State Consumer Disputes Redressal Commission
Ajinkya Nagari Sahakari Pat Sanstha ... vs Sou.Jaymala P.Choudhari on 26 November, 2019
1 (RP/19/50)
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
MAHARASHTRA, MUMBAI
REVISION PETITION NO.RP/19/50
Ajinkya Nagari Sahakari Pat
Sanstha Maryadit, Sangli
Through President-Liquidator Board
Anuradha Shriniwas Panditrao
Oak Bldg., Harbhat Road,
Sangli, Tal.Miraj,
Dist.Sangli. Petitioner
Versus
Smt.Jaymala Pratap Choudhari
Raghuraj Bungalow,
Appasaheb Patil Nagar,
Behind Amrai,
Sangli, Tal.Miraj,
Dist.Sangli. Respondent
BEFORE:
Mr.Justice A.P.Bhangale, Hon'ble President
Usha S.Thakare, Hon'ble Judicial Member
PRESENT:
For the Petitioner(s) None present For theRespondent(s) None present ORAL ORDER Per: Mr.Justice A.P.Bhangale, Hon'ble President [1] Nobody is present for the petitioner. We have gone through the impugned order dated 10/08/2018 passed by the learned Sangli District Consumer Disputes Redressal Forum, Sangli in execution application No.20 of 2017. In our view, such order for Recovery Certificate can be issued u/s 25(3) of the Consumer Protection Act, 1986 when any amount is due from the opponent and execution applicant is entitled to make an application to the Consumer Fora so that Consumer Forum may issue Certificate for the amount due under final order be recovered through the Collector concerned.
2 (RP/19/50) Here, Collector Sangli is addressee of the Recovery Certificate issued u/s 25(3) of the Consumer Protection Act, 1986 during the course of execution proceeding. There is nothing wrong, illegal or incorrect in the impugned order. Hence, we dismiss the revision petition. No order as to costs.
Certified copy of this order be supplied to the parties. Pronounced on 26th November, 2019.
[JUSTICE A.P.BHANGALE] PRESIDENT [USHA S.THAKARE] JUDICIAL MEMBER rsc