Punjab Urban Planning and Development Authority v. Sunita

STATE CONSUMER DISPUTES REDRESSAL COMMISSION,

PUNJAB, CHANDIGARH

First Appeal No.428 of 2021 Date of Institution : 24.11.2021 Date of Decision : 13.07.2022

Punjab Urban Planning and Development Authority through Estate Officer, Punjab Urban Planning and Development Authority (Bathinda Development Authority), PUDA/BDA Complex, Bhagu Road, Bathinda.

Sunita wife of Rajeev Gupta, resident of House No.216, Sanjay College, Ward No.7, Mandi Cheeka, District Kaithal, Haryana. …..Respondent/Complainant

First Appeal under Section 41 of the Consumer Protection Act, 2019 against the order dated 07.04.2021 of the District Consumer Disputes Redressal Commission, Mansa.

Quorum:-

Hon'ble Mrs. Justice Daya Chaudhary, President Mr.Rajinder Kumar Goyal, Member

1) Whether Reporters of the Newspapers may be allowed to see the Judgment?

Yes/No

2) To be referred to the Reporters or not? Yes/No

3) Whether judgment should be reported in the Digest?

Yes/No

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First Appeal No 428 of 2021 2

Present:-

For the appellant : Sh.L.S.Sidhu, Advocate For the respondent : Sh.Deepak Kansal, Advocate

JUSTICE DAYA CHAUDHARY, PRESIDENT

For detailed order, see order passed in First Appeal No.410 of 2021 (Punjab Urban Planning and Development Authority v. Ajaib Singh).

July 13, 2022

(Gurmeet S)

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