State Consumer Disputes Redressal Commission
Rakesh Jain vs Audi India And Others on 23 February, 2018
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, HARYANA, PANCHKULA. Complaint No. 40 of 2018 Date of the Institution: 24.01.2018 Date of Decision: 23.02.2018 Rakesh Jain, House No.F-9, Preet Vihar, Delhi-110092. .....Complainant VERSUS 1.
Audi India, through its Managing Director, 03rd and 04th Floor, Silver Utopia Cardinal Gracious Road, Chakla Andheri East, Mumbai, Maharashtra-400051/93.
2. Audi Gurgaon, Zenica Cars India Private Limited, through its Managing Director, Plot No.288A, Udyog Vihar, Phase-IV, Gurgaon, Haryana-122016.
3. Rupert Stadler, Chairman of the Board Audi AG Auto Union Road-1, 85045, Ingolstadt Bavaria, Germany.
..... Opposite Parties CORAM: Hon'ble Mr. Justice Nawab Singh, President.
Shri Balbir Singh Judicial Member.
Present:- Shri Kaushal Chandra Jha, counsel for the complainant.
O R D E R NAWAB SINGH, J. (ORAL) Learned counsel for the complainant has made statement (Annexure-1) that this complaint be dismissed as withdrawn with liberty to file afresh on the same cause of action. The statement is accepted. The complaint is dismissed as withdrawn accordingly.
Announced 23.02.2018 (Balbir Singh) Judicial Member (Nawab Singh) President D.R.