State Consumer Disputes Redressal Commission
Amit Gupta & Anr. vs Ansal Properties & Infrastructure Ltd on 7 January, 2020
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
CHANDIGARH.
Execution Application No.414 of 2019
In
Consumer Complaint No.11 of 2019
Date of institution : 01.08.2019
Date of Decision : 07.01.2020
1.Amit Gupta & Smt.Bharti Gupta, R/o Mig-52, Chilgari, Teh. Dharmshala, Distt. Kangra (Himachal Pradesh).
2. Bharti Gupta W/o Amit Gupta, R/o Mig-52, Chilgari, Teh. Dharmshala, Distt. Kangra (Himachal Pradesh).
........ Decree Holders Versus M/s Ansal Properties & Infrastructure Ltd., through its MD/Directors. Email: [email protected] Regional Office: SCO No.183-184, Sector 9 C, Madhya Marg, above British Library, Chandigarh.
Corporate Office: H.No.115, Ansal Bhawan, 16 K.G.Marg, New Delhi-110001. Head Office: Antriksh Bhawan, 22, Kasturba Gandhi Marg, New Delhi-110001.
...... Judgment Debtor.
Execution Application under Section 27 of the Consumer Protection Act, 1986. Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Present:-
For the DHs : Sh.Amarbir Dhaliwal, Advocate For the JD : Sh.Rajiv K.Bhatia, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT M.A.No.15 of 2020(For preponement) This application has been filed by the JD for preponement of the case.
For the reasons recorded in the application the same is allowed and the case is preponed for today.
Main Case
2. Learned counsel for the DHs has made the statement, recorded separately, to the effect that he has received six post-dated cheques of E.A.No.414 of 2019 2 Rs.5,76,037/- each. He withdraws the present execution application, subject to realization of the cheques. He also prayed that liberty may be granted to file fresh execution application in case any of the cheques is dishonoured.
3. In view of the statement of learned counsel for the DHs, the present Execution Application is dismissed as withdrawn with the liberty to file fresh execution application in case any of the cheques is dishonoured. It is also ordered that in case any of the cheques is dishonoured, JD will be liable to deposit penalty of Rs.1 lac on account of per dishonor cheque in the Consumer Legal Aid Account of this Commission.
4. Non-bailable/production warrants issued in pursuance of order dated 19.12.2019 for 23.01.2020 are hereby recalled. The Registry is directed to issue letter to the concerned authority for recalling the non-
bailable/production warrants.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT January 07, 2020 Rupinder 2