BHAGAT CARS PRIVATE LIMITEM Vs. ARSHJOT SINGH

JUDGEMENT

(1.) This Appeal Execution is directed against the order of State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as "the State Commission) dated 10.08.2021 in EA/76/2021, whereby the State Commission issued direction to the District Magistrate, Gurgaon to attach the office of Judgment Debtors Nos.1, 2 and 3 and appoint a receiver to prepare an inventory of all articles lying in their offices and take them into possession forthwith. The State Commission also directed the Judgment Debtors to comply with the order under execution and pay the decretal amount alongwith upto date interest to the decree holders by way of demand draft before the next date of hearing.

(2.) The State Commission, vide order dated 31.03.2021 in CC/282/2019 directed the Opposite Parties/Judgment Debtors as under: -

(3.) The aforesaid order was to be complied by the Opposite Parties/Judgment Debtors within 30 days from the date of receipt of certified copy of the order. Since the Opposite Parties/Judgment Debtors failed to comply with the order dated 31.03.2021, the decree holder filed EA/76/2021 before the State Commission. In the Execution Petition, on 10.08.2021 the State Commission passed the following order: -