SINGLA BUILDERS & PROMOTERS LIMITED THROUGH ITS DIRECTOR AMANDEEP SINGLA S/O RAM SARAN SINGLA Vs. AMAN KUMAR GARG SON OF L D GARG

JUDGEMENT

(1.) The instant appeal has been filed against the order dated 11.05.2017 of State Commission on the execution application No. 57 of 2016 in consumer complaint No. 137 of 2015, in which the State Commission ordered:

(2.) The brief facts are that the complainant, Aman Kumar Garg has filed complaint No. 137 of 2015 against the OP-appellant, which was allowed by the State Commission vide order dated 13.5.2016 with the following directions:

(3.) The appellant failed to comply with the order of the State Commission, therefore, the complainant/decree holder initiated execution proceedings against the OP.