KAWAL RAJ SINGH Vs. EMAAR MGF LAND LTD.

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 11.01.2016 passed by the State Consumer Disputes Redressal Commission, UT, Chandigarh (in short "the State Commission) in Complaint No. 13 of 2016 ­ Kawal Raj Singh Vs. M/s. Emaar MGF Land Ltd. & Anr. by which, complaint was disposed of.

(2.) Brief facts of the case are that complainant filed complaint before State Commission, Chandigarh and during course of arguments for admission purposes, learned Counsel for the complainant made statement before learned State Commission that he is seeking withdrawal of complaint as valuation of complaint is more than Rs.1.00 crore and in such circumstances, he was permitted to withdraw the complaint with liberty to file fresh complaint on the same cause of action before appropriate forum. Later on, complainant filed another complaint before learned State Commission, UT, Chandigarh which was disposed of by impugned order against which, this appeal has been filed.

(3.) Heard leaned Counsel for the appellant and perused record.