K. SONI BUILDERS Vs. TARUN MEHRA

JUDGEMENT

(1.) Aforesaid Appeals Execution are directed against the order of State Consumer Disputes Redressal Commission, Punjab (hereinafter referred to as "the State Commission) dtd. 11/5/2022 in EA/453/2019 and EA/452/2019, whereby the State Commission issued non-bailable warrants against the Managing Director/Directors of the Appellant/Judgment Debtor.

(2.) Since the Opposite Party failed to satisfy the decree, the Decree Holders/Complainants filed separate Execution Applications. The Executing Court, vide separate orders dtd. 11/5/2022, issued non-bailable warrants against the Appellant/Judgment Debtor.

(3.) Aggrieved by the impugned orders dtd. 11/5/2022, the Appellant has filed the instant Appeals Execution.