State Consumer Disputes Redressal Commission
Divya Builders vs Divya Sapthami Apartment Owners ... on 9 March, 2026
@
BEFORE THE KARNATAKA STATE CONSUMER DISPUTES REDRESSAL COMMISSION
Basava Bhavan, Sri Basaveswara Circle, High grounds, Bangalore-560001.
Case No. - SCl29l AEll6l2026
Appellant/s
I. DIVYA BUILDERS,
OFFICE SITUATED AT NO.294, MINI FOREST. II CROSS,3RD PHASE.
JP NAGAR, BENGALURU-560 0078.
REPRESENTED BY ITS MANAGINC PARTNER. SRI. PRABHURAJ. S/O. LATE
CHANGAMA RAJU, MANAGING PARTNER, AGED ABOUT 64 YEARS
(ADV. BRUNDHA)
-Versus-
Respondent/s
I. DIVYA SAPTAMI APARTMENT OWNERS WELFARE ASSOCIATION. REPRESENTED BY ITS PRESIDENT/SECRETARY, NO. I7lI, KODICHIKKANAHALLI MAIN ROAD, NEAR ENJAY ENCLAVE, BTM LAYOUT. IV PHASE, BENGALURU 560 0076 TALUK, AND DISTRICT.57II27.
ORDER SHEET .\pp€sl rcccived on 0J/0-l/2025 through,\dvocatc BRt:\Dll.\ This is rn ,\PPU.\I, E\E( t TI0\ APPt,l( A'l'lO\ [ /S 73 preferrcd against the orders passed b] the District Consumer ( ommission R,I\CAI,ORE tRllAN on 0610212026 in l,N2a7l2ll1. Placed before Principsl/Additional llench of th€ ( ommission on 09/0J/2026 at 10..]0 A.}l l. Order dtd. 0610212026
2. Delay (NIL DELAY)
3. IA For STAY APPLICATION- FILED AR CUM AAO KSCDRC, Bangalor? b This Case Is Assigned to ADDITIONAL BENCH H earins Date: 09-03-2026 At 10,30am.
#, W[t REGSITRAR-CUM.ADMINISTTTATIVE OFFICER KSCDRC, BANGALORN, 6'\ \2)
09.o3.2026. AEl16l2026 Oral: Hon'ble .Iudicial Member / Hon tle Lady Mcmber Case called out.
Learned counsel for aPPellant present.
Advanced at the instance of learned counsel for appellant.
Learned counsel for appellant made a submission supported by aflidavit stating that the appellant has compried g b WqdWMfM 1@-ffi tine order of Hon'ble Principal District Consumer Disputes Redressal Commission Bangalore in CC No. 1 18612012 by paying the entire amount as directed. But the other direction that, the issuance of completion certificate which is the part of concerned jurisdictional BBMP Authorities and inspite of taking all measures, the BBMP authorities have not fulfilled their obligation and undertakes to produce the issuance of completion certificate within 6 months from this day to handover the issuance of completion certificate to the respondent before this Commission.
Further submits that, inspite of frling two applications before the District Commission requesting to provide 3 months time to handover the completion certificate, the District Commission issued NBW against the I appellant and prays to recall the NBW ,u 06.02.2026 and grant the stay.
Perused the affidavit frled by the appellant, the JDr has alreadY complied the portion of the order of .
the District Commission by paying the award amount and he is readY to comply the remaining Portion as directed by the District Commission, if the appellant get some reasonable time to obtain the completion @ significant portion of the order and demonstrates the readiness and willingness to comPlY with the remaining direction of the District Commission, it is aPProPriate that reasonable opportunity be granted to such compliance. Denying of such opportunity would be the very purpose of ensuring the execution of the order in fare and equitable manner. Hence considering the submission and afhdavit placed on record, it is right to grant further 4 months to the appellant to obtain the completion certificate and handover the same to the respondent. It is further made clear that, if JDr fails to comply with the said direction within 4 months, the District Commission shall be at liberty to proceed with the matter in accordance with law and take appropriate steps for enforcement of the order. NBW issued as Per the order dated 06.O2.2026 is herebY recalled. AccordinglY, aPPeal is disposed off.
q \r \-o
&
(SUMTA C.BAGEWADI)
Lody Member Member
HI