State Consumer Disputes Redressal Commission
Ram Parkash Sharma vs R.K.M. Housing Ltd. on 8 July, 2022
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 U/s 72 (2) of the
Consumer Protection Act, 2019).
Execution Application No.484 of 2018
In
Consumer Complaint No.812 of 2017
Date of Institution : 25.10.2018
Date of Decision : 08.07.2022
Ram Parkash Sharma S/o Lobhi Ram Sharma, R/o #27, Lakshmi
Garden Colony, Pathankot.
........Decree Holder
Versus
1.RKM Housing Ltd., SCO No.1,2,3,4, behind Chandigarh Engineering College, Sector 112, Landran, SAS Nagar (Mohali) 140307 through its Managing Director /Director/Partner/Properitor/Authorized Signatory.
2. Kanwaljit Singh, Director of RKM Housing Limited, SCO No.1,2,3,4, behind Chandigarh Engineering College, Sector 112, Landran, SAS Nagar (Mohali) 140307.
3. Manpreet Kaur, Director of RKM Housing Limited, SCO No.1,2,3,4, behind Chandigarh Engineering College, Sector 112, Landran, SAS Nagar (Mohali) 140307.
4. Jagroop Kaur, Director of RKM Housing Limited, SCO No.1,2,3,4, behind Chandigarh Engineering College, Sector 112, Landran, SAS Nagar (Mohali) 140307.
......Judgment Debtors Execution Application under Section 27 of the Consumer Protection Act, 1986. Quorum:-
Hon'ble Mrs. Justice Daya Chaudhary, President Mr. Rajinder Kumar Goyal, Member Mrs. Urvashi Agnihotri, Member Present:-
For the DH : Sh.Munish Goel, Advocate For JDs No.1&2: Sh.Sunil Toni, Advocate with Sh.Kanwaljit Singh, in custody For JD No.3 : Mrs.Manpreet Kaur, on interim bail, in person For JD No.4 : None E.A. No.484 of 2018 2 JUSTICE DAYA CHAUDHARY, PRESIDENT :
ASI Dilbag Singh, No.3512 with team has produced Sh.Kanwaljit Singh in custody.
Sh.Sunil Toni, Advocate has filed his power of attorney on behalf of JD-Kanwaljit Singh.
Learned counsel for the DH wants to withdraw the present Execution Application as the dispute between the parties has been amicably settled.
In view of statement of learned counsel for the DH, the present Execution Application is dismissed as withdrawn.
JDs-Kanwaljit Singh and Manpreet Kaur are discharged in this case only.
Reader is directed to give in writing to the police official regarding discharge of JD-Kanwaljit Singh in this case only.
A copy of this order be sent to the Superintendent, Model Jail Burail, Chandigarh.
(JUSTICE DAYA CHAUDHARY) PRESIDENT (RAJINDER KUMAR GOYAL) MEMBER (URVASHI AGNIHOTRI) MEMBER July 08, 2022 Rupinder 2