State Consumer Disputes Redressal Commission
Suresh D Obhan & Anr. vs Geeta Mehul Parekh & Anr. on 23 November, 2012
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Complaint
Case No. CC/11/141
1.SURESH D OBHAN R/AT 502 VIKAS APRTMENT DR C GIDWANI ROAD CHEMBUR MUMBAI 400074 MUMBAI MAHARASHTRA
2. RANJANA SURESH OBHAN 502 VIKAS APARTMENT DR C GIDWANI ROAD CHEMBUR MUMBAI 400074 MUMBAI MAHARASHTRA ...........Complainant(s) Versus
1. GEETA MEHUL PAREKH R/AT 7TH FLOOR MAHESH KUTIR 14 TH ROAD CHEMBUR MUMBAI 400071 MUMBAI MAHARASHTRA
2. MEHUL N PAREKH 7 TH FLOOR MAHESH KUTIR 14 TH ROAD CHEMBUR MUMBAI 400071 MUMBAI MAHARASHTRA ............Opp.Party(s) BEFORE:
HON'BLE Mr.Justice S.B.Mhase PRESIDENT HON'BLE MR. Narendra Kawde MEMBER PRESENT:
Mr.Rupesh Sohoni, Advocate for the complainants.
Mr.Ashish Sharma, Advocate for the opponents.
ORDER Per Justice Mr.S.B. Mhase, Honble President Heard Mr.Rupesh Sohoni, Advocate for the complainants and Mr.Ashish Sharma, Advocate for the opponents.
Complainants and opponents both are present. Their Advocates are also present. They have submitted that they have duly signed the Consent Terms. Complainants admitted that the case has been settled and they have no grievance as against the opponents. They further stated that possession of the flat in question has also been received. Under these circumstances, Consent Terms are accepted and marked as Exhibit-X.
-: ORDER :-
1. Consumer complaint stands disposed of in view of Consent Terms marked as Exhibit-X. Consent Terms shall be kept along with the order.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
Pronounced Dated 23rd November 2012.
[HON'BLE Mr.Justice S.B.Mhase] PRESIDENT [HON'BLE MR.
Narendra Kawde] MEMBER dd