State Consumer Disputes Redressal Commission
Mukesh Goel Son Of Shri Jagdish Rai, ... vs 1.Ram Kishan Son Of Meer Singh R/O ... on 14 August, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, HARYANA, PANCHKULA Revision Petition No.203 of 2008 Date of Institution: 17.11.2008 Date of Decision: 14.08.2012 Mukesh Goel son of Shri Jagdish Rai, Director of Delta Insecticides Private Limited, 1509, M.I.E. Bahadurgarh, Haryana. Petitioner Versus 1.
Ram Kishan son of Meer Singh r/o Village Asadpur, Tehsil and District Sonepat.
2. Anil s/o Suraj Bhan r/o Village Asadpur, Tehsil and District Sonepat.
3. Satpal s/o Balbir Singh r/o Village Machrola , Tehsil and District Sonepat.
4. Om Parkash s/o Balwant, r/o Village Asadpur, Tehsil and District Sonepat.
5. Surender son of Ram Singh, r/o Village Asadpur, Tehsil and District Sonepat.
6. Ram Pal son of Meer Singh r/o Village Asadpur, Tehsil and District Sonepat.
7. Shiv Kumar son of Bhim Singh r/o Village Asadpur, Tehsil and District Sonepat.
8. Rohtash son of Kirta r/o Village Garhi Asadpur, Tehsil and District Sonepat.
9. Maha Singh son of Joga Singh r/o Village Garhi Asadpur, Tehsil and District Sonepat.
10. Raj Singh son of Chander, r/o Village Asadpur, Tehsil and District Sonepat.
11. Krishan Kumar son of Chander, r/o Village Asadpur, Tehsil and District Sonepat.
12. Chiranji son of Suraj Bhan, r/o Village Asadpur, Tehsil and District Sonepat.
13. Rajinder son of Shri Lal @ Bona r/o Village Nandnaur, Tehsil and District Sonepat.
14. Attar Singh son of Balwant Singh r/o Village Bichpari, Tehsil and District Sonepat.
15. Nahnu alias Rajbir son of Bije Singh r/o Village Bichpari, Tehsil and District Sonepat.
16. Balbir son of Chander Singh, r/o Village Bichpari, Tehsil and District Sonepat.
17. Sahaba alias Subhash son of Devi Ram, r/o Village Bichpari, Tehsil and District Sonepat.
18. Bhim Singh son of Bhola Ram r/o Village Bichpari, Tehsil and District Sonepat.
19. Chandi Ram son of Teg Ram r/o Village Bichpari, Tehsil and District Sonepat.
20. Jassa alias Jasbir son of Ram Phal r/o Village Bichpari, Tehsil and District Sonepat.
21. Mehtab Singh son of Mehar Singh son of Pirthi, r/o Village Bichpari, Tehsil and District Sonepat.
Respondents (Complainants)
22. Laxmi Agro Traders, Shop No.5, Beej Market, near General Bus Stand, Sonepat through its proprietor Shri Sunil.
23. Shri Niwas adopted son of Kashmiri Lal Mahajan, Shop No.8, Tehsil Chok Gohana Distt. Sonepat.
24. M/s Priya Khad Beej Bhandar, Village Bichpari, Tehsil Gohana District Sonepat through its Prop/Partner Dalbir s/o Suraj Mal r/o Village Bichpari.
Respondents (Ops) BEFORE:
Honble Mr. Justice R.S. Madan, President.
Mr. B.M. Bedi, Judicial Member.
For the Parties: Shri Deepak Jain, Advocate for petitioner.
Shri Ashwani Gaur, Advocate for respondents No.1 to 21.
Respondent No.22 exparte.
Shri Rohit Goswami, Advocate for respondents No.23 & 24.
O R D E R Justice R.S. Madan, President:
This revision petition has been preferred against the order dated 06.11.2008 passed by District Consumer Forum, Sonepat whereby the application for withdrawl of the proceedings under Section 27 of the Consumer Protection Act, 1986 was dismissed and ordered for issuance fresh non-bailable warrants against the petitioner returnable for 15.12.2008 and also for setting aside the orders dated 08.09.2008 and order dated 30.07.2008 whereby the non-bailable warrants respectively have been issued against the Managing Director of the petitioner-Company.
Heard.
From the record it is established that execution application No.14/2008 was filed by Ram Kishan (complainant) to execute the award passed by the District Forum vide order dated 04.01.2008. Show cause notice was issued to the petitioner-JD for 4.4.2008. On 4.4.2008 Power of Attorney was filed on behalf of the petitioner-JD by Shri Manik Sharma, Advocate and on request adjournment was granted for compliance of the order and the case was adjourned for 11.4.2008 for compliance. On 11.04.2008 the counsel for the J.D. again sought time for making payment and also gave statement to the effect that JD shall make the payment as per orders and sought time for four months and the case was adjourned for 30.07.2008 to make the payment as per statement made by the learned counsel for the JD but on 30.07.2008 neither the counsel not the JD appeared. Consequently, bailable warrants against the Managing Director, M/s Delta Insecticides Ltd. 1509, MIE, Bahadurgarh, Haryana were issued.
Keeping in view the facts and circumstances of the case as well as the fact that appeal No.1848/2008 titled as Delta Insecticides Ltd. vs. Ram Kishan & others has been dismissed, we do not find any merit in this revision petition. Hence, it is dismissed.
Announced: Justice R.S. Madan 14.08.2012 President B.M. Bedi Judicial Member