STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH. Consumer Complaint No.838 of 2018 Date of institution : 23.10.2018 Date of Decision : 18.03.2019
1. Balbir Chand Bangarh S/o Lt. Sh. Jeet Ram R/o H. No.D-24, NFL Township, Bathinda, Punjab presently residing at H. No.660-A, RBI Colony, Sector 30-A, Chandigarh.
2. Bikram Bangarh S/o Sh. Balbir Chand Bangarh R/o H. No.660-A, RBI Colony, Sector 30-A, Chandigarh. .Complainants Versus
1. Tricity Home Search Builders and Promoters, through its Manager, having their office at SCF-6, Gulmohar Complex, Sector 125, NH-21, Kharar, Punjab.
2. Vikas Mahajan, Partner, Tricity Home Search Builders and Promoters, resident of H. No.153/1, Achmi Heights Society, Sector 126, Chhaju Majra Road, Kharar, Punjab. .Opposite Parties Consumer Complaint under Section 17 of the Consumer Protection Act, 1986. Quorum:- Honble Mr. Justice Paramjeet Singh Dhaliwal, President Mrs.Kiran Sibal, Member Present:- For the complainants : Sh.Anshul Jindal, Advocate For the OPs : Sh.Sanjeev Patiyal, Advocate with Sh.Vikas Mahajan, OP No.2 JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT : Learned counsel for the parties state that the parties have compromised the matter. Sh.Vikas Mahajan-OP No.2 along with Sh.Sanjeev Patiyal, Advocate recorded the statement separately to the effect that they Consumer Complaint No.838 of 2018 have handed over four post-dated cheques No.251658 dated 20.3.2019 amounting to Rs.2,00,000/-, No.251659 dated 20.4.2019 amounting to Rs.2,00,000/-, No.251660 dated 20.5.2019 amounting to Rs.2,50,000/- and No.251662 dated 20.6.2019 amounting to Rs.75,000/-, drawn on Punjab National Bank, on behalf of the complainants, to the learned counsel for the complainants, as per the compromise. Learned counsel for the complainants recorded the statement separately to the effect that he has received the above mentioned four cheques, in favour of Balbir Chand Bangarh-complainant No.1 and withdraws the present complaint, being settled with the liberty to get it revived if any of the cheques is dishonoured. In view of the above statements, the present complaint is dismissed as withdrawn, being fully satisfied, with liberty to the complainants to get it revived if any of the cheques is dishonoured. It is also ordered that if any of the cheque is dishonoured then in addition to the other proceedings, which can be initiated against OPs in accordance with law, OPs shall be liable to pay Rs.50,000/- for each dishonoured cheque, to be deposited in the Legal Aid Fund of this Commission. (JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (KIRAN SIBAL) MEMBER March 18, 2019. Consumer Complaint No.838 of 2018