State Consumer Disputes Redressal Commission
K.C.Bhanota vs Puda on 25 February, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
SCO NOS.3009-12, SECTOR 22-D, CHANDIGARH.
First Appeal No.251 of 2005
Date of institution: 16.02.2005
Date of decision : 25.02.2011
K.C. Bhanota s/o Lachman Dass R/o 533, Urban Estate, Bathinda.
.....Appellant
Versus
1.Punjab Urban Planning & Development Authority (PUDA), PUDA Complex, Mohali through its Chief Administrator.
2. Punjab Urban Planning & Development Authority, Bhagh Road, Bathinda through its Estate Officer.
.....Respondents First Appeal against the order dated 13.01.2005 passed by the District Consumer Disputes Redressal Forum, Bathinda. Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President Mrs.Amarpreet Sharma, Member Mr.Baldev Singh Sekhon, Member Present:-
For the appellant : Sh.R.N.Singal, Advocate For the respondents : Sh.G.S.Arshi, Advocate with Shri Sohan Lal Bansal, Accounts Officer.
JUSTICE S.N.AGGARWAL, PRESIDENT Learned counsel for the respondents on the instructions of Shri Sohan Lal Bansal, Accounts Officer of the respondents submits that a sum of Rs.87,068.50 is still outstanding against the appellant.
The learned counsel for the respondents has also placed on the file a written document showing the outstanding amount against the appellant.
If the appellants deposit an amount of Rs.87,068/- on or before 11.04.2011, then it would be deemed that no amount is outstanding against the appellant against the loan account. If the appellant fail to deposit this amount by the stipulated date, then the respondent would be at liberty to recover the amount.
Disposed of.
(JUSTICE S.N.AGGARWAL) PRESIDENT (AMARPREET SHARMA) MEMBER (BALDEV SINGH SEKHON) MEMBER February 25, 2011.
Paritosh