State Consumer Disputes Redressal Commission
Tejinder Sharma vs M/S Wwics Estates Pvt. Ltd. on 26 February, 2021
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).
Misc. Application No.247 of 2021 in/and Execution Application No.185 of 2020 in Consumer Complaint No.592 of 2019 Date of institution:16.07.2020 Date of Decision :26.02.2021 Tejinder Sharma S/o Sh. Inderjit Sharma R/o Urban Estate, Sector 13, Thanesar, Kurukshetra, Haryana-136118.
....Deecre Holder Versus M/s WWICS Estates Pvt. Ltd., Imperial County, Siswan Road, Kurali, Punjab through its Managing Director/Authorized Signatory 2nd Address: A-12 Industrial Area, Phase-6, SAS Nagar, Mohali-160055 Email: [email protected] ......Judgment Debtor Execution Application under Section 27 of the Consumer Protection Act, 1986. Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mr. Rajinder Kumar Goyal, Member Present:-
For the DH : Sh.Balram Prashar, Advocate with Sh.Tejinder Sharma, DH For the JD : Sh.Raman Walia, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT : M.A. No.247 of 2021 (For preponment of the case) This application has been filed by the learned counsel for JD for the preponment of the case as the JDs have fully complied the order under execution.
For the reasons stated in the application, the same is allowed. Case is preponed for today.Execution Application No.185 of 2020 2
Main Case As per report of the Registry, an amount of Rs.2,00,000/- has been deposited by the JD on 01.02.2021.
Decree Holder has made the statement, recorded separately, to the effect that he has received the full and final amount from the JD and JD has also deposited the penalty amount with this Commission as per the directions. He further states that 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In view of the statement, the present execution application is dismissed as withdrawn, being fully satisfied.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 (RAJINDER KUMAR GOYAL) MEMBER February 26, 2021.
as Execution Application No.185 of 2020 3