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Judgment
INTENDED to purchase a crusher from the opposite parties. He gave some advance to the opposite parties for the said purpose. However, opposite parties increased the price and did not supply the crusher. Therefore, alleging unfair practice this complaint has been filed.
NON-supply of crusher by the opposite parties is stated by Mr. S.C. Ghose, learned Counsel for the complainant, to be a deficiency in service. There is no assertion that complainant is willing to pay the higher price charged. There is no price fixed for this commodity. Accordingly, the grievance of the complainant may come under unfair trade practice since it is alleged that enhanced price is charged after the date of contract for sale of the goods. We, however, express no opinion. Mr. Ghose prays to withdraw the complaint with a liberty to approach the M.R.T.P. Commission or seek any other redress as would be available under law. Submission of Mr. Ghose is fair and we permit the complaint to be withdrawn, as prayed for. The complaint is dismissed as withdrawn. Original document filed, if any, may be returned to Mr. Ghose learned Counsel for complainant. Complaint dismissed as withdrawn.