P DINAKARAN Vs. JANAK RAJ CHOPRA

JUDGEMENT

(1.) This batch of revision petitions arises out of the proceedings taken under Section 27 of the Consumer Protection Act, 1986 by the respondents-complainants.

(2.) Complaints of the respondents were allowed by the District Forum directing refund of the money deposited by them with the company of which the petitioner was Managing Director. The order of the District Forum has become final. Since the amount so awarded was not paid, proceedings under Section 27 of the Act was initiated. Orders were passed for imprisonment of the petitioner. Appeal filed by the petitioner before the State Commission was dismissed in limine. Against the order of the State Commission this batch of revision petitions has been filed by the petitioner. On 21.5.2002 we passed the following order :

(3.) Mr. Singhania states that the undertaking of the petitioner may be recorded and that the petitioner will, according to him, deposit this amount. Let the statement of Mr. P. Dinakaran, petitioner be recorded on oath. He has been administered the oath and his undertaking recorded. We accept his undertaking.