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Judgment
Sh. Ravi Tiku, Complainant present in person.
On enquiry the Complainant has clarified that the issue under the present complaint has already been decided by the Authority vide its order date 29.10.2024 in complaint no. Com/22/09/2023 tiled Sh. Ravi Tiku versus M/s Revanta Multi State CGHS Limited.
The Complainant has further clarified that he only wishes to file an execution petition in the above mentioned matter because the Respondents have not paid the decreeetal amount till date and that the present complaint has been filed by mistake.
He further clarified that in light of above facts he does not wish to pursue the present complaint and wants to withdraw it.
In view of this the present complaint is hereby dismissed as withdrawn.
Complainant is given liberty to file execution petition for execution of order date 29.10.2024 of the Authority in Complaint no. Com/22/09/2023 titled Sh. Ravi Tiku versus M/s Revanta Multi State CGHS Limited.
Ordered accordingly.
File be consigned to Record Room.