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    Lalita Vaidya v. The Primary Estate and Developers Private Limited

    2nd Additional Bench

    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 U/s 72 (2) of the Consumer Protection Act, 2019).

    Execution Application No.546 of 2019

    In

    Consumer Complaint No.202 of 2019

    Date of Institution: 03.12.2019

    Date of Decision : 20.04.2023.

    1. Lalita Vaidya W/o Harish Kumar Vaidya.

    2. Harish Kumar Vaidya S/o Late Sh.L.M.Vaidya. Both residents of 29/10, Post Office Road, Mandi, Himachal Pradesh. ..…Decree Holders

    Versus

    1. The Primary Estate and Developers Private Limited, SCO No.43, Ground Floor + Basement, New Sunny Enclave, Near KFC, Sector 125, Mohali, through its Director/Incharge/Manager.

    2. Jashneet Singh, Director of The Primary Estate and Developers Private Limited, SCO No.43, Gr Floor + Basement, New Sunny Enclave, Near KFC, Sector 125, Mohali, presently at Kothi No.28, Sector 10, Behind Mount View Hotel, Chandigarh

    3. Samar Mohan Ranga, Director of The Primary Estate and Developers Private Limited, SCO No.43, Ground Floor + Basement, New Sunny Enclave, Near KFC, Sector 125, Mohali, presently at Zari Vari, SCF 14, Sector 20-C, Chandigarh.

    E-mail ID:primaryestates@gmail.com.

    ……Judgment Debtors/Opposite Parties.

    Execution Application under Section 27 of the Consumer Protection Act, 1986.

    Quorum:-

    Ms. Kiran Sibal, Presiding Member

    Present:-

    For the DHs : Sh.Kulwinder Singh, Advocate with DHs For the JDs : Sh. Manav, Advocate for Sh.D.S.Sondh, Advocate with

    Sh.Jasneet Singh & Sh.S.M.Ranga-JDs 2&3

    1

    Execution Application No.546 of 2019

    2

    KIRAN SIBAL, PRESIDING MEMBER:

    DHs have received an amount of Rs.50,000/- from the JDs through IMPS today and have recorded the same in their statement as full and final payment of their claim and withdraw the present execution application being fully satisfied.

    In view of the above, the present execution application is dismissed as withdrawn being fully satisfied.

    JDs No.2&3 are discharged in this case only.

    Bail Bond furnished by the above said JDs No.2&3 and surety bonds furnished by their sureties i.e. Vidya Sagar and Ms.Neha Samar Ranga are released. Registry is directed to send necessary intimation to the concerned Registering Authorities of the vehicles i.e. CH01AC9216 Model 2010 Car Grande Punto and Toyota Innova Crysta Car No.CH01-CA-9057 furnished by the above said sureties to remove the lien from the same.

    (Kiran Sibal) Presiding Member

    April 20, 2023 Lb

    2

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    Comments

    Lalita Vaidya v. The Primary Estate and Developers Private Limited
    (Apr 20, 2023)