Kulbir Singh v. Citi Centre Developers

STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH. Consumer Complaint No.510 of 2019 Date of Institution : 03.07.2019 Date of Decision : 08.07.2019 Kulbir Singh aged 27 years son of Sukhdev Singh, resident of House No.172, AKS Colony, Zirakpur, Tehsil Dera Bassi, District SAS Nagar, Punjab. .Complainant Versus

1. M/s Citi Centre Developers, VIP Road, Zirakpur, Tehsil Dera Bassi, District SAS Nagar through its Partner Arun Jindal Email: info@chandigarhciticenter.in

2. Arun Jindal

3. Pankaj Gupta Both partners of M/s Citi Centre Developers, VIP Road, Zirakpur, Tehsil Dera Bassi, District S.A.S. Nagar.

4. Hardish Sharma, Vice-President of M/s Citi Centre Developers, VIP Road, Zirakpur, Tehsil Dera Bassi, District SAS Nagar .Opposite Parties Consumer Complaint under Section 17 of the Consumer Protection Act, 1986. Quorum:- Honble Mr. Justice Paramjeet Singh Dhaliwal, President Present:- For the complainant : Sh.S.K.Jain, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT : Learned counsel for the complainant has 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 In view of the above statement, the present complaint is dismissed as withdrawn with a liberty to file fresh complaint on the same cause of action with better particulars. Consumer Complaint No.510 of 2019 Spare sets of the complaint be returned to the learned counsel for the complainant. (JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT July 8, 2019