State Consumer Disputes Redressal Commission
Airbnb India Private Limited vs Ashish Jhamb on 5 November, 2024
Cause Title/Judgement-Entry Heading1 Heading2 First Appeal No. A/1229/2024 ( Date of Filing : 26 Sep 2024 ) (Arisen out of Order Dated in Case No. CC/605/2022 of District Gurgaon) 1. AIRBNB INDIA PRIVATE LIMITED 5TH FLOOR, REGUS GRANDEUR OFFICE, CADDIE COMMERCIAL TOWER, AEROCITY, NEW DELHI - 110037 NEW DELHI DELHI ...........Appellant(s) Versus 1. ASHISH JHAMB E-154, DLF BELAIRE, GOLF COURSE ROAD, SECTOR 54, GURUGRAM, HARYANA - 122002 ...........Respondent(s) BEFORE: NARESH KATYAL PRESIDING MEMBER Suresh Chander Kaushik MEMBER PRESENT: Dated : 05 Nov 2024 Final Order / Judgement
Mr. Sushant Kareer, counsel for the appellant Mr. Sushant Kareer, Advocate has appeared and filed power of attorney on behalf of appellant and suffered following statement:-
"I am filing power of attorney on behalf of appellant (Airbnb India Private Limited), today. I may be permitted to withdraw the present appeal with liberty to file revision petition against the impugned order dated 12.08.2024 passed by learned District Consumer Commission, Gurugram".
In view of above statement suffered by learned counsel for appellant; present appeal is hereby dismissed as withdrawn. However, liberty so prayed is granted to appellant for filing revision petition as per law to challenge order dated 12.08.2024. It is ordered accordingly. File be consigned record. [ NARESH KATYAL] PRESIDING MEMBER [ Suresh Chander Kaushik] MEMBER