GOVIND T. SAMANI Vs. ASHWIN ALOYSRUS DSOUZA

JUDGEMENT

(1.) The grievance raised in the present petition is very limited.

(2.) In connection with Execution Petition filed in relation to Consumer Complaint No.944/2015, Sh. Govind T Samani i.e. petitioner herein appeared in person before learned National Consumer Disputes Redressal Commission (in short 'NCDRC')

(3.) Learned NCDRC contemplated initiation of proceedings under Sec. 27 of the Consumer Protection Act, 1986 (corresponding to Sec. 72 of Consumer Protection Act, 2019) and in order to ensure his appearance, he was directed to be released on bail on furnishing personal bond of Rs.25.00 lacs with one surety of the like amount. He was also directed to appear on each date, without fail so that the Commission was in a position to proceed further in accordance with