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    PRITESH AGGARWAL S/o. AVINASH AGGARWAL v. PARLE BISCUITS PVT LTD

    DISTRICT CONSUMER DISPUTES REDRESSAL COMMISSION

    SONIPAT

    CONSUMER COMPLAINT NO. DC/75/CC/310/2025

    PRITESH AGGARWAL S/o. AVINASH AGGARWAL PERMANENT ADDRESS - 5043PARKER RESIDENCY SEC-61 KUNDLI , SONIPAT,HARYANA. .......Complainant(s)

    Versus

    PARLE BISCUITS PVT LTD

    BUSINESS ADDRESS - NORTH LEVEL CROSSING , MUMBAI,MAHARASHTRA. .......Opposite Party(s)

    BEFORE:

    VIJAY SINGH , PRESIDENT

    SHYAM LAL , MEMBER

    DEEPA JAIN , MEMBER

    FOR THE COMPLAINANT:

    PRITESH AGGARWAL S/o. AVINASH AGGARWAL

    DATED: 20/03/2026

    ORDER

    Present: None. As complainant has not filed the registered cover/AD, thus, notice to OP has not been issued. Perusal of file reveals that the present complaint was presented before this Commission by complainant on 01.09.2025. About seven month have expired but after filing complaint, complainant has failed to appear on any dates and thus, notice could not be issued to OP. This is a case of shortage of alleged 3 biscuits in the sealed packet which complainant had purchased from a local shop on 09.07.2025. But neither this local shop from whom the packet of Parle Biscuit was purchased was arrayed as respondent nor notice to Parle Biscuits Private Limited, Vile Parle East, Mumbai was served. Even today complainant also failed to turn up. It is 3:30 p.m. waited sufficiently, no further wait is justified. Hence we are of this opinion that complainant is no more interesting to proceed further with the complaint and thus, present complaint stands dismissed for not filing the requisite registered Cover/AD

    1

    etc. despite availing seven opportunities. Copy of this order be supplied to the parties free of cost. File be consigned to the record room after due compliance.

    Dated:20.03.2026

    ..................

    VIJAY SINGH

    PRESIDENT

    ..................

    SHYAM LAL

    MEMBER

    ..................

    DEEPA JAIN

    MEMBER

    2

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    PRITESH AGGARWAL S/o. AVINASH AGGARWAL v. PARLE BISCUITS PVT LTD
    (Mar 20, 2026)