STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH. Consumer Complaint No.525 of 2019 Date of Institution : 10.07.2019 Date of Decision : 12.07.2019
1. Veena Goyal, W/o Mr.Sohan Lal Goyal.
2. Sohan Lal Goyal, S/o Mr.Pali Ram Goyal. Both residents of H.No.1587, Sector 15, Panchkula (Haryana). .Complainants Versus
1. M/s Paradigm Business Ventures, S.C.O. 45, Hollywood Plaza, VIP Road, Zirakpur through its authorized signatory Sh.Vijay Kumar Jindal.
2. M/s Paradigm Business Ventures, S.C.O. 34, Silver City, Zirakpur through its authorized signatory Sh.D.R.Signla. .Opposite Parties Consumer Complaint under Section 17 of the Consumer Protection Act, 1986. Quorum:- Honble Mr. Justice Paramjeet Singh Dhaliwal, President Mr. Rajinder Kumar Goyal, Member Present:- For the complainants : Sh.Ashe Kumar Goyal, Advocate 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to the effect that due to some technical defects he withdraws the complaint and prays that it may be dismissed as withdrawn and liberty may be granted to file a fresh complaint on the same cause of action with better particulars in accordance with law. CC No.525 of 2019 In view of the statement of learned counsel for the complainants, this complaint is dismissed as withdrawn with a liberty to file fresh complaint on the same cause of action with better particulars in accordance with law.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 (RAJINDER KUMAR GOYAL) MEMBER July 12, 2019 Rupinder 2