August 16, 2018:
Service charge charged by a restaurant Harry's Bar + Cafe, in a Consumer case instituted by Nihit Dalmia was settled in District Consumer Dispute Redressal Forum Delhi.
The Cafe settled the case by paying 30 times of the service charge that they charged from Nihit Dalmia and the Finance head of the Harry's Bar + Cafe also apologized to Nihit Dalmia for their rude behavior.
On 04/11/2017, Nihit Dalmia went to HARRY'S BAR + CAFE, Khan Market, Delhi with friends for dinner.
On the bills, the cafe charged 10% extra service charge of Rs. 557.80 and also charged CGST + SGST + VAT on the service charge amount of Rs. 105.32.
Even on his request to remove the service charged amount, the Manager of the Cafe refused and told it is mandatory to pay as they have written on the menu card and also have affixed the same on the wall.
The Cafe Staff misbehaved with Nihit Dalmia insulting him that if I was not ready to pay then they would not have allowed him to enter the cafe.
He paid them and then later on 30.01.2018 I filed a complaint in the District Consumer Dispute Redressal Forum, Qutub Institutional Area, Delhi vide Case No.: 24/2018, titled NIHIT DALMIA VERSUS HARRY'S BAR + CAFE & ANR. which was taken admitted on 08.02.2018.
Notice was sent to the Harry's Bar + Cafe, Delhi and also to Harry India Pvt. Ltd., Mumbai.
Respondents marked their appearance and on 15/07/2018, the Finance Head from Mumbai called me on telephone, apologised to complainant for Staff's rude behaviour and as a compensation paid Rs. 18000 through DD to settle the case.
On 17.07.2018 the Respondents recorded their statement of settling the case by paying Rs. 18000 through DD and the same settlement was recorded in the court on 06.08.2018, when the DD was handed complainant in Court and accordingly the case was disposed off.
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