Tejinder Sharma v. M/s WWICS Estates Pvt. Ltd.

STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH.

Consumer Complaint No.441 of 2019 Date of institution : 27.05.2019 Date of Decision : 30.05.2019 Tejinder Sharma S/o Sh. Inderjit Sharma, R/o Urban Estate, Sector 13, Thanesar, Kurukshetra, Haryana-136118 .Complainant Versus M/s WWICS Estates Pvt. Ltd., Imperial County, Siswan Road, Kurali, Punjab through its Managing Director/Authorized Signatory.

2nd Address: A-12, Industrial Area, Phase 6, SAS Nagar, Mohali 160055 Email: info@wwicsestates.com .Opposite Party Consumer Complaint under Section 12/17 of the Consumer Protection Act, 1986.

Quorum:- Honble Mr. Justice Paramjeet Singh Dhaliwal, President Present:- For the complainant : Sh. Neeraj Jain, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT : Learned counsel for the complainant recorded the statement separately to the effect that due to some technical defects, he withdraws the present complaint and liberty may be granted to file fresh complaint on the same cause of action, with better particulars, in accordance with law.

In view of the above statement, the present complaint is dismissed as withdrawn with liberty to the complainant to file fresh complaint on the same cause of action with better particulars, in accordance with law.

Spare sets of the complaint be returned to the learned counsel for the complainant against proper receipt.

(JUSTICE PARAMJEET SINGH DHALIWAL) May 30, 2019. PRESIDENT