National Consumer Disputes Redressal
M/S. Emerging Valley Pvt. Ltd. & Anr. vs Madhu Jain on 2 January, 2024
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 926 OF 2021 (Against the Order dated 20/10/2020 in Complaint No. 228/2019 of the State Commission Chandigarh) 1. M/S. EMERGING VALLEY PVT. LTD. & ANR. REGD. OFFICE AT B-57, LOWER GROUND FLOOR SOUTH EXETNSION, PART-II NEW DELHI-10049 2. EMERGING VALLEY PVT. LTD. THROUGH ITS AUTHORIZED SIGNATORY, THROUGH MR. GUTPREET SINGH DIRECTOR, MANAGERING DIRECTO, AUTHORISED REPRESENTATIVE, CORP OFFICE SCO 46-47, NEAR MATKA CHOWK, AMDHYA MARG, SECTOR-9-D, CHANDIGARH -16009 ...........Appellant(s) Versus 1. MADHU JAIN W/O SH. SHAM LAL JAIN, R/O. SANT NAGAR STREET NO. 2, NEAR CHURCH, FEROZEPUR, PUNJAB-152001 ...........Respondent(s)
BEFORE: HON'BLE MR. SUBHASH CHANDRA,PRESIDING MEMBER
FOR THE APPELLANT : FOR THE RESPONDENT : MS. MANSI TRIPATHI, ADVOCATE PROXY
Dated : 02 January 2024 ORDER
None present for the Appellant.
Proxy Counsel appearing for the Respondent hands over copy of the Compromise/Settlement Deed dated 27.12.2023 between the parties settling their dispute amicably.
In view of the settlement deed, the Appeal is dismissed as infructuous.
Parties shall remain bound by the terms and conditions of the Settlement Deed.
....................................
(SUBHASH CHANDRA) PRESIDING MEMBER Later on, Mr. P. Pankaj, Advocate appeared on behalf of the Appellants. He has been apprised of the order.
...................................... SUBHASH CHANDRA PRESIDING MEMBER