State Consumer Disputes Redressal Commission
Kulbir Singh vs M/S Citi Center Developers on 12 January, 2024
FIRST ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION PUNJAB,
DAKSHIN MARG, SECTOR -37 A, CHANDIGARH
Execution Application No.23 of 2022
In
Consumer Complaint No.550 of 2019
Date of Institution : 07.03.2024
Date of Decision : 12.01.2024
Kulbir Singh, aged about 30 years, son of Sukhdev Singh r/o House
No.172, AKS Colony, Zirakpur, Tehsil Derabassi, District SAS Nagar
Mohali.
........DH/complainant
Versus
1.M/s Citi Centre Developers, VIP Road, Zirakpur, Tehsil Derabassi, District SAS Nagar, Mohali through its Partner Arun Jindal.
2. Arun Jindal, Partner, M/s Citi Centre Developers, VIP Road, Zirakpur, Tehsil Derabassi, District SAS Nagar, Mohali.
3. Pankaj Gupta, Partner, M/s Citi Centre Developers, VIP Road, Zirakpur, Tehsil Derabassi, District SAS Nagar, Mohali
4. Hardish Sharma, Vice President of M/s Citi Centre Developers, VIP Road, Zirakpur, Tehsil Derabassi, District SAS Nagar, Mohali.
......Judgment Debtors Execution Application under Section 72 of the Consumer Protection Act, 2019. Quorum:-
Mr. H.P.S. Mahal, Presiding Judicial Member Ms. Kiran Sibal, Member Present:-
For the DHs : Sh. Pushpinder Kaushal, Advocate For JDs No.1 to 3 : Sh. Raghav Pawa, proxy for Sh. Love Malhotra, Advocate 2 EA No.23 of 2022 H.P.S. MAHAL, PRESIDING JUDICIAL MEMBER:-
Learned counsel for DH has made a statement recorded separately to the effect that DH has received cheques towards full and final settlement, as such, he withdraws the present execution application being fully satisfied. He further prayed for liberty to get the execution application revived, if any cheque gets dishonoured.
2. In view of above, the present Execution Application is dismissed as withdrawn being fully satisfied and liberty is granted to DH to get the execution application revived, if any cheque gets dishonoured.
3. Since, the Execution Application has been disposed of, JD No.2-Arun Jindal and JD No.3-Pankaj Gupta are discharged in this case only. Personal bond and surety bond furnished in this case are released.
(H.P.S. MAHAL) PRESIDING JUDICIAL MEMBER (KIRAN SIBAL) MEMBER January 12th, 2024 DB