State Consumer Disputes Redressal Commission
Rajesh Salwan vs Ansal Lotus Melange Projects Pvt. Ltd. on 7 January, 2020
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
CHANDIGARH.
Execution Application No.366 of 2018
In
Consumer Complaint No.935 of 2017
Date of institution : 28.08.2018
Date of Decision : 07.01.2020
Rajesh Salwan son of Sh.Dharambir Salwan, R/o 1462, Phase 3B2, SAS
Nagar(Mohali)
.... Decree Holder
Versus
1.Ansal Lotus Melange Projects Private Limited, Regd. Office at 1/18B, Asaf Ali Road, New Delhi-110002 through its Chairman Sushil Ansal.
2. Ansal Lotus Melange Projects Private Limited, Regional Office at SCO No.183-184, Sector 9-C, Chandigarh, through its Assistant Manager- Sales & Marketing.
3. Ansal Lotus Melange Projects Private Limited, Site Office Orchard County, Sector 115, Kharar Landran Road, Distt. SAS Nagar (Mohali) through its Authorized Representative.
...... Judgment Debtors.
Execution Application under Section 27 of the Consumer Protection Act, 1986.
Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Present:-
For the DH : Sh.D.S.Sandhu, Advocate
For the JDs : Sh.Rajiv K.Bhatia, Advocate
JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT M.A.No.11 of 2020(For preponement) This application has been filed by the JDs for preponement of the case.
For the reasons recorded in the application the same is allowed and the case is preponed for today.
Main Case
2. Learned counsel for the DH has made the statement, recorded separately, to the effect that he has received twelve post-dated cheques E.A.No.366 of 2018 2 out of which six are of Rs.5,87,000/- each and six are of Rs.8,23,185/-
each. He withdraws the present execution application, subject to realization of the cheques. He also prayed that liberty may be granted to file fresh execution application in case any of the cheques is dishonoured.
3. In view of the statement of learned counsel for the DH, the present Execution Application is dismissed as withdrawn with the liberty to file fresh execution application in case any of the cheques is dishonoured. It is also ordered that in case any of the cheques is dishonoured, JDs will be liable to deposit penalty of Rs.1 lac on account of per dishonor cheque in the Consumer Legal Aid Account of this Commission.
4. Non-bailable warrants issued in pursuance of order dated 19.12.2019 for 23.01.2020 are hereby recalled. The Registry is directed to issue letter to the concerned authority for recalling the non-bailable warrants.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT January 07, 2020 Rupinder 2