NARESH BANSAL Vs. OMAXE LTD

JUDGEMENT

(1.) The present appeal execution has been filed under Sec. 73 of the Consumer Protection Act, 2019 (for short "the Act") by Naresh Bansal and Gagan Deep Goel (hereinafter referred to as the "decree holders") assailing the Order dtd. 20/9/2023 passed by the State Consumer Disputes Redressal Commission, Delhi (hereinafter referred to as the "State Commission") in Execution Application No. 105 of 2023 in Consumer Complaint No. 212 of 2014, whereby it was informed that the respondent (hereinafter referred to as the 'judgment debtor ') had handed over a demand draft of Rs.8,47,641.00 and also cost of Rs.1,00,000.00 to the decree holders and the appeal execution is pending before the National Consumer Disputes Redressal Commission and the same is listed on 22/1/2024.

(2.) The complainant filed a consumer complaint before the State Commission.

(3.) The State Commission vide its Order dtd. 11/4/2023 allowed the complaint. The operative part of the Order dtd. 11/4/2023 reads as under: