NEW GENERATION REAL ESTATE PRIVATE LIMITED Vs. M.K. JINSI

JUDGEMENT

(1.) THIS Revision Petition is directed against the order dated 8.5.2015 rendered by the District Consumer Disputes Redressal Forum -I, U.T., Chandigarh (hereinafter to be called as the District Forum only) in Execution Application No. 42 of 2014, vide which it directed Opposite Party No. 1 to appear before it (District Forum) on 29.5.2015 through its MD/Director and authorized signatory, and produce copies of the completion and occupation certificates, obtained from the competent authority, and to file a sworn affidavit that the same have been obtained from the competent authority, whereafter only further action for execution of the sale deed/conveyance deed could be effected.

(2.) The facts, in brief, are that the respondent/complainant filed a Consumer Complaint, before the District Forum, which was accepted vide order dated 25.9.2013, operative part whereof is extracted hereunder:

(3.) FEELING aggrieved against the order dated 10.12.2013 passed by this Commission, Opposite Party No. 1, filed Revision Petition No. 1623 of 2014 in the National Consumer Disputes Redressal Commission, New Delhi (hereinafter to be referred as National Commission), which was dismissed by it vide order dated 20.11.2014, operative part whereof, inter alia, is extracted hereunder: