ANIL KUMAR SINGH Vs. MAHAGUN (INDIA) PVT. LTD

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellants against Respondent as detailed above, under sec. 19 of Consumer Protection Act 1986, against the order dtd. 15/5/2017 of the State Consumer Disputes Redressal Commission, U.P., (hereinafter referred to as the "State Commission"), in Consumer Complaint (CC) no 149 of 2015 inter alia praying to:-

(2.) Notice was issued to the Respondent on 16/6/2017. Respondent/OP was directed to maintain the status-quo over the disputed property subject to Appellant depositing Rs.15.00 lacs with the State Commission. The Appellants and the Respondent filed their Written Arguments/Synopsis on 27/7/2022 and 29/7/2022 respectively.

(3.) Brief facts of the case, as emerged from the FA, Order of the State Commission and other case records are that-