SHREE VARDHMAN INFRAHOME PRIVATE LIMITED Vs. SWADESH KUMAR

JUDGEMENT

(1.) These petitions, under Article 227 of the Constitution of India, assail order dtd. 25/4/2022 passed by the learned National Consumer Disputes Redressal Commission ( "the learned NCDRC ") in a batch of execution applications, seeking execution of the order dtd. 15/1/2019, passed by the learned NCRDC in Consumer Case 1893/2017 (Flora Welfare Association v. Shree Vardhman Infrahome Pvt. Ltd).

(2.) The order dtd. 15/1/2019 reads thus:

(3.) The settlement agreement dtd. 15/1/2019, in terms of which the learned NCDRC had, vide the afore-extracted order dtd. 15/1/2019, disposed of Consumer Case 1893/2017, required the petitioner to, inter alia, (i) handover possession of the completed flats/units to the members of Flora Welfare Association, the complainant in Consumer Case 1893/2017, on or before 31/12/2019, (ii) apply with the concerned authorities for obtaining occupancy certificate in respect of the units on or before 31/3/2020, and (iii) obtain the occupancy certificate on or before 31/8/2020.