ADITYA DEVELOPERS NAGPUR Vs. MANISH RANGANATH THORAT

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Heard finally with consent of the learned Counsel for the parties.

(3.) By this writ petition, the petitioner, who was the judgment debtor before the Consumer Forum, has challenged the legality and correctness of the order passed by the Consumer Forum on 19/08/2014, thereby rejecting an application filed by the petitioner for dismissing the application filed under Section 27 of the Consumer Protection Act, 1986 by the respondent, the grounds of which were that no penalty could be imposed upon the petitioner, the decree dated 17/01/2007 had been rendered inexecutable and that cognizance of the offence could not be taken, as the application for imposition of the penalty was filed after the expiry of the limitation period.