State Consumer Disputes Redressal Commission
Sabina vs Tdi Infratech Ltd. on 13 June, 2018
STATE CONSUMER DISPUTES REDRESSA COMMISSION,
PUNJAB, CHANDIGARH.
Consumer Complaint No.461 of 2018
Date of Institution: 28.05.2018.
Date of Decision : 13.06.2018
Sabina Oberoi w/o Sh. Rajinder Singh Oberoi, r/o Flat No.F-1101,
11th Floor, Tower-F, Wellington Heights, TDI City, Mohali (Punjab).
.....Complainant.
Versus
1.TDI Infratech Limited (Formerly, Taneja Developers & Infrastructure Ltd.), 10 Shaheed Bhagat Singh Marg, New Delhi-110001, through its Chairman, Sh. Ravinder Taneja.
2. TDI Infratech Limited (Formerly, Taneja Developers & Infrastructure Ltd.), Marketing Office, Sector 117, TDI City, Mohali, District Mohali, 140301, through its C.E.O.
3. Greater Mohali Area Development Authority, (GAMADA), PUDA Bhawan, Sector 62, SAS Nagar, Mohali (Pb.), through its Chief Administrator.
......Opposite Parties.
Complaint under Section 17 of the Consumer Protection Act, 1986 Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mrs. Kiran Sibal, Member Present:-
For the complainant : Sh. Parvesh K. Saini, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT In view of the statement of the counsel for the complainant, which has been separately recorded, this complaint is dismissed C.C. No.461 of 2018 2 as withdrawn with a liberty to avail the other remedy available in accordance with law.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (KIRAN SIBAL) June 13, 2018 MEMBER SK/-