MONIKA DUDANI MEHTAB Vs. PARSVNATH DEVELOPERS LTD.

JUDGEMENT

(1.) This appeal (execution) has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 5/11/2019 of the State Commission in E.A. No. 77 of 2019.

(2.) On 16/9/2022, the previous date of hearing, the appellant in person had requested for an adjournment to research the brief. The case was adjourned to 14/11/2022, i.e. today, to be listed at the top of the cause-list. But today no one appears for the appellant.

(3.) A reading of the impugned Order dtd. 5/11/2019 of the State Commission shows that it has been passed in execution proceeding (in Execution Application No. 77 of 2019). And a reading of the memorandum of appeal shows that appeal has been filed before this Commission under Sec. 19 of the Act 1986.