State Consumer Disputes Redressal Commission
Dr. Mohinder Singh Mudahar vs M/S Country Colonisers Pvt. Ltd. on 14 February, 2022
ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
PUNJAB, DAKSHIN MARG, SECTOR -37 A, CHANDIGARH
(Exercising the powers of Judicial Magistrate 1st Class conferred
under Section 27 of the Consumer Protection Act, 1896)
Execution Application No.161 of 2018
In
Consumer Complaint No.186 of 2017
Date of Institution :17.05.2018
Date of Decision : 14.02.2022
1.Dr. Mohinder Singh Mudahar (73 years), S/o S. Kartar Singh Mudahar resident of 11123, POTOMAC OAKS DRIVE ROCKVILLE, MD 20850, U.S.A.
2. Dr. Karnail Singh Mudahar (aged 65 years) S/o S. Kartar Singh Mudahar, resident of 1571, Firethorn Street, Bolingbrook, Illinois, USA-60490 through their power of attorney Harjotpal Singh Poonia S/o late Major Harjinder Singh Poonia, resident of 662, Phase X, SAS Nagar, Mohali.
........DHs-complainants Versus
1. M/s Country Colonisers Pvt. Ltd. Registered office PO Rayon & Silk Mills Adjoining Coca Cola Depot G.T. Road, Chheharta, Amritsar (Punjab) through its Managing Director.
2. Managing Director, M/s Country Colonisers Pvt. Ltd. Registered office PO Rayon & Silk Mills Adjoining Coca Cola Depot G.T. Road, Chheharta, Amritsar (Punjab). 2nd Address: M/s Country Colonisers Pvt. Ltd. Sector 85, Mohali (Punjab) ......Judgment Debtors-Opposite Parties Execution application under Section 25 & 27 of Consumer Protection Act, 1986.
Quorum:-
Mr. Rajinder Kumar Goyal, Presiding Member Mrs. Kiran Sibal, Member Present:-
For DHs : Sh. Sandeep Jain, Advocate For JDs : Sh. Tejeshwar Singh, Advocate 2 EA No.161 of 2018 In CC No.186 of 2017 RAJINDER KUMAR GOYAL, PRESIDING MEMBER:-
Proceedings have been conducted through video conferencing, due to pandemic of COVID-19.
2. DHs has made a statement, recorded separate, which is recorded as under:-
"I have received two demand drafts bearing No.816000 dated 19.01.2022 amounting to Rs.20,86,474/- and bearing No.669501 dated 19.01.2022 amounting to Rs.20,86,473/-. The amount already deposited by the JD i.e. 30,51,085/- in this Commission, may kindly be order to be released to the Decree Holder. Hence, I withdraw the present execution application being fully satisfied. I have no objection, if the interest accrued on the deposited amount of Rs.30,51,085/- be given to the JDs.".
3. In view of above, this execution application is dismissed as withdrawn being fully satisfied.
4. Registry is directed to release an amount of Rs.30,51,085/- to the DHs and the interest accrued on the said amount i.e. 30,51,085/-
be released to the JDs.
(RAJINDER KUMAR GOYAL) PRESIDING MEMBER (KIRAN SIBAL) MEMBER February 14, 2022 Dv