Easow Mathew v. Chandigarh Overseas Private Limited

STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH First Appeal No. : 35 of 2015 Date of Institution : 12.02.2015 Date of Decision : 01.04.2015 Easow Mathew S/o Sh. M.K. Mathew, R/o 207-D, Pocket-C, Mayur Vihar, Phase-II, New Delhi 110091.

....Appellant/Complainant V e r s u s Chandigarh Overseas Private Limited, SCO No.196-197, Top Floor, Sector 34-A, Chandigarh 160022, through its Managing Director.

Greenfield Sites Management Private Limited, SCO No.196-197, Top Floor, Sector 34-A, Chandigarh, PIN -160022, through its Managing Director.

Both the OPs now shifted at Fashion Technology Park, Sector 90, Mohali (Punjab).

Respondents/Opposite Parties :Sh. Ravinder Pal Singh, Advocate for the appellant.Argued by Sh. Surjeet Bhadu, Advocate for the respondents.

Appeals under Section 15 of the Consumer Protection Act, 1986.

BEFORE: JUSTICE SHAM SUNDER (RETD.), PRESIDENT.

MR. DEV RAJ, MEMBER.

MRS. PADMA PANDEY, MEMBER PER JUSTICE SHAM SUNDER (RETD.), PRESIDENT Alongwith the appeal, an application for condonation of delay of 34 days, in filing the same (appeal) has been moved, by the applicant/appellant.

For the reasons, stated in the application, duly supported by an affidavit of the applicant/appellant and finding sufficient cause, the delay of 34 days is condoned.

Admitted.

It be registered.

Vide our separate detailed order of the even date, recorded in First Appeal No. 7 6 of 2015 titled as M /s Chandigarh Overseas Private Limited, and another Vs. E asow Mathew, this appeal has been dismissed with no order as to costs, as having been rendered infructuous.

The parties, in both the appeals have been directed to appear, before District Forum (I) on 17.04.2015, at 10.30 A.M., for further proceedings.

Certified copy of the main order, passed in First Appeal No. 76 of 2015 titled as M/s be placed on thisChandigarh Overseas Private Limited, and another Vs. Easow Mathew, file also.

Certified copies of the main order aforesaid, alongwith this order, be sent to the parties, free of charge.

The file be consigned to Record Room, after completion.

Sd/- Sd/- Sd/- (DEV RAJ) MEMBER (JUSTICE SHAM SUNDER (RETD.)) PRESIDENT (PADMA PANDEY) MEMBER