At, National Consumer Disputes Redressal Commission NCDRC
By, THE HONOURABLE MR. DINESH SINGH
By, PRESIDING MEMBER
For the Complainants: Divya Jyoti Singh, Advocate. For the Opposite Parties: Harsh Upadhyay, Advocate.
Judgment Text
Taken up through video conferencing.1. Ms. Divya Jyoti Singh, advocate, learned counsel for the complainants, submits, on instructions, that the complainants wish to withdraw their instant complaint. She further submits that liberty may be provided to revive the complaint, if the complainants so wish, by filing appropriate application within 30 days from today.The submissions are recorded.2. The instant consumer complaint no. 1266 of 2018 is dismissed as withdrawn, with liberty to the complainants to revive their complaint, if they so wish,
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by filing appropriate application within 30 days from today.