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    Ashish Dhir v. M/s Reliant Infrastructure Private Limited

    Consumer Complaint No. : 273/2015 Date of Institution : 28.05.2015 Date of Decision 01.04.2016 DISTRICT CONSUMER DISPUTES REDRESSAL FORUM-II U.T. CHANDIGARH Ashish Dhir son of Sh.Rajinder Pal Dhir presently residing at H.No.623, HIG, PHB Colony, Jamalpur, Chandigarh Road, Ludhiana, Punjab. ... Complainant. Versus

    1. M/s Reliant Infrastructure Pvt. Ltd., SCO No.60-62, Cabin No.308-309, Third Floor, Sector 17-C, Chandigarh through its Director.

    2. Harmit Singh Chawla, Director of M/s Reliant Infrastructure Pvt. Ltd., SCO No.60-62, Cabin No.308-309, Third Floor, Sector 17-C, Chandigarh. . Opposite Parties. BEFORE: SHRI RAJAN DEWAN, PRESIDENT SHRI JASWINDER SINGH SIDHU, MEMBER SMT.PRITI MALHOTRA, MEMBER :Sh.V.M. Sharma, Counsel for the complainantArgued by Sh.Gaurav Gupta, Counsel for the OP. PER RAJAN DEWAN, PRESIDENT

    1. For the reasons stated in the order of even date, passed by this Forum in Consumer Complaint No.147 of 2015-Shikha Saxena Vs. M/s Reliant Infrastructure Pvt. Ltd. and this complaint is also allowed. A copy of that order in that case is placed on the another, record, which shall be deemed to form a part of this order.

    2. Certified copy of this order be communicated to the parties, free of charge. After compliance file be consigned. Announced 01.04.2016 Sd/- (RAJAN DEWAN) PRESIDENT Sd/- (JASWINDER SINGH SIDHU) MEMBER Sd/- (PRITI MALHOTRA) MEMBER

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    Ashish Dhir v. M/s Reliant Infrastructure Private Limited
    (Apr 1, 2016)