State Consumer Disputes Redressal Commission
Gulmohar Chs Ltd vs M/S Siroya Fm Constructions Pvt. Ltd. on 23 August, 2017
BEFORE THE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Complaint No.CC/17/79
Gulmohar CHS Ltd.,
(through its Authorised Representative -
Mr.Vijay Manohar Lad)
CTS No.536, G.V. Scheme Road No.1,
Mulund (E), Mumbai 400 081. .......Complainant(s)
Versus
1.M/s. Siroya FM Constructions Pvt. Ltd., (Builder/Developer), Regd. Office: 808, Raheja Chambers, Nariman Point, Mumbai 400 021.
2. Mr.Shrenik Dheerajamal Siroya, (Director of M/s. Siroya FM Constructions Pvt. Ltd.) (Builder/Developer), Regd. Office: 808, Raheja Chambers, Nariman Point, Mumbai 400 021.
3. Mr.Fatesh Mirchandani, (Director of M/s. Siroya FM Constructions Pvt. Ltd.) (Builder/Developer), Regd. Office: 808, Raheja Chambers, Nariman Point, Mumbai 400 021.
4. Municipal Corporation of Greater Mumbai, Assistant Engineer (Bldg. Proposal) "S & T", Office of the Dy. Chief Engineer, (Building Proposal) Eastern Suburbans, Near Raj Legacy, L.B.S. Marg, Vikhroli (E), Mubai 400 083. .......Opponent(s) BEFORE:
Hon'ble Mrs.Usha S. Thakare - Presiding Judicial Member Hon'ble Mr.P.B. Joshi - Judicial Member. PRESENT:
Advocate Ms.Anjali Risbud is present for the complainant. Advocate Ms.Sapna Bhuptani is present for the opponent nos.1, 2 and 3.
ORDER Per Hon'ble Mrs. Usha S. Thakare - Judicial Member:
Advocate Ms.Anjali Risbud is present for the complainant society. Advocate Ms.Sapna Bhuptani is present for the opponent nos.1, 2 and 3. Opponent nos.1 to 3 have filed copy of resolution dated 10/08/2017. On 21/08/2017 Secretary of the Society was present. Consent Terms were filed on record. Consent terms are signed by both the parties and Advocate of the complainant. It is a notarized document. It appears that parties have settled their dispute outside the Commission. In view of the settlement between the parties, both parties have requested to dispose of the consumer complaint in terms of settlement.
Consent terms are verified from both the parties. They admit the contents of the consent terms to be true and correct. In view of settlement between the parties consumer complaint is disposed of. Consent Terms be treated as part and parcel of this order. Parties to bear their own costs.
Pronounced on [Usha S. Thakare]
23rd August, 2017 Presiding Judicial Member
[P.B. Joshi]
Judicial Member
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