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.
………Complainant
Versus
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complaint is dismissed as withdrawn with liberty to the complainant to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