Distt Consumer Disputes Redressal Commission Ladowali Road, District Administrative Complex, 2nd Floor, Room No - 217
JALANDHAR
(PUNJAB)
Complaint Case No. CC/433/2022 ( Date of Filing : 25 Nov 2022 )
1. Ritu Sood aged 60Yrs W/o Sh.Manpreet Singh Sood R/O 23, Netaji Park, Jalandhar
Jalandhar
Punjab ...........Complainant(s)
Versus
1. Kishori Biyani Prop. Big Bazar Store, Big Bazar Store, MD Future Retail Limited, Plot No. 117,Road 18,MIDC Marol Andhari , East Mumbai. Second address-Opp President Hotal Vassal Mall Police line road Jalandhar
Punjab ............Opp.Party(s)
BEFORE:
Harveen Bhardwaj PRESIDENT Jyotsna MEMBER
PRESENT: Sh.M.S.Sood, Advocate Counsel for the Complainant. ......for the Complainant
Dated : 11 May 2024 Final Order / Judgement
CC/433/2022 Ritu Sood Vs Kishore Biyani Present:- Sh.M.S.Sood, Advocate Counsel for the Complainant. File taken up today, i.e. on 11.05.2024 in the National Lok Adalat. Statement of Sh.M.S.Sood, Advocate Counsel for the Complainant recorded that the Complainant does not want to proceed further with the present complaint. As such, the present complaint may kindly be dismissed as withdrawn.
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In view of statement suffered by Ld. Counsel for the complainant, the present complaint is dismissed as withdrawn. File be consigned to the record room.
[ Harveen Bhardwaj]
PRESIDENT
[ Jyotsna]
MEMBER
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