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Judgment
This appeal has been filed under section 19 of The Consumer Protection Act, 1986 in challenge to the Order dated 10.12.2018 of the State Commission in complaint no. 985 of 2017.
Learned counsel for the appellant submits, on instructions, that the appellant will comply in its entirety with the award made by the State Commission within four weeks from today and that the appellant does not want to pursue its appeal any further. Learned counsel also requests that as such since the issues involved need not be examined by this Commission for now the same may be kept open.
Learned counsel for the complainants has no objection to the afore. The complainants present in person also have no objection.
In the wake of the above submissions the appeal is disposed of with the direction that the award made by the State Commission shall be complied with in its entirety within four weeks from today, failing which the State Commission shall forthwith undertake execution, for ‘enforcement’ and for ‘penalty’, as per the law.
This Order has been made on consent. As such the decision in this case shall not be treated as a precedent. The issues involved are kept open.
The Registry is requested to send a copy each of this Order to the parties in the appeal and to their learned counsel as well as to the State Commission immediately. The stenographer is also requested to upload this Order on the website of this Commission immediately.