State Consumer Disputes Redressal Commission
Gopal Krishan vs Punjab Urban Planning & Development ... on 5 November, 2020
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH.
(Exercising the powers of Judicial Magistrate 1st Class conferred under Section 27(2) of the Consumer Protection Act, 1986 now Section 72 (2) of the Consumer Protection Act, 2019).
Execution Application No.194 of 2020 in Consumer Complaint No.635 of 2019 Date of institution: 06.08.2020 Date of Decision : 05.11.2020 Gopal Krishan S/o Lal Chand R/o Kothi No.43, Model Town Ratia, Distt. Fatehabad (Haryana) ....Deecre Holder Versus Punjab Urban Development Authority through its Estate Officer, now BDA Complex, Bhagu Road, Bathinda.
......Judgment Debtor Execution Application under Section 72 of the Consumer Protection Act, 2019.
Quorum:-
Hon'ble Mr. Justice Paramjeet Singh Dhaliwal, President Present:-
For the DH : Sh.Deepak Kansal, Advocate JUSTICE PARAMJEET SINGH DHALIWAL, PRESIDENT :
Learned counsel for the Decree Holder has made the statement, recorded separately, to the effect that DH had received a sum of Rs.34,00,830/- by way of cheque No.729704 dated 31.07.2020 of State Bank of India, Branch Bathinda towards the full and final payment from the JD but copy of the cheque is not available with him. Therefore, on instructions of the DH, he withdraws the present execution application, being fully satisfied.
In view of the statement, the present execution application is dismissed as withdrawn, being fully satisfied.
(JUSTICE PARAMJEET SINGH DHALIWAL) PRESIDENT November 05, 2020.
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