Bharti Khanna v. Sahara India Pariwar

FIRST ADDITIONAL BENCH

STATE CONSUMER DISPUTES REDRESSAL COMMISSION PUNJAB, DAKSHIN MARG, SECTOR-37 A, CHANDIGARH

Consumer Complaint No.875 of 2019

Date of Institution : 05.02.2019

Date of Decision : 16.12.2019

Bharti Khanna Daughter of Late Shri Madan Lal Kuhurana, resident of H.No.17/B, Vikas Vihar Civil Line, Patiala Punjab at present Resident of #2220A, Sector-42C, Chandigarh.

1. M/s Sahara India Pariwar, M/s Sahara City Homes, Branch Office, Phagwara, Punjab.

2. M/s Sahara India Pariwar, Sahara City Homes, at SCF No.40-41, Phase-5, Mohali, Punjab through its Manager/Authorize Signatory.

3. M/s Sahara India Pariwar, Sahara City Homes, SCO No.1110-1111, Sector 22-B, Chandigarh through its Regional Manager/Authorized Signatory.

4. M/s Sahara City Homes, Marketing and Sales Corporation, Command Office Sahara India Bhawan 1, Kapoorthala Complex, Luchnow-226024 through its Managing Director/Director/Authorized Signatory.

……Opposite parties

Complaint under Section 17 of the Consumer Protection Act, 1986.

Quorum:-

Sh. Rajinder Kumar Goyal, Presiding Member

Present:-

For complainant : Sh. Maninder Singh, Advocate with Ms. Bharti Khanna, in person RAJINDER KUMAR GOYAL, PRESIDING MEMBER

In view of the joint statement of complainant and her counsel, the

complaint is dismissed as withdrawn with liberty to the complainant to

file a fresh complaint on the same cause of action with better particulars

before appropriate Forum, in accordance with law.

(RAJINDER KUMAR GOYAL) Presiding Member

December 16, 2019 DB