Punjab-Haryana High Court
Sushma Buildtech Limited vs State Consumer Disputes Redressal ... on 20 March, 2026
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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121-7 CWP-6199-2026
Date of Decision: 20.03.2026
SUSHMA BUILDTECH LIMITED ...Petitioner
Versus
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
CHANDIGARH AND ORS. ...Respondents
CORAM:- HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present:- Mr. Anand Chibbar, Sr. Advocate with
Mr. Vaibhav Sahni, Advocate,
Mr. Vishesh Jain, Advocate and
Ms. Aarzoo Soni, Advocate
for the petitioner
Mr. Ankush Chowdhary, Advocate for
Mr. Satyaveer Singh, Advocate for respondent No.2
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JAGMOHAN BANSAL, J. (ORAL)
1. For orders, see detailed order of even date passed in CWP-6029-2026 titled as 'Sushma Buildtech Limited Vs. State Consumer Disputes Redressal Commission Chandigarh and Ors.'.
2. Pending application(s), if any, also stands disposed of.
(JAGMOHAN BANSAL) JUDGE March 20, 2026 Deepak DPA Whether Speaking/reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 21-03-2026 18:39:06 :::