State Consumer Disputes Redressal Commission
Priyanka Nayyar vs Greater Mohali Area Development ... on 16 June, 2017
Daily Order 2nd Additional Bench STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH. Execution Application No.76 of 2016 In/and Consumer Complaint No.183 of 2015 Date of institution: 28.11.2016 Date of Decision: 16.06.2017 Priyanka Nayyar wife of Sh. Manoj Inderpal Nayyar resident of H.No. 75-H, Sarabha Nagar, Ludhiana-141001, Punjab. .... Applicant/Complainant Versus Greater Mohali Area Development Authority through its Chief Administrator/Authorized Signatory having its registered office at PUDA Bhawan, Sector 62, SAS Nagar, Mohali, Punjab. Greater Mohali Area Development Authority through its Estate Officer having its registered office at PUDA Bhawan, Sector 62, SAS Nagar Mohali, Punjab. Respondents/Opposite parties
Execution Application under Sections 25 and 27 of the Consumer Protection Act, 1986. Before:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Mr. Gurcharan Singh Saran, Judicial Member.
Present:-
For the decree holder : None For the JDs : Sh.Balwinder Singh, Advocate
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Order Certificate regarding TDS and Service Tax have been filed by the counsel for the JDs. Its copies were sent to the decree holder by e-mail. Except these certificates the claim of the decree holder was satisfied as per her statement got recorded in this Commission on 27.04.2017. Accordingly, this execution application is disposed of as satisfied.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT (GURCHARAN SINGH SARAN) JUDICIAL MEMBER June 16, 2017.
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