State Consumer Disputes Redressal Commission
Bhim Singh Kundu vs Improvement Trust Jalandhar on 7 March, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
Consumer Complaint No.177 of 2015 Date of institution : 22.07.2015 Date of decision : 07.03.2017 Bhim Singh Kundu s/o Shri Mansa Ram, R/o H.No.C-06, Guru Jambheshwar University, S & T Campus, Hisar (Haryana).
.......Complainant Versus The Jalandhar Improvement Trust, Jalandhar, Model Town Road, Jalandhar-144 001 Ph: (0181) 2456707, 2459824, 2459821, 2224169, through its Chairman/Executive Officer.
......Opposite Party Complaint under Section 17 (1)(a)(i) of the Consumer Protection Act, 1986. Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Shri Harcharan Singh Guram, Member Present:-
For the complainant : Ms. Kshitija Mittal, Advocate. For the opposite party : Shri S.C. Pathela, Advocate.
JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT:
For order see Consumer Complaint No.88 of 2015 (Archit Gupta v. Jalandhar Improvement Trust, Jalandhar and another).
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (HARCHARAN SINGH GURAM) MEMBER March 07, 2017 Bansal First Appeal No. of 200 2