State Consumer Disputes Redressal Commission
Raj Kumar Goyal vs Inderaswer Agnihotri on 4 November, 2013
STATE COMMISSION RP/31/2013 PRESENT Sh. T.S. Khaira, Advocate for the Revision Petitioners. Dated 4 November, 2013 ORDER
The Counsel for the Revision Petitioners has submitted that he be permitted to withdraw the Revision Petition, with liberty to file an appeal against the order impugned. The prayer is allowed.
In view of the above, the Revision Petition is dismissed as withdrawn, with liberty as aforesaid, with no order as to costs.
Certified copy of the order be sent to each of the parties, free of charge.
Sd/- sd/-
[DEV RAJ] MEMBER [JUSTICE SHAM SUNDER (RETD.)] PRESIDENT