STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH. Consumer Complaint No.225 of 2019 Date of institution : 14.03.2019 Date of Decision : 02.09.2021 Preeti Walia, aged about 40 years daughter of Sh. Gurjinder Singh resident of House No.6007, Tower No.A-II, Paras Panorma, Sector 126, Kharar, SAS Nagar (Punjab). .Complainant Versus
1. Dynasty Buildwell Private Limited through its Managing Director, 11th Floor, PARAS Twin Towers, Tower B, Sector 54, Sector Road, Gurgaon-122002. Email ID: D.B.@Buil.com.
2. Paras Buildtech India Pvt. Ltd. through its Director/Manager, 11th Floor, PARAS Twin Towers, Tower B, Sector 54, Sector Road, Gurgaon-122002. Email ID: SK@yahoo.com .Opposite Parties Consumer Complaint under Section 17 of the Consumer Protection Act, 1986. Quorum:- Honble Mrs. Justice Daya Chaudhary, President Mr. Rajinder Kumar Goyal, Member Mrs. Kiran Sibal, Member Present:- For the complainant : Sh. P.K. Kukreja, Advocate For the OPs : Sh. M.P. Rana, Advocate JUSTICE DAYA CHAUDHARY, PRESIDENT : Proceedings have been conducted through Video Conference as well as physically due to pandemic of COVID-19. After hearing the arguments at length and finding that certain disputed facts are there. Accordingly, learned counsel for the complainant states at bar that he wants to withdraw the present complaint with liberty to file fresh complaint on the same cause of Consumer Complaint No.225 of 2019 action with better particulars before the appropriate Commission/Court/Authority. In view of above, the present complaint is dismissed as withdrawn with liberty to file fresh complaint on the same cause of action with better particulars before the appropriate Commission/Court/Authority, in accordance with law. (JUSTICE DAYA CHAUDHARY) PRESIDENT (RAJINDER KUMAR GOYAL) MEMBER (MRS. KIRAN SIBAL) MEMBER September 02, 2021.