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State Consumer Disputes Redressal Commission

Harmanpreet Singh vs Mariners Buildcon India Ltd. on 8 December, 2025

                                                    ADDITIONAL BENCH

STATE CONSUMER DISPUTES REDRESSAL COMMISSION PUNJAB,
        DAKSHIN MARG, SECTOR -37 A, CHANDIGARH

                    Execution Application No.85 of 2020
                                    In
                    Consumer Complaint No.342 of 2016

                                           Date of Institution : 02.03.2020
                                           Date of Decision : 08.12.2025

Mr. Harmanpreet Singh son of Sh. Ranjit Singh, Resident of House No.483,
Sector 20-A, Chandigarh.
                                                                    .... DH
                                  Versus

1.

Mariners Buildcon India Limited, SCO NO.120-121, First Floor, Sector 8- C, Madhya Marg, Chandigarh-160009, through its Managing Director/ Director/Authorised Signatory/Representative.

2. Mariners Buildcon India Limited, 1509-1511, 15th Floor, Ansal Tower, 38 Nehru Place, New Delhi-110019, through its Chairman/Managing Director/Director/Authorised Signatory/Representative.

....JDs.

Execution Application under Section 27 (now Section 72) of the Consumer Protection Act, 2019.

Quorum:-

Mr. Harinderpal Singh Mahal, Presiding Judicial Member Ms. Kiran Sibal, Member Present:-
For the DH : None HARINDERPAL SINGH MAHAL, PRESIDING JUDICIAL MEMBER This execution application has been filed by the Decree Holder seeking compliance of the order dated 05.12.2017 passed by this Commission in Consumer Complaint No.342 of 2016. Earlier, the matter was adjourned sine die on 18.03.2025 as the DH has not furnished the correct address of the Execution Application No.85 of 2020 2 in Consumer Complaint No.342 of 2016 JDs. However, this execution application was taken up by giving the notice to the parties to apprise the court about the present position of the case. However, nobody turned up today despite issuing the notices nor the DH has furnished the correct address of the JDs.
2. In such an eventuality, it is not feasible to keep this execution application pending unnecessarily on the list of the Commission and it will be justified if this execution application is disposed of with liberty to file fresh one, as and when the DH has furnished the correct address of the JDs.

(HARINDERPAL SINGH MAHAL) PRESIDING JUDICIAL MEMBER (KIRAN SIBAL) MEMBER DECEMBER 8th, 2025 Dhirendra