State Consumer Disputes Redressal Commission
Paramjit Kaur Sachar vs Puma Realtor Pvt. Ltd. on 22 December, 2015
2nd Additional Bench PUNJAB STATE CONSUMER DISPUTES REDRESSAL COMMISSION, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH Consumer Complaint No. 285 of 2015 Date of institution : 30.10.2015 Date of decision : 22.12.2015 Paramjit Kaur Sachar K.No. 47 Phase 3B 1 Mohali-160059.
.....Complainant Versus Puma Realtor Pvt. Limited SCONo.6,7,8 First and Second Floor Sector 9, Madhya Marg, Chandigarh.
..... Opposite party Complaint under Section 17 of the Consumer Protection Act, 1986. Before:-
Sh. Gurcharan Singh Saran, Presiding Judicial Member Sh. Jasbir Singh Gill, Member Smt. Surinder Pal Kaur, Member Present:-
For the complainant : Sh. D.S. Sachar, Husband of the Complainant GURCHARAN SINGH SARAN (PRESIDING JUDICIAL MEMBER) Order In view of the statement given by the Sh.D.S. Sachar, husband of the complainant the complaint is dismissed as withdrawn with a liberty to file the fresh complaint before the appropriate Forum.
(GURCHARAN SINGH SARAN) PRESIDING JUDICIAL MEMBER (JASBIR SINGH GILL) MEMBER December 22, 2015. (SURINDER PAL KAUR) PK/- MEMBER