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State Consumer Disputes Redressal Commission

Smt. Rita Devi. vs Sun Mark Travel And Tourism. on 12 August, 2015

         H.P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
                               SHIMLA.

           First Appeal No.105/2015
           Date of Presentation: 25.06.2015
           Date of Decision: 12.08.2015
..................................................................................
Rita Devi, wife of Shri Param Ram,
Resident of Village Behel, Post Office Pairi,
Tehsil Sadar, District Mandi, H.P.

                                                                 .......... Appellant.
                                         Versus

Sun Mark Travel & Tourism Venture Pvt. Ltd.,
Opposite Lake, Sunder Nagar, District Mandi, H.P.,
Through Managing Director.
                                        .......... Respondent.

.................................................................................
    Coram

Hon'ble Mr. Justice Surjit Singh, President
Hon'ble Mrs. Prem Chauhan, Member

Whether approved for reporting?1 For the Appellant: Mr. Jai Dev Thakur, Advocate. For the Respondent: Mr. Pankaj Guleria, Advocate. ................................................................................. O R D E R:

Justice Surjit Singh, President (Oral) Learned counsel representing the appellant/complainant seeks to withdraw the complaint itself, with liberty reserved to the complainant, to seek any other remedy, that may be 1 Whether Reporters of the local papers may be allowed to see the order? Rita Devi Versus Sun Mark Travel & Tourism Venture Pvt. Ltd.
(F.A. No.105/2015) ____________________________________________________________ available to her, under law. His statement to this effect has been recorded separately.

2. Consequently, the appeal is allowed, impugned order set aside and the complaint is dismissed, as withdrawn, with liberty reserved to the appellant/complainant, to seek any other remedy, which the law may permit.

M.A. No.292/2015:

3. Because of dismissal of complaint, as withdrawn, application under Order 41 Rule 27 read with Section 151 of the Code of Civil Procedure, moved on behalf of the appellant, becomes infructuous. Disposed of.

4. A copy of the order be sent to each of the parties, free of cost, as per Rules.

(Justice Surjit Singh) President (Prem Chauhan) Member August 12, 2015.

*dinesh* Page 2 of 2