State Consumer Disputes Redressal Commission
M/S Sky Rock City Welfare Society vs Sukhjit Kaur on 6 June, 2016
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
Transfer Application No. 48 of 2016
Date of institution : 17.05.2016
Date of decision : 06.06.2016
M/s Sky Rock City Welfare Society, SCO No.672, Sector 70, SAS
Nagar, Mohali, through its President Sh.Navjeet Singh.
.......Applicant/opposite party
Versus
Sukhjit Kaur wife of Sh.Surinder Singh, aged 35 year, R/o
H.No.2A/46, Janta Nagar, Dhuri, District Sangrur.
......Respondent-complainant
Transfer application under Section 17A of the Consumer Protection Act, 1986. Quorum:-
Hon'ble Mr. Justice Gurdev Singh, President Mr. Vinod Kumar Gupta, Member Mrs.Surinder Pal Kaur, Member Present:-
For the applicant : Sh.Hittan Nehra, Advocate JUSTICE GURDEV SINGH, PRESIDENT :
Heard.
Whatever has been stated in the present transfer application has been stated in the other transfer applications moved by this very applicant in respect of the complaints pending against it before the District Forum, SAS Nagar, Mohali. In those complaints the proceedings have been ordered to be adjourned after 27.07.2016. The issuing of the notice of the application to the respondent, who has filed the complaint as a consumer, will put her to unnecessary expenses. As ordered in the other complaints, this complaint, in which the present application has been filed, is ordered to be adjourned after 27.07.2016. The application is disposed of accordingly.
(JUSTICE GURDEV SINGH) PRESIDENT (VINOD KUMAR GUPTA) MEMBER (SURINDER PAL KAUR) MEMBER June 06, 2016 pka