National Consumer Disputes Redressal
Dr. S.P. Gupta & Anr. vs Sukhdev Raj Kaushal & Anr. on 19 May, 2017
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 190 OF 2017 IN RP/2170/2015 1. DR. S.P. GUPTA & ANR. ...........Appellants(s) Versus 1. SUKHDEV RAJ KAUSHAL & ANR. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE D.K. JAIN,PRESIDENT HON'BLE MR. DR. S.M. KANTIKAR,MEMBER HON'BLE MRS. M. SHREESHA,MEMBER For the Appellant : For the Petitioners/Applicants : Mr. K.G. Sharma, Advocate For the Respondent :
Dated : 19 May 2017 ORDER By this Application, the Petitioners in the Revision Petition pray for refund of the amount deposited by them, in terms of interim order dated 15.12.2015, being 50% of the amount awarded by the lower Fora, as a pre-condition for stay of the order impugned in the Revision Petition.
It is stated in the Application that the entire claim of the Complainant, in terms of the final order passed by this Commission on 21.07.2016, has been settled in the Execution proceedings, being Execution Application No. 36 of 05.10.2015, before the District Forum at Patiala. A copy of the order dated 23.02.2017, passed by the District Forum in the said Execution Application has also been annexed with the Application. It is recorded in the said order that the order dated 21.07.2016, passed by this Commission, has been complied with by the Petitioners.
In that view of the matter, we direct that the amount deposited by the Petitioners, in terms of interim order dated 15.12.2015, shall be released to them, along with the accrued interest, if any, forthwith.
The Application stands disposed of in the above terms.
......................J D.K. JAIN PRESIDENT ...................... DR. S.M. KANTIKAR MEMBER ...................... M. SHREESHA MEMBER