State Consumer Disputes Redressal Commission
Manjit Singh vs Ansal Lotus Melange Projects Pvt Ltd on 4 November, 2020
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
CHANDIGARH.
(Exercising the powers of Judicial Magistrate 1st Class conferred under
Section 27(2) of the Consumer Protection Act, 1986 now Section 72 (2) of the
Consumer Protection Act, 2019).
Execution Application No.518 of 2019
in
Consumer Complaint No.4 of 2019
Date of institution: 30.10.2019
Date of Decision : 04.11.2020
Manjit Singh aged 61 years son of Sh. Prem Singh R/o House No.2883
(Ground Floor), Sector 38-C, Chandigarh.
....Decree Holder
Versus
1.Ansal Lotus Melange Projects Pvt. Ltd., Regd. Office 1/18-B, Asaf Ali Road, New Delhi 110002 through its Director.
2. Address Ansal Lotus Melange Projects Pvt. Ltd., Head Office B-2, Dhawandeep Building, 6, Janter Manter Road, New Delhi 110001.
3. Ansal Lotus Melange Projects Pvt. Ltd., Branch Office/Regional Office, SCO No.183-184, Sector 9-C, Madhya Marg, above British Library, Chandigarh through its Authorized Signatory. Email id: [email protected] ......Judgment Debtors Execution Application under Section 27 of the Consumer Protection Act, 1986.
Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Present:-
For the DH : Sh.Manjit Singh, in person For the JDs : Sh.R.K. Bhatia, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT :
Decree Holder-Manjit Singh, has made the statement, recorded separately, to the effect that he has compromised the matter with the JDs and photocopy of the Settlement Deed dated 03.11.2020 is annexed as Ex.CX. He further states that as per the settlement deed, he is fully satisfied with the settlement/compromise effected between Execution Application No.518 of 2019 2 the parties. He withdraws the present Execution Application, being fully satisfied.
In view of the statement, the present execution application is dismissed as withdrawn, being fully satisfied.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT November 04, 2020.
as Execution Application No.518 of 2019 3