State Consumer Disputes Redressal Commission
M/S Maxworth Realty India Limited, vs Sri. L Ramanna on 20 July, 2023
Cause Title/Judgement-Entry KARNATAKA STATE CONSUMER DISPUTES REDRESSAL COMMISSION BASAVA BHAVAN, BANGALORE. First Appeal No. A/1344/2023 ( Date of Filing : 17 Jul 2023 ) (Arisen out of Order Dated 15/07/2023 in Case No. ea/83/2020 of District Bangalore Urban) 1. M/S MAXWORTH REALTY INDIA LIMITED, A COMPANY REGISTERED UNDER COMPANIES ACT HAVING ITS OFFICE AT KMP HOUSE, NO. 12/2, YAMUNA BAI ROAD, MADHAVANAGAR, BENGALURU - 560001 REP.BY ITS MANAGING DIRECTOR SRI. KESAVA KOLAR ......JDR/APPELLANT BENGALURU URBAN KARNATAKA ...........Appellant(s) Versus 1. SRI. L RAMANNA R/AT NO. 9-9/1 24TH MAIN E CROSS PIPELINE ROAD, JC NAGARA, KURUBARAHALLI BENGALURU-560061 BENGALURU URBAN KARNATAKA ...........Respondent(s) BEFORE: HON'BLE MR. Ravishankar PRESIDING MEMBER HON'BLE MRS. Smt.Sunita Channabasappa Bagewadi MEMBER PRESENT: Dated : 20 Jul 2023 Final Order / Judgement 20.07.2023 ORDER
MR. RAVISHANKAR, JUDICIAL MEMBER Both counsels present - Respondent present in person.
Advocate for appellant filed an appeal against the order dt.15.07.2023 passed in EA.No.83/2020 in which JDR sent to custody for non-compliance of the Order. Today the respondent/DHR present and advocate for JDR tenders a DD bearing No.001920 dt.19.07.2023 for a sum of Rs.2,55,000/- in favour of respondent/DHR drawn on Axis Bank, Sheshadripuram Branch, Bangalore and the respondent/DHR reports the same. He also files a memo stating that the entire Order is complied and Execution Application No.83/2020 be closed.
In view of the compliance of the entire amount and receipt of the balance amount, the Execution Application No.83/2020 pending before the District Commission is hereby closed as fully complied.
In view of the compliance of the order and payment in full, the Application u/s 436 of Cr.P.C. is accepted and the JDR is released on bail. We noticed that the JDR also taken into custody on 15.07.2023 upon the Order passed by the District Commission. Once the Order is complied, the custody of the JDR is not required. As such, we direct the Office to issue release note to the Jail Superintendent in EA.No.83/2020. Accordingly, the appeal is disposed.
Sd/- Sd/- (Sunita .C. Bagewadi) (Ravishankar) Member Judicial Member KCS* [HON'BLE MR. Ravishankar] PRESIDING MEMBER [HON'BLE MRS. Smt.Sunita Channabasappa Bagewadi] MEMBER