VIVEK CHOPRA Vs. ORRIS INFRASTRUCTURE PVT. LTD

JUDGEMENT

(1.) The present Execution Applications have been filed by the Complainants / Decree Holders against Orris Infrastructure Pvt. Ltd. and its Directors (hereinafter referred to as the Opposite Parties/Judgment Debtors).

(2.) Brief facts leading to filing the present Execution Applications are that the Complainants/Decree Holders being allottees of the Units in the Project namely 'Orris Aster Court Premier' located at Sector 85, Gurgaon, Haryana, launched by the Judgment Debtor/Opposite Party Orris Infrastructure Private Ltd., filed Consumer Complaint in the representative capacity under Sec. 12(1) (c), being CC No. 2288 / 2016, before this Commission seeking refund of the entire amount paid by them alongwith compensation as the Opposite Parties/Judgment Debtors failed to complete the Project within stipulated period. Vide Order dtd. 28/9/2020, this Commission partly allowed the Consumer Complaint No. CC/2288/2016 in following terms:-

(3.) As the Opposite Parties/Judgment Debtors failed to satisfy the Decree/Order dtd. 28/9/2020, the Decree Holders/Complainants had filed present Execution Applications seeking enforcement of the Decree/Order as well as penalties to be imposed upon Judgment Debtors, Orris Infrastructure Ltd. and its Directors for non-compliance with the Decree/Order dtd. 28/9/2020.