National Consumer Disputes Redressal
Arun Dev & 11 Ors. vs M-Tech Developers Limited & 2 Ors. on 5 July, 2017
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI TRANSFER APPLICATION NO. 9 OF 2017 1. ARUN DEV & 11 ORS. ...........Appellants(s) Versus 1. M-TECH DEVELOPERS LIMITED & 2 ORS. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE D.K. JAIN,PRESIDENT HON'BLE MRS. M. SHREESHA,MEMBER For the Appellant : MR. R.K. KOHLI For the Respondent :
Dated : 05 Jul 2017 ORDER Let the case be registered as Transfer Application.
Having addressed us for a little while, learned Counsel appearing for the Applicants seeks leave to withdraw the Application with liberty to take recourse to any other legal remedy, as may be available to the Applicants in accordance with law.
Accordingly, the Application is dismissed as withdrawn with liberty as prayed.
......................J D.K. JAIN PRESIDENT ...................... M. SHREESHA MEMBER