State Consumer Disputes Redressal Commission
Ajay Gas Service vs M/S Daewoo Motor India Limited on 5 July, 2017
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION HARYANA, PANCHKULA Transfer Application No: 03 of 2017 Date of Institution: 10.03.2017 Date of Decision : 05.07.2017 M/s Ajay Gas Service, Shop No.63, Sector-14, Sonepat, through its prop. Shri Sunil Kumar Jain son of Shri Ram Kishan Jain. Applicant-Complainant Versus 1.
M/s Daewoo Motor India Limited, A-1, Surajpur, Industrial Area Surajpur, Tehsil Dadri, District Gautam Budh Nagar (UP).
2. M/s Daewoo Motor India Limited, 33, Sirt Fort Road, New Delhi-49, through its Managing Director.
3. Punjab National Bank, Sector-14, Sonepat, through its Branch Manager.
Respondents-Opposite Parties CORAM: Hon'ble Mr. Justice Nawab Singh, President.
Mr. Balbir Singh, Judicial Member.
Present: Shri Vikas Lochab, counsel for the applicant.
Makhan Singh-Clerk of Shri Amit Kumar Goyal, counsel for the respondent No.3.
O R D E R NAWAB SINGH J, (ORAL) Learned counsel for the applicant has urged that instead of transferring the execution application, direction be given to the District Consumer Disputes Redressal Forum, Panipat to decide the same as early as possible because this is an old case.
2. In view of above, the District Forum, Panipat is directed to dispose of the execution application expeditiously preferably within two months after getting the service effected upon M/s Daewoo Motor India Limited.
3. Disposed of accordingly.
Announced 05.07.2017 (Balbir Singh) Judicial Member (Nawab Singh) President DR