State Consumer Disputes Redressal Commission
Narinder Singh vs Spaze Towers Pvt. Ltd. on 4 April, 2022
ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION PUNJAB,
DAKSHIN MARG, SECTOR -37 A, CHANDIGARH
Consumer Complaint No.24 of 2022
Date of Institution : 25.03.2022
Date of Decision : 04.04.2022
Narinder Singh S/o Sh. Bhagwan Singh (R/o Street No.15, Ward No.6,
New Court Road, Mansa, Punjab-151505), New Address:- House
No.1005, Urban Estate Phase 2, Patiala (Punjab)- 147002 (Aadhar
No.322618886421, Date of Birth: 16.03.1987) Email ID-
[email protected].
.............Complainant
Versus
1.Spaze Towers Pvt. Ltd., through its Managing Director, having its Registered Office at Sohna-Gurugram Road, Malibu Town, Sector 47, Gurugram, Haryana-12202.
......Opposite Parties Consumer Complaint under Section 47 of Consumer Protection Act, 2019. Quorum:-
Mr. Rajinder Kumar Goyal, Presiding Member Mrs. Kiran Sibal, Member Present:-
For complainant : Sh. Hukam Chand, Advocate RAJINDER KUMAR GOYAL, PRESIDING MEMBER:-
Learned counsel for the complainant has made a statement, recorded separately, to the effect that, due to some technical defects, he withdraws the present complaint and prays for liberty to file fresh complaint on the same cause of action before appropriate fora.2
CC No.24 of 2022
2. In view of the statement of learned counsel for the complainant, this complaint is dismissed as withdrawn with a liberty to file a fresh complaint on the same cause of action before appropriate fora.
(RAJINDER KUMAR GOYAL) PRESIDING MEMBER (KIRAN SIBAL) MEMBER April 04, 2022 DB