State Consumer Disputes Redressal Commission
Manpreet Kaur vs Preet Land Promoters And Developers ... on 15 March, 2021
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
CHANDIGARH.
Misc. Application No.298 of 2012
in/and
Execution Application No.216 of 2020
in
Consumer Complaint No.569 of 2018
Date of institution: 24.08.2020
Date of Decision : 15.03.2021
Manpreet Kaur, aged about 54 years w/o S.Balwant Singh Gill,
Advocate, Street No.9, Guru Angad Dev Nagar, Kotkapura Road, Sri
Muktsar Sahib, Punjab
....Deecre Holder
Versus
1.M/s Preet Land Promoters and Developers Pvt. Ltd., Regd. Office Sector 86, SAS Nagar, Mohali through its Managing Director.
2. C.S. Saini, Managing Director, M/s Preet Land Promoters and Developers Pvt. Ltd., Sector 86, SAS Nagar, Mohali also resident of #159-B, Sunny Enclave, Kharar, SAS Nagar, Punjab.
3. Kanwaljeet Singh Ahluwalia, Director, M/s Preet Land Promoters and Developers, Sector 86, SAS Nagar, Mohali also resident of #1568, Sector 34-D, Chandigarh.
OPs No.1 to 3 email: [email protected] ......Judgment Debtors Execution Application under Section 71 of the Consumer Protection Act, 2019. Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mr. Rajinder Kumar Goyal, Member Mrs. Kiran Sibal, Member. Present:-
For the DH : Sh.N.S. Jagdeva, Advocate For the JDs : Exparte JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT : M.A. No.298 of 2021 (For preponment of the case) This application has been filed by the learned counsel for DH for the preponment of the case.
For the reasons stated in the application, the same is allowed. Case is preponed for today.
Main Case Execution Application No.216 of 2020 2 Learned counsel for the Decree Holder has made the statement, recorded separately, to the effect that DH has received the full and final payment from the JDs, in view of the order under execution and on instructions from the DH, he withdraws the present execution application being satisfied. He has also attached affidavit of Manpreet Kaur alongwith the application for withdrawl of execution application.
In view of the statement and affidavit of DH, the present execution application is dismissed as withdrawn.
Property of the JDs attached as per letter No.141/warrant dated 18.12.2020 of Tehsildar, Mohali is de-attached, in this case only.
Necessary intimation in this regard, alongwith copy of the order, be sent to the District Collector, SAS Nagar, Mohali for necessary action.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (RAJINDER KUMAR GOYAL) MEMBER (MRS. KIRAN SIBAL) MEMBER March 15, 2021.
as Execution Application No.216 of 2020 3