FIRST ADDITIONAL BENCH
U/s 72
STATE CONSUMER DISPUTES REDRESSAL COMMISSION PUNJAB,
DAKSHIN MARG, SECTOR -37 A, CHANDIGARH Execution Application No.236 of 2020 In
Consumer Complaint No.776 of 2019
Date of Institution : 24.08.2020 Date of Decision : 09.10.2025 Madhu Bala widow of Sh. Manohar Lal, Resident of House No.1175, 1st Floor, Sector 42-B, Chandigarh.
….DH
Versus
1. M/s Royal Empire (Project Royal Apartment), through its Director/Partner/Proprietors, # Peer Muchhalla (Adjoining Sector-20, Panchkula), Zirakpur, District SAS Nagar, Mohali, Punjab.
2. Jiwan Garg, Director/Partner/Proprietors in M/s Royal Empire (Project Royal Apartment), through its Director/Partner/Proprietors, # Peer Muchhalla (Adjoining Sector-20, Panchkula), Zirakpur, District SAS Nagar, Mohali, Punjab.
3. Prince Garg, Director/Partner/Proprietors in M/s Royal Empire (Project Royal Apartment), through its Director/Partner/Proprietors, # Peer Muchhalla (Adjoining Sector-20, Panchkula), Zirakpur, District SAS Nagar, Mohali, Punjab.
4. HDFC Limited, through its Regional Branch Manager, #SCO-153-155, Sector 8-C, Chandigarh-160018.
5. HDFC Limited, through its Head Official/concerned officer, # Ramon House, H T Parekh Marg, 169, Backbay Reclamation, Churchgate, Mumbai, India-400020.
….JDs
Execution Application under Section 72 of the Consumer Protection Act, 2019.
Quorum:-
Sh. Harinder Pal Singh Mahal, Presiding Judicial Member Sh. Vishav Kant Garg, Member
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Present:-
For the DHs : Sh. Rahul Sharma, proxy for Sh. Parikshit Singh, Advocate For JDs No.1 to 3 : Sh. Udit Mehandiratta, Advocate For JD No.4&5 : None
Mr. Harinder Pal Singh Mahal, Presiding Judicial Member:-
Proxy counsel for DHs has made a statement, recorded separately which is as under:-
"Stated that I have instructions to say that the decree holder does not want to proceed with the present execution application. Hence, the same may be dismissed as withdrawn."
2. In view of above statement, the present execution application is dismissed as withdrawn being fully satisfied.
3. Since, the Execution Application has been disposed of, JD No.2- Jiwan Garg and JD No.3-Prince Garg are discharged in this case only. Bail bond and surety bond furnished if any, in this case are released. Registry is directed to issue a letter to the concerned authority to remove the lien marked on the property, of the Sureties.
(Harinder Pal Singh Mahal) Presiding Judicial Member (Vishav Kant Garg) Member
October 9th, 2025
Dhirendra
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