State Consumer Disputes Redressal Commission
1.Mr.Venkata Surya Ramesh Uppauluri vs 1.M/S Sbc Infra Projects India Pvt Ltd., ... on 17 August, 2022
BEFORE THE TELANGANA STATE CONSUMER
DISPUTEs
REDRESSAL COMMISSION: HYDERABAD.
EANo.38/2014
IN
CC.NO.18/2013
Between:
Mr.Venkata Surya Ramesh Uppuluri
S/o.Sri U.B.Subba Rao
Aged: 27 yrs; Occ: Software Engineer,
R/o.Flat No.407, Block No.01,
Gajularamaram Village,
Qutubullapur Mandal,
Rangareddy District.
Decree holder/Complainant
AND
1.SBC Infra Projects India D.No.8-2-269/S/103, PlotPvt.Ltd.,(Developer) No.103, Sagar Housing Society, Road No.2, Banjara Hills, Hyderabad 34, Rep. by its Managing Director Mr.N.Ajay Babu.
2. Mr.N.Ajay Babu/Developer S/o.N.Kutumba Rao, Age: 46 years, Occ: Business, R/o.Flat No.301, Plot No.97, Meenakshi Side Apartment, Srinagar Colony, Hyderabad -73.
3. Mr.T.Murali Krishna Reddy (GPA &Vendor) S/o.Late Koti Reddy, Age: 50 yrs, Occ: Business, R/o.321-A-26, Road No.25, Jubilee Hills, Hyderabad - 033.
4. Mr.K.R.K.Reddy/Vendor S/o.Late Mr.K.Veera Reddy, Age: 50 years, Occ: Business, R/o.Plot No.24, Maruthi Nagar, Yousufguda, Hyderabad - 45.
..Judgment Debtor/Opposite Parties Counsel for Decree holder/Complainant: M/s. Aditya Sai Deshmukh Counsel for Judgment Debtor/Opp.Parties: M/s.M. Siva Sankar Reddy-R3 Mr.A.Raghavaiah- R4 Notice served-R2 QUORUM: SRI JUsSTICE M.S.K.JAISWAL, HON'BLE PRESIDENT HON'BLE SMT. MEENA RAMANATHAN, LADY MEMBER WEDNESDAY, THE SEVENTEENTH DAY OF AUGUST TWO THOUSAND TWENTY TWO ***** Order:
1. This application is filed U/s.27 of Consumer Protection Act, 1986, praying this Commission to punish the Judgment Debtors/Opposite Parties U/s.25 & 27 of the C.P.Act to enforce the compliance of the order of this Commission passed on 16.12.2013.
2. On behalf of the Petitioner/Complainant, it is submitted that since the sale deed is executed, the proceeding is terminated. Hence, execution proceedings are terminated.