Gurmail Singh v. Shalimar Estates (P) Ltd.,

Consumer Complaint No. : 268/2018 Date of Institution : 09.05.2018 Date of Decision : 04.07.2019 DISTRICT CONSUMER DISPUTES REDRESSAL FORUM-II U.T. CHANDIGARH Gurmail Singh son of Sh.Suraj Singh resident of Village Tira Tehsil Majri, District Mohali (SAS Nagar) (previously resident of Quarter No.T-2/491, RSD Colony, Jugiai, Pathankot). ... Complainant. Versus

1. Shalimar Estates (P) Ltd., : SCO 110-111, Sector 8-C, ChandigarhAdmn. Office through its General Manager/Managing Director/Authorized Signatory presently at House No.1084, Sector 8-C, Chandigarh C/o Shalimar Mall, Sector 5, Panchkula.2nd Address:

2. R.K. Aggarwal, Managing Director, Shalimar Estates (P) Ltd., r/o House No.1084, Sector 8-C, Chandigarh

3. Kamlesh Aggarwal, Director, Shalimar Estates (P) Ltd., r/o House No.1084, Sector 8-C, Chandigarh

4. Innate Aggarwal son of Sh.R.K.Aggarwal, Manager, Shalimar Estates (P) Ltd., r/o House No.1084, Sector 8-C, Chandigarh (Deleted vide order dated 05.10.2018). . Opposite Parties BEFORE: SHRI RAJAN DEWAN, PRESIDENT SMT.PRITI MALHOTRA, MEMBER Argued by Sh.Manjinder Singh, Advocate, Proxy for Sh.Munish Gupta, Advocate for the complainant. Sh.Varun Bhardwaj, Adv. for the OPs. PER RAJAN DEWAN, PRESIDENT For the reasons stated in the order of even date, passed by this Forum in Consumer , Complaint No.267 of 2018-Prem Chand Garg Vs. Shalimar Estates (P) Ltd. and Others this complaint is also allowed. A copy of that order in that case is placed on the record, which shall be deemed to form a part of this order. Certified copy of this order be communicated to the parties, free of charge. After compliance file be consigned. Sd/- sd/- ANNOUNCED (RAJAN DEWAN) (PRITI MALHOTRA)

4 JULY, 2019TH PRESIDENT MEMBER