SHALIMAR ESTATES (PVT.) LTD. & ANR. CORPORATE OFFICE, SCO NO. 110 Vs. GEETANJALI AND ANOTHER W/O. SH. MANOJ MODI

JUDGEMENT

(1.) The first appeal bearing No. FA No. 13 of 2015, has been filed under section 19 read with section 21(a)(ii) of the Consumer Protection Act, 1986 against the impugned order dated 21.10.2014, passed by the UT Chandigarh State Consumer Disputes Redressal Commission (hereinafter referred to as 'the State Commission') in consumer complaint No. 99/2014, vide which, the opposite parties (OPs)/appellants were directed to refund the amount of 23,30,000/- deposited by the complainants with the appellants alongwith interest @15% p.a. from the respective date of deposit.

(2.) Appeal Execution bearing No. AE/70/2017 (previously listed as IA No. 11213/2017) has been filed challenging the order passed by the State Commission under section 27-A of the Act by which R.K. Aggarwal, Managing Director and Kamlesh Aggarwal, Director of the appellants were sentenced to undergo simple imprisonment for a period of three years and to pay a fine of 10,000/- for non-compliance of the order of the State Commission dated 21.10.2014.

(3.) During the pendency of FA No. 13/2015 before this Commission, the learned counsel for the appellant stated that they had already complied with the order passed by the State Commission. He also stated that they were in the process of challenging the order passed by the State Commission under section 27-A of the Act.