Simranjeet Kaur v. ATS Estates Pvt. Ltd.

2nd Additional Bench STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, CHANDIGARH. Execution Application No.479 of 2019 Consumer Complaint No.276 of 2017 Date of Institution : 12.09.2019 Date of Decision : 06.01.2020 Simranjeet Kaur D/o Ranjeet Singh Mann R/o H.No.364, Phase XI, Sector 65, Mohali, Punjab. ....Applicant/Complainant/DH. Versus

1. ATS Estates Private Limited through its Managing Director, SCO No.41-42, Sector 8-C, Madhya Marg, Chandigarh.

2. ATS Estates Private Limited through its Managing Director, Barwala Road, Derabassi Distt, SAS Nagar (Mohali). Opposite Parties/JDs. Execution Application under Section 27 of the Consumer Protection Act, 1986. Quorum:- Mrs. Kiran Sibal, Presiding Member Present:- For the applicant/DH : Sh. N.S. Jagdeva, Adv. For the OPs/JDs : Sh. Sukhandeep Singh , Adv. KIRAN SIBAL, PRESIDING MEMBER Learned counsel for the applicant/DH has made the statement, recorded separately, to the effect that the JDs have made the complete payment against the award dated 21.11.2017 passed by this Commission in C.C. No.276 of 2017. He has received the demand draft bearing No.056037 dated 31.12.2019 for Rs.10,19,052/- as full and final settlement against the above award. Nothing is due towards the JDs and this execution application may kindly be dismissed as withdrawn, being fully satisfied.

2. In view of statement of counsel for the applicant-DH, the present Execution Application is dismissed as withdrawn being fully satisfied. (KIRAN SIBAL) PRESIDING MEMBER January 06, 2020