RAM KISHOR ARORA Vs. ROHIT VERMA

JUDGEMENT

(1.) A complaint was filed under Sec. 21 read with Sec. 12(1)(a) of Consumer Protection Act, 1986 before the learned National Consumer Disputes Redressal Commission (in short "NCDRC") by Mr. Rohit Verma & Anr. Such complaint i.e. Consumer Case No. 530/2020 was allowed on 8/10/2021 by learned NCDRC, while directing OP No.1 (Supertech Limited & Anr.) to refund the total amount of Rs.91,83,830.00 with interest.

(2.) The requisite directions, in this regard, are contained in para 15 of the abovesaid order which reads as under:-

(3.) Based on the abovesaid order, an Execution Petition was filed which was registered as Execution Application No. 45/2022.