State Consumer Disputes Redressal Commission
M-Tech Devlopers Pvt. Ltd. vs Pratiama Sachdeva on 2 March, 2017
Daily Order IN THE STATE COMMISSION : DELHI (Constituted under Section 9 of the Consumer Protection Act, 1986) Date of Decision: 02.03.2017 Revision Petition No.17/2017 (Arising out of the order dated 06.12.2016 passed in Ex. No.82/2014 by the District Consumer Redressal Forum-X, New Delhi) In the matter of: M/s. M-Tech Developer Pvt. Ltd., Ans House, 144/2 Aashram, Mathura Road, New Delhi -110014. ....Petitioner Versus Mrs. Pratima Sachdeva, W/o Shri Kamal Sachdeva, R/o A-291, 1st Floor, Defence Colony, New Delhi -110024. ....Respondent CORAM Justice Veena Birbal, President. Ms. Salma Noor, Member.
Whether reporters of local newspaper be allowed to see the judgment?
To be referred to the reporter or not?
Justice Veena Birbal, President This is a revision petition wherein prayer is made for setting aside the order dated 06.12.2016 passed by the District Forum-X in Execution Case No.82/2014. The aforesaid order reads as under:
"06.12.2016:
Present: D.H. in person Mr. Nilesh, for JD.
It is made clear to counsel for the JD that this is an execution application and this Forum is bound to execute its order. J.D. is directed to comply the order before or on the next date of hearing.
09.01.2017.
It is stated that the execution petition is filed by the respondent/Decree Holder before the Ld. District Forum seeking execution of the order dated 02.01.2014 passed in CC No.458/2010. By the said order petitioner/JD has been directed to pay interest on the principal amount of Rs.2,00,000/- @9% from the date of deposit of the amount till actual refund to respondent/DH. A sum of Rs.5,000/- has been awarded as costs of litigation. The order passed in aforesaid complaint case has not been challenged by the petitioner/JD and has attained finality. The order under challenge is passed in execution proceedings seeking execution of aforesaid order. In these circumstances, Ld. District Forum was justified in passing the impugned order giving direction to petitioner/JD to comply with the same. There is no illegality in the impugned order accordingly, the present petition stands dismissed. Copy of this order be given to the parties and be also sent to the District Forum-X, New Delhi for information.
File be consigned to Record Room.
(Justice Veena Birbal) President (Salma Noor) Member