M/S. RKM HOUSING LTD Vs. KULWANT KAUR

JUDGEMENT

(1.) This Appeal Execution is directed against the order of Punjab State Consumer Disputes Redressal Commission, Chandigarh (hereinafter referred to as "the State Commission) dated 18.12.2020 in MA/1001/2020 in EA/317/2019 arising out of CC/736/2018, whereby the State Commission dismissed MA/1001/2020, bail application moved by the Judgment Debtors.

(2.) Along with the Appeal Execution, Appellants have filed IA/2689/2021, an application for condonation of delay. Appellants have not mentioned the number of days of condonation of delay. However, as per computation done by the Registry, there is a delay of 60 days in filing the Appeal Execution. In the interest of justice, application for condonation of delay is allowed and delay condoned.

(3.) The State Commission in CC/736/2019, vide order dated 20.12.2018 passed directed the Opposite Parties as follows: -