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State Consumer Disputes Redressal Commission

1.Mohinder Singh Atwal vs 1. M/S. Aliens Developers P. Ltd., on 20 January, 2023

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      BEFORE THE TELANGANA STATE
                                              CONSUMER DISPUTES
              REDRESSAL COMMISSION : HYDERABAD.

                            EANo.162/2017
                                    IN
                            cC.NO.94/2014
  Between:
  1.

Mohinder Singh Atwal S/o.Jeet Singh Atwal Aged about 34 years;

2. Smt.Pranjal Nagar W/o.Mohinder Singh Atwal Aged about 34 years;

R/o.Flat No.53, Jasmine Towers, L8 T Sere Colony, Telecom Nagar, Gachibowli, Hyderabad. AND ..Petitioners/Complainants

1. M/s.Aliens Developers (P) Ltd., Rep. by its Managing Director& Joint Managing Director, Mr.Hari Challa S/o.Mr.CVR Chowdhary & Mr.C.Venkat Prasanna S/o.CVR Chowdhary respectively, 0/o.Flat No.910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500 081.

2. Mr.Hari Challa, S/o.Mr.CVR Chowdhary, Managing Director, M/s.Aliens Developers (P) Ltd., 0/o.Flat No.910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500 081.

3. Mr.C.Venkat Prasanna, S/o.Mr.CVR Chowdhary, Joint Managing Director, M/s.Aliens Developers (P) Ltd., 0/o.Flat No.910, Teja Block, My Home Navadeepa Apartments, Madhapur, Near Hitech City, Hyderabad - 500 081.

are at Aliens Space Station, Tellapur Post, Ramchandrapuram Mandal, Medak District, Hyderabad (A.P.)-PIN-502032).

4. State Bank of India Rep. by its Branch Manager, Patny Center Branch, (RACPC), Secunderabad - 3.

.Respondents/Opposite Parties 2 Counsel for Petitioners/Complainants M/s.V.Appa Rao Counsel for Respondents/Opposite Parties: Mr.P.Rajasripathi Rao QUORUM: SRI JUSTICE M.S.K.JAISWAL, HON'BLE PRESIDENT HON'BLE SMT. MEENA RAMANATHAN, LADY MEMEBER HON'BLE SRI K. RANGA RAO, MEMBER-JUDICIAL FRIDAY, THE TWENTIETH DAY OF JANUARY TWO THOUSAND TWENTY THREE ***** Order:

1 This application is filed U/s.27 of Consumer Protection Act, 1986, praying this Commission to initiate necessary proceedings against the Respondents/Opposite Parties for the non-compliance of the order dated 18.01.2017 passed in CC.No.94 of 2014 on the file of this Commission and punish them as per the provisions of Section-27 of the Consumer Protection Act,1986.

2. Both present. Respondents handed over a DD for Rs.3 lakhs towards full and final settlement. Hence, the execution proceedings are terminated.