District Consumer Disputes Redressal Commission Rohtak. Haryana.
Execution Application No. EA/23/45
( Date of Filing : 26 Apr 2023 )
In
Complaint Case No. CC/22/620
1. Dharamvir singh Sehrawat s/o sh. Chandgi Ram resident of H.No.203-L ModeL Town, Rohtak. ...........Appellant(s)
Versus
1. M/S Mapple Gold, Five star Banqueting, (A unit of M/s SGM Hospitalities PVT.. Ltd. Through its Manager/Director, Plot No. D, Near Outer Ring Road, Sunder Vihar, Paschim Vihar, Hotel Radisson Blu, New Delhi-110063
2. M/s SGM Hospitalities Pvt. Ltd. Through its Director Sh. Gopal Kumar, Plot No.D, Near Outer Ring Road, Sunder Vihar, Paschim Vihar, Hotel Radisson Blu, New Delhi-110063. ...........Respondent(s)
BEFORE:
HON'BLE MR. Nagender Singh Kadian PRESIDENT Mrs. Tripti Pannu MEMBER
Sh. Vijender Singh MEMBER
PRESENT:
Dated : 12 Jun 2023 Final Order / Judgement
Dharamvir Singh Vs. M/s Mapple Gold Present: Sh. D.S.Sehrawat, DH in person. DH appeared in person and recorded his statement separately that he has received the payment. So, he withdraws the present execution petition being fully satisfied. Keeping in view the statement made by DH, the present execution petition is hereby dismissed as withdrawn being fully satisfied. Copy of this order be supplied to the parties free of cost.
File be consigned to the record room after due compliance.
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Date: 12.06.2023 Member Member President DCDRC, Rohtak
[HON'BLE MR. Nagender Singh Kadian]
PRESIDENT
[ Mrs. Tripti Pannu]
MEMBER
[ Sh. Vijender Singh]
MEMBER
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