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Judgment
This appeal has been filed under section 19 of the Act 1986 in challenge to the Order dated 30.11.2018 of the State Commission in complaint no. 536 of 2018.
The learned counsel for the appellant (the complainant) submits that appeal no. 169 of 2019 which had been filed by the manufacturer (the respondent no. 1 herein) has been dismissed in default for lack of prosecution today by the bench. In the wake of this development the complainant does not wish to pursue his instant cross-appeal no. 342 of 2019. The submission is that liberty may be provided to the complainant to revive his appeal no. 342 of 2019 in the contingency that the appeal no. 169 of 2019 filed by the manufacturer is restored or revived in the future for whatever reason.
We find this to be a fair submission.
The instant appeal no. 342 of 2019 is dismissed as withdrawn with unfettered unconditional liberty to the appellant complainant to revive his appeal in the contingency of restoration or revival of appeal no. 169 of 2019 by filing appropriate application within 30 days of receipt of information of the same.
The Registry is requested to send a copy each of this Order to the parties in the appeal and to their learned counsel. The stenographer is also requested to upload this Order on the website of this Commission immediately.