M/S. BAJWA DEVELOPERS LIMITED Vs. GULSHAN KAPOOR

JUDGEMENT

(1.) Heard learned counsel for the petitioners (the builder co. and its managing director) on admission. Perused the material on record.

(2.) This revision petition has been filed under Section 21(b) of the Act 1986, impugning the Order dated 08.10.2020 under Section 25(3) and the Order dated 05.08.2020 under Section 27 passed by the State Commission.

(3.) Execution proceedings, to execute an Order that has attained finality within the meaning of Section 24 of the Act 1986, whether for 'Enforcement' under Section 25(3), or for 'Penalties' under Section 27, are distinctively different from adjudication of 'consumer dispute', are separate independent proceedings.