Ritu Chibba & Anr Vs Ansal Hi Tech Township Ltd

National Consumer Disputes Redressal Commission 5 Jul 2024 Execution Application No. 571 Of 2022 In CC No. 2456 Of 2017 (2024) 07 NCDRC CK 0027

Bench: Single Bench

Result Published

Judgement Snapshot

Case Number

Execution Application No. 571 Of 2022 In CC No. 2456 Of 2017

Hon'ble Bench

Subhash Chandra, Presiding Member

Advocates

Pawan Kumar Ray, Megha Singh, Rakesh Patiyal, Rohan Nagpal

Final Decision

Disposed Of

Judgement Text

Translate:

Subhash Chandra, Presiding Member

Learned Counsel for the Judgment Debtor hands over an affidavit dated 05.07.2024 on behalf of the Decree Holder stating that the Decree Holder has received full and final amount against the decree and therefore, they wish to withdraw the present Execution Application being fully satisfied.

Learned Counsel for the Decree Holder submits that the same cane be taken on record with liberty to him to approach this Commission in case the same is not received as he has no instructions in the matter as on date.

In view of the submissions made, Execution Application No.571 of 2022 is disposed of as settled between the parties, with liberty to the Decree Holder to approach this Commission as prayed.

Madhya Pradesh High Court