State Consumer Disputes Redressal Commission
Sanjeev Bansal S/O Sham Lal Bansal vs The Administrator, New Mandi Township, ... on 29 January, 2010
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
SCO NOS.3009-12, SECTOR 22-D, CHANDIGARH.
First Appeal No.880 of 2004
Date of institution: 30.07.2004
Date of decision : 29.01.2010
1.Sanjeev Bansal s/o Sham Lal Bansal;
2. Smt.Darshana Devi w/o Sham Lal Bansal;
Both residents of V.P.O. Sular Gharat, District Sangrur.
.....Appellants Versus The Administrator, New Mandi Township, Punjab, S.C.O. No.2437-38, Sector 22- B, Chandigarh.
.....Respondents First Appeal against the order dated 01.06.2004 passed by the District Consumer Disputes Redressal Forum, Sangrur. Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President Mrs.Amarpreet Sharma, Member Present:-
For the appellant : Sh.M.K.Singla, Advocate For the respondent : None JUSTICE S.N.AGGARWAL, PRESIDENT This case is covered by the judgment dated 27.01.2010 passed by this Commission in First Appeal No.33 of 2008 (Rajinder Singh and another v. New Mandi Township).
In view of that judgment, this appeal is also dismissed. However, the costs imposed on the appellant to the tune of Rs.1000/- are set aside. A copy of that judgment (First Appeal No.33 of 2008) be placed on this file.
The appellant had deposited an amount of Rs.500/- with this Commission at the time of filing of the appeal. This amount of Rs.500/- with First Appeal No.880 of 2004 2 interest accrued thereon, if any, be refunded by the Registry to the appellant by way of a crossed cheque/demand draft after the expiry of 45 days.
The appeal could not be decided within the statutory period due to heavy pendency of Court cases.
(JUSTICE S.N.AGGARWAL) PRESIDENT (MRS.AMARPREET SHARMA) MEMBER January 29, 2010.
Paritosh