STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,DAKSHIN MARG, SECTOR 37-A, CHANDIGARH. First Appeal No.943 of 2015 Date of Institution :20.08.2015 Date of Decision :29.02.2016 1. M/s Hewlett Packard India Sales Pvt. Limited, having Office at 24, Salarpuria Arena Hosur Main Road, Adugodi, Bangalore-560030, Karnataka.
2. M/s Hewlett Packard India Sales Pvt. Limited, BGC03, Bangalore- In-Akash Block (BGC), 11th Floor, Akash Block, Wings-B, Salarpuria GR Tech Park Khatha No.69/3, Whitefield Road, Mahadevapur CMC, Bangalore-560006, Karnataka. Through its Authorized Signatory.
3. M/s Hewlett Packard India Sales Pvt. Limited, NDH 04 N New Delhi Sales-Surya Hotel, TD Site (NDH) Crown Plaza Surya, E.F. New Friends Colony, New Delhi. .Appellants/Opposite party Nos.1,3 & 4 Versus
1. Ankush Garg son of Varinder Kumar Garg, Resident of S-8, B-36- 261, Vikas Nagar, Pakhowal Road, Ludhiana. .Respondent/complainant
2. M/s Secant Technologies, Aarti Chowk, Ferozepur Road, Ludhiana. Respondent/Opposite parties No.2 First Appeal against the order dated 25.05.2015 of the District Consumer Disputes Redressal Forum, Ludhiana. Quorum:- Honble Mr. Justice Gurdev Singh, President Shri Vinod Kumar Gupta, Member Present:- For the appellants : Sh. Vipul Dharmani, Advocate For respondent No.1 : Sh. Ankush Garg, in person For respondent No.2 : Ex parte. JUSTICE GURDEV SINGH, PRESIDENT Heard. It has been submitted by the counsel for the appellants that the only point being raised in the present appeal is that the respondent First Appeal No.943 of 2015 No.1/complainant is insisting that the screen of the Laptop be changed from LCD to LED. However, it is very much clear from the last sub Para of Para-9 of the impugned order that the District Forum came to the conclusion that the Laptop, so purchased by the complainant, was having LCD display. In these circumstances, the submission, so raised by the counsel for the appellants, cannot be considered to be a ground for admitting the appeal for hearing the same on merits. Accordingly, the same is dismissed in limine, without prejudice to the rights of the appellants to raise this point during the application, if any, filed by the complainant for execution of the impugned order. The sum of Rs.6,000/- was deposited by the appellants at the time of filing of the appeal. This amount, along with interest which has accrued thereon, if any, shall be remitted by the registry to respondent No.1/complainant by way of a crossed cheque/demand draft after the expiry of 45 days of the sending of certified copy of the order to them. (JUSTICE GURDEV SINGH) PRESIDENT (VINOD KUMAR GUPTA) MEMBER February 29, 2016 (Gurmeet S)