State Consumer Disputes Redressal Commission
Ramanjeet Singh vs C And C Towers Ltd. on 7 November, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, CHANDIGARH.
Consumer Complaint No.346 of 2017
Date of Institution: 09.05.2017.
Date of Decision : 07.11.2017.
Mr.Ramanjeet Singh son of Amarjit Singh resident of VPO Wadala,
District Jalandhar, Punjab.
......Complainant.
Versus
1.C&C Towers Limited through its Managing Director, ISBT Cum Commercial Complex, Opp. Verka Milk Plant, Phase VI, Mohali, Punjab.
2. The Managing Director, C&C Towers Limited, ISBT cum Commercial Complex, Opp. Verka Milk Plant, Phase VI, Mohali, Punjab.
3. CVS Seghal, GM Commercial, C&C Towers Limited, ISBT cum Commercial Complex, Opp. Verka Milk Plant, Phase VI, Mohali, Punjab.
......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 : Ms.Aashna Gill, Advocate For the OPs : Sh.Kabir Sarin, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT Statements of counsel for both the parties have been recorded separately. In view of the statements of the learned counsel for the parties, which has been separately recorded, C.C. No. 346 of 2017 2 complaint is dismissed as withdrawn with a liberty to file fresh complaint on the same cause of action with better particulars.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (KIRAN SIBAL) MEMBER November 07, 2017 Lb/-