BANDU GOPALRAO BONDADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel appearing for respective parties. Rule. Heard finally by consent.

(2.) By these writ petitions, petitioners take exception to order dtd. 2/5/2024 passed by learned Additional District Consumer Disputes Redressal Commission, Nagpur in Execution Application Nos.18/16, 20/50, 19/155, 14/18, 17/62, 17/47, 17/48, and 19/156; order dtd. 29/7/2024 passed by State Consumer Disputes Redressal Commission, Maharashtra State, Circuit Bench, Nagpur in Execution Application No.21/2017; order dtd. 8/8/2024 passed by learned Additional District Consumer Disputes Redressal Commission, Bhandara in Execution Application No.22/43; and order dtd. 30/7/2024 passed by learned Additional District Consumer Disputes Redressal Commission, Bhandara in Execution Application No.19/31 imposing condition of depositing amounts while releasing them on bail.

(3.) Learned counsel for petitioners submitted that orders impugned are per se illegal and without authority vested with the District Forum to pass such orders. It is submitted that no proceeding as contemplated under Sec. 27 of the Consumer Protection Act is initiated against petitioners. The orders to arrest have been passed in execution proceedings and NBWs were issued against petitioners. By executing NBWs, they were produced before the said Forum and while releasing them on bail, condition was imposed to deposit amount Rs.1,60,000.00 (in Cr.W.P.No.694/2024); Rs.5,70,000.00 (in Cr.W.P.No.698/2024); Rs.2,80,000.00 (in Cr. W.P. No.697/2024); Rs.3,75,000.00 (in Cr. W.P. No.703/2024); Rs.1,72,500.00 (in Cr. W.P. No.704/2024); Rs.1,37,000.00 (in Cr. W.P. No.705/2024); Rs.1,55,000.00 (in Cr. W.P. No.776/2024); Rs.3,90,000.00 (in Cr. W.P. No.82/2024); Rs.2,75,000.00 (in Cr. W.P. No.860/2024); Rs.19,45,000.00 (in Cr.W.P.No.905/2024); and Rs.12,80,000.00 (in Cr. W.P. No.907/2024).