SUDHIR RAVULAPALLI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Execution Application is filed under Ss. 71 and 72 of the Consumer Protection Act, 2019, to execute the order dtd. 15/11/2021 passed by this Commission in Consumer Complaint No. 493 of 2016 as modified by the Hon'ble Supreme Court vide order dtd. 8/5/2023 in Civil Appeal No.7168 of 2022 and order dtd. 6/7/2023 in M.A. No.1469 of 2023.

(2.) The factual background of the matter is that the Complainants filed CC No. 493 of 2016 before this Commission which was disposed of vide order dtd. 15/11/2021 directing the OPs:

(3.) As against the above, OPs filed Civil Appeal No. 7168 of 2022 and the Hon'ble Supreme Court vide order dtd. 8/5/2023 directed: After hearing learned senior counsel appearing on behalf of the appellants and the respondents, we are of the view that the impugned order requires modification to the extent only as we shall indicate hereinafter: