LIBORD FINANCELTD Vs. SHARPMIND CONSULTANCY SERVICES

JUDGEMENT

(1.) These Appeals Execution have been filed by M/s. Libord Finance Ltd. and Sharpmind Consultancy Services Pvt. Ltd. and Ors. respectively challenging the order 05.10.2018 passed by the State Commission in Execution application No.16/23 in CC No.01/32.

(2.) Brief facts of the case are that the complainant/appellant in AE No.208 of 2018 had filed a consumer complaint before the State Commission and the same was allowed vide order dated 17.11.2014 as under:-

(3.) The opposite parties preferred first appeal bearing No.106 of 2015 before the National Commission and this Commission vide its order dated 11.03.2016 modified the order of the State Commission as under:-