Consumer complaint is disposed off as withdrawn. No order as to costs.
[Usha S. Thakare] Presiding Judicial Member [P.B.Joshi] Judicial Member pg