Varun Puri v. The Tricity Media Co-operative House Building Society Limited

STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH. Consumer Complaint No.431 of 2019 Date of Institution : 23.05.2019 Date of Decision : 27.05.2019

1. Varun Puri S/o Sh.Sanjeev Puri, aged about 33 years, R/o House No.3071, Sector-35(D), Chandigarh.

2. Ms.Seema W/o Sh.Ramesh, aged about 55 years, R/o House No.3071, Sector-35(D), Chandigarh. .Complainants Versus

1. The Tricity Media Co-operative House Building Society Ltd., Mohali, Office at SCO No.545, Sector-70, Mohali through its President. Email:nirpaldhaliwal@gmail.com.

2. Sh.Meetinder Singh Mann, President of the Tricity Media Co-operative House Building Society Ltd., Mohali, Office at SCO No.545, Sector-70, Mohali. .Opposite Parties Consumer Complaint under Section 17 of the Consumer Protection Act, 1986. Quorum:- Honble Mr. Justice Paramjeet Singh Dhaliwal, President Ms. Kiran Sibal, Member Present:- For the complainants : Sh.Krishan Singla, Advocate CC No.431 of 2019 JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT : Learned counsel for the complainants has made the statement, recorded separately, to the effect that due to some technical defects he withdraws the complaint and prays that it may be dismissed as withdrawn and liberty may be granted to file a fresh complaint on the same cause of action with better particulars in accordance with law. In view of the statement of the learned counsel for the complainants, this complaint is dismissed as withdrawn with a liberty to file fresh complaint on the same cause of action with better particulars in accordance with law. Registry is directed to return the spare sets of the complaint. (JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (KIRAN SIBAL) MEMBER May 27, 2019 Rupinder 2