State Consumer Disputes Redressal Commission
Sunil Rai vs State Of Punjab on 14 September, 2010
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
S.C.O. NO.3009-10, SECTOR 22-D, CHANDIGARH.
Execution Application No.7 of 2009
In
Consumer Complaint No.24 of 2008
Date of Institution : 06.05.2009
Date of decision : 14.09.2010
Sunil Rai s/o Harbans Lal R/o 105 I Bhai Randhir Singh Nagar, Ludhiana through
attorney Sh.Vikas Jain s/o Sh.Sudesh Kumar Jain r/o Flat No.1 Fourth Floor
Vishal Tower Ferozepur Road, Ludhiana.
...Decree holder
Versus
1.State of Punjab, through its Principal Secretary, Local Government, Punjab, Chandigarh.
2. Ludhiana Improvement Trust, Ludhiana, through its Chairman.
3. Sh.Gurdev Singh Ghuman, Administrator Ludhiana Improvement Trust, Ludhiana.
4. Sh.D.S.Bains, IAS Principal Secretary Deppt. of Local Government Punjab at Chandigarh.
...Judgment debtors Application under Section 27 of the Consumer Protection Act, 1986.
Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President.
Lt.Col.Darshan Singh (Retd.), Member. Mrs.Amarpreet Sharma, Member.
Present:-
For the decree holder : Sh.Parveen Kumar, Advocate for Sh.S.S.Salar, Advocate.
For judgment debtor No.1 : None. For judgment debtors No.2&3 : Sh.B.J.Singh, Advocate for Sh.D.P.Gupta, Advocate.
For judgment debtor No.4 : Sh.Sandeep Khunger, Advocate with Ms.Amarinder Kaur, Advocate.
JUSTICE S.N. AGGARWAL, PRESIDENT Learned counsel for the decree holder submitted that the stay order passed by the Hon'ble National Commission against the order passed by this Court is still in force. In these circumstances, this execution application is dismissed as not maintainable at this stage.
Dismissed.Execution Application No.7 of 2009 2
However, the decree holder would be at liberty to file fresh execution application depending upon order passed by the Hon'ble National Commission.
(Justice S.N.Aggarwal) President (Lt.Col.Darshan Singh[Ret.]) Member (Mrs.Amarpreet Sharma) Member September 14, 2010.
Davinder