State Consumer Disputes Redressal Commission
Mrs. Rajam N. Iyer vs M/S. Swagat Land Developers Pvt.Ltd. & ... on 20 January, 2015
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE HON'BLE STATE CONSUMER DISPUTES
REDRESSAL
COMMISSION, MAHARASHTRA,
MUMBAI
Complaint Case No. CC/02/346
1.MRS. RAJAM N. IYER R/AT 12/221, SURYALAYA, SION (EAST), MUMBAI-400 022.
...........Complainant(s) Versus
1. M/S. SWAGAT LAND DEVELOPERS PVT.LTD. HAVING OFFICE AT C/O. JYOTI HOME MAKERS PVT. LTD.
9&10, SWAGAT, PLOT NO.19, SECTOR 3, KOPER KHAIRANE, NAVI MUMBAI - 400
703.
2. RAMESH SHAH DIRECTOR & SIGNATORY M/S. SWAGAT LAND DEVELOPERS PVT.LTD. HAVING OFFICE AT C/O. JYOTI HOME MAKERS PVT. LTD.
9&10, SWAGAT, PLOT NO.19, SECTOR 3, KOPER KHAIRANE, NAVI MUMBAI - 400
703. ............Opp.Party(s) Complaint Case No. CC/02/347
1. MRS. RAJAM N. IYER R/AT 12/221, SURYALAYA, SION (EAST), MUMBAI-400 022.
...........Complainant(s) Versus
1. M/S. SWAGAT LAND DEVELOPERS PVT.LTD. HAVING OFFICE AT C/O. JYOTI HOME MAKERS PVT. LTD.
9&10, SWAGAT, PLOT NO.19, SECTOR 3, KOPER KHAIRANE, NAVI MUMBAI - 400
703.
2. RAMESH SHAH DIRECTOR & SIGNATORY M/S. SWAGAT LAND DEVELOPERS PVT.LTD. HAVING OFFICE AT C/O. JYOTI HOME MAKERS PVT. LTD.
9&10, SWAGAT, PLOT NO.19, SECTOR 3, KOPER KHAIRANE, NAVI MUMBAI - 400
703. ............Opp.Party(s) BEFORE:
HON'BLE MR. Shashikant A. Kulkarni PRESIDING MEMBER HON'BLE MR. Narendra Kawde MEMBER For the Complainant:
None present for the complainant.
For the Opp. Party:
Mr.Rajendra Singh, Advocate for opponent Nos.1&2.
ORDER Per Shri Narendra Kawde, Honble Member None present for the complainant though duly served. Mr.Rajendra Singh, Advocate present for opponent Nos.1&2. Matter was adjourned for filing status of possession given to the complainant. Today, Learned Advocate Mr.Singh filed letters of possession in respect of flat Nos.103 & 104 given to the complainant. Same are taken on record. It appears that dispute has already been settled by handing over possession of the flats to the complainant and therefore, complainant is not interested in prosecution of these complaints. Hence, we pass the following order :-
-: ORDER :-
1.
Both complaint Nos.346 & 347/2002 stand dismissed for default.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
Pronounced Dated 20th January 2015.
[HON'BLE MR. Shashikant A. Kulkarni] PRESIDING MEMBER [HON'BLE MR. Narendra Kawde] MEMBER dd