State Consumer Disputes Redressal Commission
Punjab Urban Planning And Development ... vs Vijay Kumari W/O Sh. Piare Lal Garg R/O ... on 11 May, 2012
F.A. No. 1415 of 2010 1
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
PLOT NO. 1037, SECTOR 37-A DAKSHAN MARG, CHANDIGARH
First Appeal No. 1415 of 2010
Date of institution : 11.8.2010
Date of decision : 11.05.2012
1.Punjab Urban Planning and Development Authority, now Greater Mohali Area Development Authority (GMADA), Puda Bhawan, Sector 69, Mohali through Chief Administrator.
2. Punjab Urban Planning and Development Authority, now Greater Mohali Area Development Authority (GMADA), Puda Bhawan, Sector 69, Mohali through its estate officer Appellants Versus Vijay Kumari w/o Sh. Piare Lal Garg r/o H.No. 7107, Malout road, Muktsar, now at Kothi No. 57, Sector 69, Mohali.
Respondent First Appeals against the order dated 9.7.2010 of the District Consumer Disputes Redressal Forum, Mohali Before:-
Sh. Jagroop Singh Mahal, Presiding Judicial Member. Sh. Vinod Kumar Gupta, Member Present:-
For the appellant : Sh. Karan Nehra, Advocate For the respondent : Sh. G.S. Arshi, Advocate JAGROOP SINGH MAHAL, PRESIDING JUDICIAL MEMBER:-
For order see F.A. No. 1515 of 2010 (Vijay Kumari Vs. Punjab Urban Planning and Development Authority and another).
2. Amount of Rs. 25000/- was deposited by the appellants on 11.8.2010 at the time of filing of the appeal. This amount be sent to the complainant by the registry by way of crossed cheque/demand draft after the expiry of the period of revision, if no stay order is received from the Hon'ble National Commission (JAGROOP SINGH MAHAL) PRESIDING JUDICIAL MEMBER May 11, 2012. (VINOD KUMAR GUPTA) Rupinder MEMBER F.A. No. 1415 of 2010 2