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Judgment
Adv. Shreyas Mehrotra along with Adv. Manish Kr. Mishra and Adv. Rohan Malik appeared for the Complainant.
States that the complaint regarding matter under reference in present complaint has already been filed by him and has been admitted by the Authority with complaint no. Com/09/12/2024.
He further states that the present complaint which bears Complaint No. Com/11/12/2024 has been erroneously filed. While filing the present complaint the Complainant could not deposit the due fee online due to technical glitch but still the present complaint was accepted by the online Authority portal.
Ld. Counsel for Complainant states that he wants to withdraw the complaint for reasons that its due fees has not been paid and that the complaint about the unit under reference has already been filed with the Authority as mentioned earlier.
Request allowed.
The complaint is hereby dismissed as withdrawn.
File be consigned to Record Room.