AMRITHA SHENOY P. Vs. VASUDEVA PRABHU

JUDGEMENT

(1.) In all these three petitions, the common petitioner who is a developer is questioning the non-bailable warrant issued against him.

(2.) The facts leading to the case are as under:

(3.) The District Consumer Forum, upon consideration of the complaints, entertained the same and ultimately allowed the petitions by awarding compensation in favour of the complainants. Pursuant to the orders passed by the District Consumer Forum, the respondents in the present writ petitions initiated execution proceedings in E.P. Nos. 15/2022, 11/2023 and 12/2023 seeking enforcement of the said orders. In the said execution proceedings, the present petitioner entered appearance and filed his objections resisting the execution.