State Consumer Disputes Redressal Commission
Baljinder Singh Narula vs M/S Metropolis Land Holding Pvt. Ltd. on 6 May, 2022
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.47 of 2020
in
Consumer Complaint No.367 of 2019
Date of institution: 07.02.2020
Date of Decision : 06.05.2022
Baljinder Singh Narula son of Late Shri Satwant Singh Narula, resident
of H. No.1919, Sector 34-D, Chandigarh
....Decree Holder
Versus
1.M/s Metropolis Land Holdings Pvt. Ltd. having its Registered Office at SF-6, Nehru Shopping Complex, Lawrence Road, Amritsar. Email id: infometropolislandholdings.com
2. Metropolis Tower, Near Old Central Jail, Airport Road, Amritsar, through its Manager Email id: infometropolislandholdings.com
3. Mr. Rajan Gill, Chairman and CEO of M/s Metropolis Land Holdings Pvt. Ltd. & Raddison Blu Hotel, Ajnala Road State Highway # 25, Opp. International Airport, Amritsar Email id: infometropolislandholdings.com ......Judgment Debtors Execution Application under Section 27 of the Consumer Protection Act, 1986.
Quorum:-
Hon'ble Mrs. Justice Daya Chaudhary, President Mr. Rajinder Kumar Goyal, Member Mrs. Urvashi Agnihotri, Member Present:-
For the DH : Sh.N.K. Vadehra, Advocate For the JDs : Sh.Gunjan Rishi, Advocate with Sh.Harpinder Singh Gill @ Rajan Singh-JD on interim bail Execution Application No.47 of 2020 2 JUSTICE DAYA CHAUDHARY, PRESIDENT :
Learned counsel for the DH submits that a settlement has been arrived between the parties and in pursuance of the said settlement, one post-dated cheque dated 24.05.2022 remains to be encashed. Learned counsel for the DH prays that Execution Application be disposed of, but liberty be given to the DH to revive the same.
In view of the submissions made by the learned counsel for the DH, present Execution Application is disposed of, however, it is subject to encashment of the aforesaid cheque, which has not been encashed so far. In case the cheque is not encashed, DH is at liberty to move appropriate application for revival of this execution application.
(JUSTICE DAYA CHAUDHARY) PRESIDENT (RAJINDER KUMAR GOYAL) MEMBER (URVASHI AGNIHOTRI) MEMBER May 06, 2022.
as Execution Application No.47 of 2020 3