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State Consumer Disputes Redressal Commission

Tdi Infratech Ltd. vs Jasleen Walia on 15 February, 2018

 STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
             PUNJAB, CHANDIGARH.

                 Revision Petition No.4 of 2018

                                Date of Institution: 09.02.2018.
                                Date of Decision : 15.02.2018.

TDI Infratech Limited, SCO 144-145, TDI City, Sector-117, SAS
Nagar, Mohali.

                                 ......Petitioner/Opposite party No.2.

                                Versus
1.

Mrs.Jasleen Walia wife of Mr.Khushdeep Singh Walia, resident of House No.1216, Sector 42-B, Chandigarh.

2. Mr.Khushdeep Singh Walia son of Sh.Karnail Singh Walia, resident of House No.1216, Sector 42-B, Chandigarh.

.....Respondents/Complainants. Revision against the order dated 11.01.2018 in Consumer Complaint No.24 of 2017 of the District Consumer Disputes Redressal Forum, SAS Nagar (Mohali).

Quorum:-

Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mrs. Kiran Sibal, Member Present:-

For the petitioner : Sh.Puneet Tuli, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT After arguing for some time, learned counsel for the petitioner realized that he has not challenged the basic order and prays for withdrawal of the revision petition. His statement has been recorded separately.

In view of the statement of the counsel for the petitioner, the revision petition is dismissed as withdrawn.

Copy of the order be also given dasti.

(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (KIRAN SIBAL) MEMBER February 15, 2018 Lb/-