National Consumer Disputes Redressal
M-Tech Developers Ltd. vs Ashutosh Gupta on 9 June, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1413 OF 2015 (Against the Order dated 28/01/2015 in Appeal No. 918/2014 of the State Commission Delhi) WITH IA/3653/2015 1. M-TECH DEVELOPERS LTD. HAVING OFFICE AT ANS, HOUSE, 144/2, ASHRAM MATHURA ROAD NEW DELHI ...........Petitioner(s) Versus 1. ASHUTOSH GUPTA S/O VINOD GUPTA R/O F-105, PEARL COURT NO.03, ESSEL TOWER, M.G. ROAD, GURGAON HARYANA ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE V.B. GUPTA, PRESIDING MEMBER
For the Petitioner : Mr. Lalit Trakru, Advocate For the Respondent :
Dated : 09 Jun 2015 ORDER
After arguing for some time, learned counsel for petitioner, on instructions states that petitioner does not want to pursue with the present petition and wants to withdraw the same.
In view of the above statement given by learned counsel for petitioner, the present petition stand dismissed as withdrawn.
Dasti.
......................J V.B. GUPTA PRESIDING MEMBER