State Consumer Disputes Redressal Commission
Mrs Maggie Dsouza vs Neelkamal Realtors Suburban Pvt Ltd on 27 February, 2018
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
MAHARASHTRA, MUMBAI
Complaint No.CC/16/559
Mrs. Maggie Dsouza,
Presently having address at:
C/o B-702, Blossom Apartments,
I.C. Colony, Borivali (West),
Mumbai - 400 103. .....Complainant(s)
Versus
Neelkamal Realtors Suburban Pvt. Ltd.,
Having its office at:
DB House, Yashodham,
General A.K. Vaidya Marg,
Goregaon (East), Mumbai 400 063. .....Opponent(s)
BEFORE:
Mr. D.R. Shirasao - Presiding Judicial Member
ORDER
Complainant is present along with Advocate Mr.Mohit Bhansali. Authorized Representative Ms.Jessie Kuruvilla is present for the opponent along with Advocate Mr.Anil Galgali. Ms.Jessie Kuruvilla has filed authority letter on record.
This matter is already fixed on 14/06/2018. Both the parties have filed joint application for taking this case on today's board as they want to file consent terms on record. At the request of both the parties this matter is taken on today's board as parties want to file consent terms.
Consent terms are filed on record. They are marked as Exhibit-'X' for the purpose of identification. The consent terms are signed by the Complainant and Authorized Representative of the Opponent. Consent Terms are also signed by their respective Advocates. Parties accept the consent terms. Hence, complaint is disposed of in terms of consent terms. Decree be drawn accordingly.
Pronounced on 27th February, 2018.
[D.R. Shirasao] Presiding Judicial Member ep