VIJAY DATTATRAY JADHAV Vs. MAHENDRA K. CHAUDHARY

JUDGEMENT

(1.) This Appeal Execution is directed against the order dated 10.1.2017, passed by the State Consumer Disputes Redressal Commission, Maharashtra at Mumbai (for short "the State Commission") in Execution Application 15/14. By the impugned order, the State Commission, while sentencing the Appellant for not complying with its direction contained in order dated 14.11.2016, inter alia, directing the Appellant to replace a cheque in the sum of Rs. 10,00,000/- with a Demand Draft/Pay Order, within a period of 15 days from the date of the said order, the Appellant has been remanded to imprisonment for two years with an observation that if the dispute is settled between the parties pursuant to the final order passed, the Appellant shall be released forthwith. It is stated that the Appellant is in custody.

(2.) When the Appeal came up for consideration on 30.1.2017, in order to test the bona fides of the Appellant, he was directed to furnish a Demand in the sum of Rs. 10,00,000/- and the case was listed for further consideration today.

(3.) Learned counsel appearing for the Appellant has shown us a Demand Draft in the sum of Rs. 10,00,000/-, drawn in favour of the Respondent.