R. G. RESIDENCY PVT. LTD. Vs. SAKSHI JINDAL

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 29.01.2021 in EX-58/17, whereby the State Commission issued non-bailable warrants against the Appellants/Judgment Debtors.

(2.) State Commission, vide order dated 25.08.2017 passed in CC/281/2016 directed the Opposite Party to refund an amount of Rs.48,07,542/- alongwith interest @ 12% p.a. from the date of payment till the date of refund within 30 days. Since the Appellant/Opposite Party failed to comply with the order dated 25.08.2017, the Complainant/Decree Holder filed Execution Petition before the State Commission. In the Execution Petition, on 29.01.2021, the State Commission passed the following order: -

(3.) Aggrieved by the impugned order, Appellants/Judgment Debtors have filed the instant Appeal.