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Judgment
Learned Counsel for the Revision Petitioners submits that though the costs of Rs. 5,000/- could not be remitted to Respondent No.1/Complainant within two weeks, as directed vide order dated 10.11.2017, but he is ready and willing to pay the costs today to the Counsel appearing for the Complainant.
Learned Counsel for the Complainant submits that he is not ready to accept the costs now, as it is in violation of the time period of two weeks as given by this Commission on 10.11.2017.
Further, it is observed from the record that 50% of the amount, as awarded by the Fora below, has not been deposited by the Revision Petitioners, despite an order by this Commission on 15.12.2016. It is also observed that the dasti notice for service on Respondent No.2 also has not been collected by the Counsel for the Revision Petitioners.
In this view of the matter and also keeping in view the order dated 10.11.2017, whereby the Revision Petitioners were directed to remit the total costs of ₹6,500/- to the Complainant within two weeks, with a default clause to the effect that the Revision Petition shall stand dismissed for non-prosecution as well as in default, without further reference to the Bench, this Revision Petition stands dismissed accordingly.