At, Delhi State Consumer Disputes Redressal Commission New Delhi
By, THE HONOURABLE MR. JUSTICE R.N. MITTAL
By, PRESIDENT
By, THE HONOURABLE MR. B.L. ANAND MEMBER & THE HONOURABLE DR. (MRS.) AVTAR PENNATHUR
By, MEMBER
For the Appellant: C.L. Malhotra, Advocate. For the Respondent: Om Prakash, Advocate.
Judgment Text
R.N. Mittal, President :
1. An application has been filed on behalf of the complainant for withdrawal of complaint with permission to file fresh complaint in a proper and legal form. It is stated in the application that there were certain discrepancies in the accounts and therefore, the complaint could not be filed in a proper form. Consequently, a prayer has been made that the complainant be allowed to withdraw the complaint with permission to file a fresh complaint.
2. We have heard the counsel for the parties and find force in the application. Consequently, we accept the prayer of the complainant and allow the complainant to withdraw the complaint with permission to file fresh co
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mplaint subject to payment of Rs. 500/- as costs. Complaint allowed.
