Punjab Urban Planning and Development Authority v. Jasvir Kaur

STATE CONSUMER DISPUTES REDRESSAL COMMISSION,

PUNJAB, CHANDIGARH

First Appeal No.432 of 2021 Date of Institution : 25.11.2021 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.

Jasvir Kaur, aged about 58 years, widow of late Sh.Gurcharan Singh, resident of Village and Office Bareh, Budhlada, District Mansa.

…..Respondent/Complainant

First Appeal under Section 41 of the Consumer Protection Act, 2019 against the order dated 11.02.2021 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

Present:-

For the appellant : Sh.L.S.Sidhu, Advocate For the respondent : Sh.Simranjit Singh, Advocate

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First Appeal No 432 of 2021 2

JUSTICE DAYA CHAUDHARY, PRESIDENT

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

July 13, 2022

(Gurmeet S)

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