Gurmail Singh v. Shalimar Estates Pvt. Ltd.

STATE CONSUMER DISPUTES REDRESSAL COMMISSION,

U.T., CHANDIGARH

Gurmail Singh son of Sh.Suraj Singh resident of Village Tira, Tehsil Majri, District Mohali (SAS Nagar) ... Appellant/Complainant

1. Shalimar Estates (P) Ltd., Admn. Office: SCO 110-111, Sector 8-C, Chandigarh through its General Manager/Managing Director/Authorized Signatory presently at House No.1084, Sector 8-C, Chandigarh

2nd Address: C/o Shalimar Mall, Sector 5, Panchkula.

2. R.K. Aggarwal, Managing Director, Shalimar Estates (P) Ltd., resident of House No.1084, Sector 8- C, Chandigarh

3. Kamlesh Aggarwal, Director, Shalimar Estates (P) Ltd., resident of House No.1084, Sector 8-C, Chandigarh

4. Innate Aggarwal son of Sh.R.K.Aggarwal, Manager, Shalimar Estates (P) Ltd., resident of House No.1084, Sector 8-C, Chandigarh.

…. Respondents/Opposite Parties

BEFORE: JUSTICE RAJ SHEKHAR ATTRI, PRESIDENT

MR. RAJESH K. ARYA, MEMBER

Present:- Sh.Munish Gupta and Sh.Manpreet Singh Longia, Advocates for the appellant (on VC).

Sh.Arun Kumar, Advocate for the respondents no.1 to 3 (on VC).

JUSTICE RAJ SHEKHAR ATTRI, PRESIDENT

Vide our detailed order of the even date recorded separately in appeal no.196 of 2019 titled as

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Prem Chand Garg Versus Shalimar Estates (P) Ltd. and others, this appeal has been party accepted.

2. Certified copy of the order passed in appeal no.196 of 2019 be placed on this file.

3. Certified copies of the order passed in appeal no.196 of 2019 alongwith this order be sent to the parties, free of charge.

Sd/- Sd/-

(RAJESH K. ARYA) (JUSTICE RAJ SHEKHAR ATTRI)

MEMBER

PRESIDENT

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