State Consumer Disputes Redressal Commission
Gurinder Singh vs M/S Mariners Buildcon India Ltd. on 19 December, 2025
FIRST ADDITIONAL BENCH
U/s 72
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
PUNJAB, DAKSHIN MARG, SECTOR -37 A, CHANDIGARH
M.A. No.2283 of 2017 In I.A. No.1818 & 1819 of 2025
In/and
Execution Application No.28 of 2017
In
Consumer Complaint No.247 of 2015
Date of Institution : 03.02.2017
Date of Decision : 19.12.2025
Gurinder Singh S/o Sh. Baljit Singh R/o #348, Vashist Nagar,
Dyalbagh, Ambala Cantt. Haryana.
....DH
Versus
1.M/s Mariners Buildcon India Ltd. through its Managing Director Capt. H.S. Anand @ Capt. Harjot Singh Anand, 717-718, 7th Floor, International Trade Tower, Nehru Place, New Delhi-110019.
2. M/s Mohali Oceanic Buildwell Pvt. Ltd. through its Director Mrs. Harjas Kaur Anand, C/10, Ground Floor, Kailash Colony, New Delhi-110048.
3. Mariners Welfare Society through its President H.S. Anand, registered office S-276, Greater Kailash Part 2, New Delhi-110048.
4. Ms. Amrita Rosha Jain, Director, M/s Manners Buildcon India Ltd., M-131, Greater Kailash Part-I, New Delhi-110048. Second address :- W-62, Greater kailash-1, New Delhi, 110048; Third Address :- B-24, Greater Kailash-1, Ground Floor, New Delhi.
....JDs Execution Application under Section 72 of the Consumer Protection Act, 2019.
Quorum:-
Sh. H.P.S. Mahal, Presiding Judicial Member Ms. Kiran Sibal, Member 2 EA No.28 of 2017 In C.C. No.247 of 2015 Present:-
For the DH : Sh. Jasdeep Singh, Advocate For JD No1&3 : PO vide Order dated 06.11.2024 Sh. H.P.S. Mahal, Presiding Judicial Member I.A. No.1818 of 2025(Preponment) File taken up today on the application moved by the learned counsel for the decree holder for preponment of the case.
2. Sh. Jasdeep Singh, Advocate learned counsel for the decree holder has made a statement, recorded separately, which is as under:-
"I withdraw the present execution application and the same may be dismissed as withdrawn being fully satisfied."
3. In view of above statement, the present execution application is dismissed as withdrawn being fully satisfied. Therefore, all the pending applications, if any, are accordingly disposed of.
(HARINDERPAL SINGH MAHAL) PRESIDING JUDICIAL MEMBER (KIRAN SIBAL) MEMBER December 19th, 2025 Dhirendra