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COLONEL (NOW BRIG.) H.S.NAHAL vs CHIEF ADMINISTRATOR, PUDA

National Consumer Disputes Redressal Commission · Decided on 3 May 2000 · Citation: 2001 3 CPJ 130

HON’BLE JUDGES
J.B.Garg , P.K.Vasudeva , Devinderjit Dhatt J.
RESULT
E.P. disposed of
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Judgment

1 paragraphs · 121 words
1.

ON a complaint of Colonel (now Brigadier) H.S. Nahal, this Commission ordered on 11.12.1996 that one Kanal plot shall be allotted by Punjab Urban Development Authority (PUDA) within six months on the terms and conditions laid down in the order. The respondent has not executed the aforesaid order nor he succeeded in obtaining any stay from the National Commission though an appeal has been attempted there. Thus, the respondent is directed to execute the order dated 11.12.1996 within a period of six weeks as desired by learned Counsel for the respondent-PUDA. However, the respondent shall be liable to pay costs Rs. 500/- for the execution proceedings and the recurring interest shall also be payable/adjustable by the respondent. E.P. disposed of.