BAJWA DEVELOPERS LTD Vs. HARJINDER SINGH CHHAGGAR

JUDGEMENT

(1.) This appeal execution has been filed by the appellants Bajwa Developers Ltd. & anr. against the orders dated 14.06.2018 & 28.05.2018 passed by the State Consumer Disputes Redressal Commission, Punjab, (in short 'the State Commission') in EA No.117 of 2017 in CC No.138 of 2015.

(2.) The complaint case was decided by the State Commission vide order dated 16.09.2016 and all the opposite parties were directed to pay Rs.20,00,000/- to the complainant. The execution was filed by the complainant for implementation of the State Commission's order and the State Commission finally passed the order dated 28.05.2018 whereby the appellant No.2 herein has been sentenced with two years imprisonment along with Rs.10,000/- as fine. The appellant No.2 moved an application before the State Commission for suspension of the sentence, however the State commission dismissed this application vide its order dated 14.06.2018.The present appeal execution has been filed against order dated 28.05.2018 and order dated 14.06.2018 under Section 27A of the Consumer Protection Act, 1986. The matter was listed for final hearing on 19.09.2019. The following order was passed on that day.

(3.) The following prayer has been made in the appeal execution:-