State Consumer Disputes Redressal Commission
Mr Shahid Jamal Ansari vs 1 M S Sbc Infra Projects India Pvt Ltd on 17 August, 2022
BEFORE THE TELANGANA STATE CONSUMER DISPUTES
REDRESSALCOMMISSION: HYDERABAD.
EANo.36/2014
IN
CC.NO.16/2013
Between:
Mr.Shahid Jamal Ansari
S/o.Sri Faiyazul Haq Ansari
Aged: 45 yrs, Occ: Software Engineer,
R/o.Flat No.G-1, H.No. 10-5-24,
ROSE BLOCK, Garden Towers,
Masab Tank,Hyderabad 28.
. Decree holder/Complainant
AND
1.M/s.SBC Infra Projects India Pvt.Ltd.,(Developer) D.No.8-2-269/S/103, Plot No.103, Sagar Housing Society, Road No.2, Banjara Hills, Hyderabad 34, Rep. by its Managing Director Mr.N.Ajay Babu.
2. Mr.N.Ajay Babu/Developer S/o.N.Kutumba Rao, Age: 46 years, Occ: Business, R/o.Flat No.301, Plot No.97, Meenakshi Side Apartment, Srinagar Colony, Hyderabad - 73.
3. Mr.T.Murali Krishna Reddy (GPA &Vendor) S/o.Late Koti Reddy, Age: 50 yrs, Occ: Business, R/o.321-A-26, Road No.25, Jubilee Hills, Hyderabad - 033.
4. Mr.K.R.K. Reddy/Vendor S/o.Late Mr.K.Veera Reddy, Age: 50 years, Occ: Business, R/o.Plot No.24, Maruthi Nagar, Yousufguda, Hyderalbad - 45.
..Judgment Debtor/Opposite Parties Counsel for Decree holder/Complainant : M/s. Aditya Sai Deshmukh Counsel for Judgment Debtor/Opp.Parties:
M/s.M.Siva Sankar Reddy-R3 Mr.A.Raghavaiah- R4 Notice served-R2 2 PRESIDENT QUORUM: SRI JUSTICE M.S.K.JAISWAL, HON'BLE MEMBER HONBLE SMT. MEENA RAMANATHAN, LADY AUGUST WEDNESDAY, THE SEVENTEENTH DAY OF TWO THOUSAND TWENTY TWO ***** Order:
. T h i s application is filed U/s.27 of Consumer Protection Act, 1986, praying this Commission to punish the Judgment Debtors/Opposite Parties U/s.25 & 27 of the C.P.Act to enforce the compliance of the order of this Commission passed on 16.12.2013.
2 On behalf of the Petitioner/Complainant, it is submitted that Since the sale deed is executed, the proceeding is terminated.
Hence, execution proceedings are terminated.