Sanjeev Sharma v. M/s Land Twisters

STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH.

Consumer Complaint No.12 of 2019

Date of institution : 09.01.2019 Date of Decision : 11.01.2019

Sanjeev Sharma aged about 48 years S/o Sh.Prem Nath Sharma, R/o

House No.2659, Sector 37 C, Chandigarh.

….Complainant Versus

1. M/s Land Twisters, Main Office: Opp. Ansal Golf Links II, Sector 115, SAS Nagar, Mohali (Punjab); and Corporate Office, Apple’s Height, VIP Road, Zirakpur, Distt. Mohali Punjab, through its Managing Director Mr.Pankaj Sood, (Email ID: into@landtwisters.in).

2. Mr.Pankaj Sood, Managing Director, M/s Land Twisters, R/o Signature Towers, Flat No.202, Sector Floor, Sector 66 A, SAS Nagar, Mohali (Punjab) (Email ID:pankajsood23@gmail.com).

.…Opposite Parties

Consumer Complaint under Section 17 of the Consumer Protection Act, 1986.

Quorum:- Hon’ble Mr. Justice Paramjeet Singh Dhaliwal, President

Ms. Kiran Sibal, Member

Present:- For the complainant : Sh.P.K.Saini, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT :

In view of statement of learned counsel for the complainant, which has

been recorded separately, the complaint is dismissed as withdrawn with

liberty to file a fresh complaint on the same cause of action with better

particulars and amending the relief in accordance with law.

(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (KIRAN SIBAL) MEMBER January 11, 2019 Rupinder 2