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Vaurn Salwan v. M/s Digvijay Real Estate and Other
ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
PUNJAB, DAKSHIN MARG, SECTOR -37 A, CHANDIGARH (Exercising the powers of Judicial Magistrate 1st Class conferred under Section 27 of the Consumer Protection Act, 1986) Execution Application No.593 of 2018
In
Consumer Complaint No.336 of 2016
Date of Institution : 19.02.2018
Date of Decision : 24.01.2022
Varun Salwan S/o Sh. Vipan Salwan R/o Near Axis Bank, Tokerian Wali Gali, Court Road, Amritsar through its Special Power of Attorney Holder Vipan Salwan S/o Sh. Haweli Ram Salwan, Resident of Near Axis Bank, Tokerian Wali Gali, Court Road, Amritsar. ....Decree Holder/complainant
Versus
1. M/s Digvijay Real Estate Developers Pvt. Ltd., Suit No. 4-G, Uppal's M-6 Plaza, Jasola District Centre, Jasola, New Delhi, through its Managing Director.
2. The New World Buildcon Pvt. Ltd. Tata Motors, One Forbes, 5 th Floor, Dr. V.B. Vipps Centre, Masjit Moth, Greator Kailash-II, New Delhi through its M.D.
3. The Golden Green Towers (P) Ltd., 39, Mall Road, Amritsar through its M.D.
4. The Alpha G. Corp. Development Pvt. Ltd. 10, Floor Ashoka Estates, 24, Barakhambha Road, New Delhi through its M.D. ……Judgment Debtors/Opposite parties Execution application under Section 27 of Consumer Protection Act, 1986.
Quorum:-
Mr. Rajinder Kumar Goyal, Presiding Member
Mrs. Kiran Sibal, Member
1
2
EA No.593 of 2018 In
CC No.336 of 2016
Present:-
For DH : Sh. K.P. Singh, Advocate For JD No.4 : Sh. Harsh Bunger, Advocate
RAJINDER KUMAR GOYAL, PRESIDING MEMBER:-
Proceedings have been conducted through video conferencing, due to pandemic of COVID-19.
2. Learned counsel for DH stated at bar through VC that the matter has been compromised between the parties and he wants to withdraw this execution application being fully satisfied.
3. In view of above, this execution application is dismissed as withdrawn being fully satisfied.
(RAJINDER KUMAR GOYAL)
PRESIDING MEMBER
(KIRAN SIBAL)
MEMBER
January 24, 2022
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