National Consumer Disputes Redressal
Sardar Singh Ratan Singh Aswal & Ors. vs M/S. Kolbaswami Construction Co. & Anr. on 31 August, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 485 OF 2015 IN RP/83-103/2015 1. SARDAR SINGH RATAN SINGH ASWAL & ORS. ...........Appellants(s) Versus 1. M/S. KOLBASWAMI CONSTRUCTION CO. & ANR. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER HON'BLE DR. S.M. KANTIKAR, MEMBER For the Appellant : For the Petitioners/ Applicants : Ms. Sucheta Yadav, Proxy counsel for Mr. Rajul Shrivastava, Advocate For the Respondent : For the Respondents/ Non-Applicants : Mr. Pawan Kumar Ray, Advocate Dated : 31 Aug 2015 ORDER Counsel for the parties present. Counsel for the petitioners had moved an application for condonation of payment of costs in the sum of Rs.5,000/-, imposed on the last date of hearing. She is a young Advocate, therefore, we condone the same.
The counsel for the respondents undertakes that the Respondents will execute the sale deed subject to receipt of amount deposited by the complainants, before this Commission, as per this Commission's order dated 10.04.2015. The said amount be paid to the respondents and the respondents are directed to comply with the order of this Commission forthwith.
The complainants/petitioners were directed to deposit the residue amount, if any, or take back the amount, if it has been deposited in excess. The actual amount be given to the respondents/OPs on notice, which should be given within a period of 15 days and the amount be also paid within a period of 15 days. The OPs are at liberty to withdraw the amount, lying with this Commission.
MA/485/2015 stands disposed of.
......................J J.M. MALIK PRESIDING MEMBER ...................... DR. S.M. KANTIKAR MEMBER