State Consumer Disputes Redressal Commission
M/S Alankit Assignemnts Lts. And One ... vs Sheikh Naseem Qureshi on 9 March, 2019
Daily Order LOK ADALAT M.P.STATE CONSUMER DISPUTES REDRESSAL COMMISSION, 76, Arera Hills, BHOPAL 462 011 (M.P.) (Proceedings under Chapter VI of The Legal Services Authorities Act 1987 (39 of 1987) and Lok Adalat Scheme of 1997 framed thereunder) FA No.1585/2008. M/s Alankit Assignments Ltd. & Anr. ..... Appellant. VERSUS Sheikh Naseem Qureshi. .... Respondent. BENCH OF LOK ADALAT HON'BLE MR.JUSTICE SHANTANU KEMKAR
HON'BLE DR. (SMT) MONIKA MALIK AWARD/ ORDER Date of ORDER WITH SIGNATURE Order of the Registrar Order on Office noting 09.03.2019 Shri H. R. Mutreja, learned counsel for the appellants.
Shri Mohan Chouksey, learned counsel for the respondent.
They have filed filed an application stating therein that the parties have amicably settled the dispute out of Court and as such the appellants do not want to press the appeal. An application to that effect has been filed.
The said application is taken on record and is marked as Ex. "X" for identification. The same shall be treated as an order and shall be binding and enforceable between the parties as provided under The Legal Services Authorities Act, 1987.
In view of the aforesaid application as prayed the appeal is dismissed as withdrawn.
(Justice Shantanu.S.Kemkar)(Dr.Smt.Monika Malik)