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[Cites 1, Cited by 6]

State Consumer Disputes Redressal Commission

Puneet Chugh vs Unitech Ltd. on 10 July, 2017

STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
                    CHANDIGARH.

                  Execution Application No.54 of 2017
                                  In
                  Consumer Complaint No.122 of 2015

                               Date of Institution: 07.03.2017.
                               Date of Decision : 10.07.2017.
Puneet Chugh son of Shri Chimanlal Chugh, resident of T 601, Cosmos,
Magarpatta City, Hadapsar, Pune.
                                             ...Applicant/DH/Complainant.

                                   Versus

1.

Unitech Limited, Registered Office at Basement 6, Community Centre, Saket, New Delhi through its Managing Director.

Mr. Sanjay Chandra, Managing Director, Unitech Limited having its registered office at 6, Community Centre, Saket, New Delhi-110017.

2. Unitech Limited (Uniworld City, Mohali), Marketing Office at SCO-189- 90-91, Sector 17, Chandigarh through its authorized Officer.

Mr. Sanjay Khanna, authorized Officer, Unitech Limited (Uniworld City, Mohali), Marketing Office at SCO-189-90-91, Sector 17, Chandigarh.

3. Alice Developers Private Limited, Registered Office at Basement, 6, Community Centre, Saket, New Delhi-110017 through its Managing Director.

Mr. Sanjeev Hingorani, Director of Alice Developers Private Limited, having its office at Basement 6, Community Centre, Saket, New Delhi-110017.

......Respondents/JDs/Opposite parties.

Execution Application under Section 27 of the Consumer Protection Act, 1986 Quorum:-

Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Present:-
For the applicant-DH : Sh. Sanjeev Sharma, Advocate For respondents/JDs No.1 & 2: Ms. Vertika H.Singh, Advocate For respondent/J.D No.3 : None E.A. No. 54 of 2017 2 In C.C. No. 122 of 2015 JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT In view of the statements of the counsel for the parties, which have been separately recorded, the execution application is dismissed, being satisfied, in view of the compromise Ex.CX. The parties will be bound by the terms of the compromise. It is made clear that the applicants will be at liberty to get the execution application revived, if the JDs fail to comply with the terms of the agreement.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT July, 10 , 2017 PK/-