ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION PUNJAB,
DAKSHIN MARG, SECTOR -37 A, CHANDIGARH Consumer Complaint No.20 of 2022
Date of Institution : 08.03.2019 Date of Decision : 10.03.2022
1. Dr. Lalitesh Garg, son of Sh. Bihari Lal.
2. Dr. Vibhuti Garg, wife of Dr. Lalitesh Garg. Both residents of H.No.146, Phase-2, near Gian Jyoti Global School, SAS Nagar, Punjab.
………….Complainants
Versus
1. M/s Gillco Developers & Builders Pvt. Ltd., Office at Gillco Valley, Sector-127, National Highway No.21, Greater Mohali, SAS Nagar, through its Managing Director/Authorized Officer.
2. Ranjit Singh Gill, MD, M/s Gillco Developers & Builders Pvt. Ltd., Office at Gillco Valley, Sector-127, National Highway No.21, Greater Mohali, SAS Nagar.
……Opposite Parties
Consumer Complaint under Section 47 of Consumer Protection Act, 2019. Quorum:-
Mr. Rajinder Kumar Goyal, Presiding Member Present:-
For complainants : Sh. Abhishek Bhardwaj, Advocate
RAJINDER KUMAR GOYAL, PRESIDING MEMBER:-
Learned counsel for the complainants has made the statement, recorded separately, to the effect that, complainants be permitted to withdraw the present complaint on account of technical defect and liberty may be granted to file a fresh complaint on the same cause of action.
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CC No.20 of 2022
2. In view of the statement of learned counsel for the complainants, this complaint is dismissed as withdrawn with a liberty to file a fresh complaint on same cause of action.
(RAJINDER KUMAR GOYAL)
PRESIDING MEMBER
March 10, 2022
DB