Kuldeep Khurmi and Anr. v. M/s Universal Infrastructures and Others

STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH. Consumer Complaint No.53 of 2020 Date of Institution : 05.02.2020 Date of Decision : 10.02.2020

1. Kuldeep Khurmi, S/o Krishan Singh.

2. Jaskinder Kaur Khurmi, W/o Mr.Kuldeep Khurmi Both R/o Flat No.B-206, Samrat Millenium Paradise Gokul Township, Opp. Gokuleshwar Mandir, Virar (W), Maharastra. 2nd Address: Flat No.804, (8th Floor) Tower-Aquila, Taj Towers, Sector- 104, Pearls City, S.A.S.Nagar, Distt. Mohali. .....Complainants. Versus

1. M/s Universal Infrastructure S.C.O. 44, Sector-104, Mohali through its Partners.

2. Sh.Mandeep Kumar, Authorized Signatory of M/s Universal Infrastructure, S.C.O. 44, Sector-104, Mohai, Distt. SAS Nagar, Punjab- 160055.

3. M/s Universal Infrastructure S.C.O. 44, Sector-104, Mohali through its Partner Sh.Rajesh Kumar.

4. Greater Mohai Area Development Authority (GMADA), PUDA Bhawan, Sector 62, SAS Nagar, Distt. Mohali, through its Chief Administrator. Opposite Parties Consumer Complaint under Section 17 of the Consumer Protection Act, 1986. Quorum:- Mr. Rajinder Kumar Goyal, Presiding Member Mrs.Kiran Sibal, Member Present:- For the complainants : Sh.Sanjeev Sharma, Advocate RAJINDER KUMAR GOYAL, PRESIDING MEMBER : Learned counsel for the complainants has made the statement, recorded separately, to the effect that due to some technical defects, he CC No.53 of 2020 withdraws the present complaint and prays that it may be dismissed as withdrawn and liberty may be granted to file a fresh complaint on the same cause of action with better particulars, in accordance with law. In view of the statement of learned counsel for the complainants, this complaint is dismissed as withdrawn with a liberty to file a fresh complaint on the same cause of action with better particulars, in accordance with law.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. (RAJINDER KUMAR GOYAL) PRESIDING MEMBER (KIRAN SIBAL) MEMBER February 10, 2020 Rupinder 2