State Consumer Disputes Redressal Commission
Govind Paul vs Emaar Mgf Land Ltd. on 16 January, 2017
Daily Order After arguing for some time, Counsel for the decree holder wishes to withdraw this execution application with liberty to file a-fresh one after giving better particulars.
Liberty granted.
Accordingly, the execution application is dismissed as withdrawn.
On submitting one photocopy of complete original file, Registry will return all the three files, in original, to the decree holder, within a week from today, against proper receipt.
Certified copies of the order be sent to the parties free of charge.