State Consumer Disputes Redressal Commission
Nirmaljit Kaur vs M/S Ansal Properties & Infrastructure ... on 26 April, 2023
2nd Additional Bench
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
CHANDIGARH.
(Exercising the powers of Judicial Magistrate 1st Class conferred under
Section 72 (2) of the Consumer Protection Act, 2019).
Execution Application No.24 of 2021
In
Consumer Complaint No.79 of 2013
Date of Institution : 25.01.2021.
Date of Decision : 26.04.2023.
Nirmaljit Kaur w/o Sh.Pravinder Singh R/o H.No.183-M, South City,
Ludhiana, presently residing at 17, First Floor, HIG Flat (Pink Flats), Rajguru
Nagar, Ludhiana, District Ludhiana (Pb.).
....Decree Holder
Versus
1.M/s Ansal Properties & Infrastructure Ltd. 115, Ansal Bhawan, 16, Kasturba Gandhi Marg, New Delhi -110001 (through its Managing Director/Director/Principal Officer)
2. The Ansal API, latest address:- CB-12A, City Centre, Sector 115, SAS Nagar, Mohali.
......Judgment Debtors/Opposite Parties.
Execution Application under Section 72 of the Consumer Protection Act, 2019.
Quorum:-
Mr.H.P.S. Mahal, Presiding Judicial Member Ms. Kiran Sibal, Member Present:-
For the DH : Sh.Parminder Singh, Advocate and Ms.Nirmaljit Kaur, in person For the JDs : Sh.Prateek Garg, Advocate H.P.S. MAHAL, PRESIDING JUDICIAL MEMBER:
Learned counsel for the JDs has made the statement that they had made the payment of Rs.3,50,000/- to the DH through NEFT on 25.04.2023.
DH has made the statement that she has received the above said payment of Rs.3,50,000/- and wants to withdraw the present execution application being fully satisfied.
In view of the above, the present execution application is dismissed as withdrawn being fully satisfied.
(H.P.S. Mahal) Presiding Judicial Member (Kiran Sibal) Member April 26, 2023 Lb