KARTAR SINGH Vs. PARSVNATH DEVELOPERS LTD

JUDGEMENT

(1.) This appeal filed under Sec. 19 of the Consumer Protection Act 1986 is in challenge to the Order dtd. 7/7/2021 of the State Commission in complaint no. 214 of 2019.

(2.) Cross appeal no. 532 of 2021 filed by the respondent builder co. titled as Parsvnath Developers Ltd. vs. Kartar Singh against the same impugned Order 7/7/2021 arising out of the same consumer complaint no. 214 of 2019 has already been dismissed as withdrawn as the respondent (builder co.) has given assurance that it will comply with the impugned Order in its entirety.

(3.) Learned proxy counsel for the appellant (complainant) submits, on instructions, that the appellant (complainant) does not wish to pursue this appeal in the wake of fact that connected cross appeal no. 532 of 2021 filed by the respondent (builder co.) against the same impugned Order already stands withdrawn and the respondent (builder co.) has given assurance to comply with the impugned Order of the State Commission in its entirety.