State Consumer Disputes Redressal Commission
Avtar Chand Sharma vs Chandigarh Overseas Pvt. Ltd. on 13 August, 2020
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
CHANDIGARH.
(Exercising the powers of Judicial Magistrate 1st Class conferred under
Section 27(2) of the Consumer Protection Act, 1986 now Section 72 (2) of the
Consumer Protection Act, 2019).
Execution Application No.26 of 2020
in
Consumer Complaint No.719 of 2017
Date of institution: 22.01.2020
Date of Decision : 13.08.2020
Avtar Chand Sharma S/o Sh. Amar Nath, Resident of House No.121,
Sector 70, Mohali.
....Deecre Holder
Versus
1.Chandigarh Overseas Private Limited, SCO No.196-197, Top Floor, Sector 34-A, Chandigarh PIN 160 022 through its Director Sh. Aakash Setia Now at Jade Business Park, Adjoining BSF Housing Colony, Sector-90, Mohali Email : [email protected]
2. Sh.Aakash Setia, Director, Chandigarh Overseas Private Limited, SCO No.196-197, Top Floor, Sector 34-A, Chandigarh PIN 160 022 Now at Jade Business Park, Adjoining BSF Housing Colony, Sector-90, Mohali Email : [email protected] ......Judgment Debtors Execution Application under Section 27 of the Consumer Protection Act, 2019. Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Present:-
For the DH : Sh. R.P. Singh, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT :
Learned counsel for the Decree Holder has made the statement, to the effect that the parties have compromised the matter as per Composite Compromise Deed/MOU dated 16.07.2020, attached as Ex.CX and the Decree Holder has fully satisfied with the compromise effected between the Execution Application No.26 of 2020 2 parties. Therefore, in view of the compromise, he withdraws the present execution application.
In view of the statement, the present execution application is dismissed as withdrawn, being fully satisfied.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT August 13, 2020.
as Execution Application No.26 of 2020 3