State Consumer Disputes Redressal Commission
Vinay Baranwal vs Royal Apartments on 25 May, 2023
2nd Additional Bench
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 U/s 72 (2) of the
Consumer Protection Act, 2019).
Execution Application No.9 of 2017
In
Consumer Complaint No.154 of 2014
Date of institution: 17.01.2017
Date of Decision : 25.05.2023
Vinay Baranwal S/o Sh.J.P.Baranwal, R/o Flat No.414, Type IV, Power Colony,
Industrial Area, Phase II, Panchkula.
....Decree Holder.
Versus
1.Royal Apartments C/o M/s Royal Empire, Peermuchhalla, Zirakpur, District Mohali, Punjab and also having its registered office at House No.909, Sector 9, Panchkula through its Managing Director/Partner/Proprietor Sh.Jiwan Garg (presently confined in Burail Jail, Chandigarh).
......Judgment Debtor/Opposite Party.
2. Indian Overseas Bank, Chandigarh Main Branch, SCO-26, Madhya Marg, Sector 7-C, Chandigarh through its Chief Manager.
...Proforma Opposite Party.
Execution Application under Section 27 of the Consumer Protection Act, 1986.
Quorum:-
Mr.H.P.S. Mahal, Presiding Judicial Member Ms. Kiran Sibal, Member Present:-
For the DH : Sh.Ammish Goel, Advocate For JD No.1 : Sh.Jeevan Garg, on interim bail For JD No.2 : Service dispensed with vide order dt.11.07.2021 H.P.S. MAHAL, PRESIDING JUDICIAL MEMBER:
Learned counsel for the DH has made the statement that he withdraws the present execution application as the compromise has been effected between the parties on 03.04.2023 vide Ex.D/A. In view of the above statement, the present execution application is dismissed as withdrawn.
(H.P.S. Mahal)
Presiding Judicial Member
May 25, 2023 (Kiran Sibal)
Lb Member