Narinder Kaur v. Emaar MGF Land Ltd.

STATE CONSUMER DISPUTES REDRESSAL COMMISSION, U.T., CHANDIGARH Complaint case No. : 217 of 2016 Date of Institution : 18.05.2016 Date of Decision : 22.08.2016 Narinder Kaur w/o Kanwaljit Singh, r/o E-108, Rishi Apartments, Sector 70, Mohali. Complainant V e r s u s Emaar MGF Land Limited, MGF House, 17-B, Asaf Ali Road, New Delhi 110002 through its Managing Director. Emaar MGF Land Limited, SCO No.120-122, 1 floor, Sector 17-C, Chandigarh, throughst its Authorized Officer. .... Opposite Parties BEFORE: JUSTICE JASBIR SINGH (RETD.), PRESIDENT MR. DEV RAJ, MEMBER. MRS. PADMA PANDEY, MEMBER Argued by: Sh. Vishal Goel, Advocate for the complainant. Sh. Sanjeev Sharma, Advocate for the Opposite Parties. PER PADMA PANDEY, MEMBER Vide our detailed order of the even date, recorded separately in Complaint Case No.147 of this complaint has been2016 titled Darbara Singh & Ors. Vs. Emaar MGF Land Limited & Ors., partly accepted with costs.

2. Certified copy of the main order, passed in Complaint Case No.147 of 2016 titled be placed on this file also.Darbara Singh & Ors. Vs. Emaar MGF Land Limited & Ors.,

3. Certified Copies of this order be sent to the parties, free of charge.

4. The file be consigned to Record Room, after completion. Pronounced. . August 22, 2016 Sd/- [JUSTICE JASBIR SINGH (RETD.)] [PRESIDENT] Sd/- [DEV RAJ] MEMBER Sd/- (PADMA PANDEY) MEMBER