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M/s. Mahavir Enterprises v. M.k. Shihab Moidheen Kutty

M/s. Mahavir Enterprises v. M.k. Shihab Moidheen Kutty

(National Consumer Disputes Redressal Commission, New Delhi)

Miscellaneous Application No. 570/2016 | 18-11-2016

Appellant has filed M.A. No. 570 of 2016 for execution of order passed by this Commission. This Commission has disposed of appeal in the light of settlement arrived between the parties and order of this Commission is to be executed by State Commission where complaint was filed. In such circumstances, aforesaid M.A. is not maintainable here and is dismissed and appellant is directed to approach State Commission for execution of order passed by this Commission ......................J K.S. CHAUDHARI PRESIDING MEMBER -1-

Advocate List
Bench
  • MR. K.S. CHAUDHARI, PRESIDING MEMBER
Eq Citations
  • LQ/NCDRC/2016/1558
Head Note

CONSUMER PROTECTION — Appeal — Appeal for execution of order passed by National Commission — Held, appellant directed to approach State Commission for execution of order passed by National Commission — Consumer Protection Act, 1986, S. 21