SHREE VARDHMAN INFRAHOME PVT LTD Vs. AKASH GUPTA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application is disposed of.

(3.) The present petition has been filed under Article 227 of the Constitution of India impugning the common order dated 16th September, 2021 passed by the National Consumer Disputes Redressal Commission (NCDRC) in Execution Application No.176/2020 insofar as it directs issuance of recovery certificate against the petitioner company.