AI Structured Summary
Not yet generated for this judgment
Judgment
Karuna Nand Bajpayee, Presiding Member
This Revision Petition has been filed under Section 21(1)(b) of The Consumer Protection Act, 1986 in challenge to the Order dated 05.06.2023 passed by the State Commission in First Appeal No. 258 of 2015 arising out of the Order dated 19.12.2013 of the District Commission in complaint no. 334 of 2012.
Heard the learned counsel for the petitioners. Perused the record including inter alia the impugned Order dated 05.06.2023 passed by the State Commission, the Order dated 19.12.2013 passed by the District Commission and the memo of petition.
During the course of the arguments, learned counsel for the petitioners sought a brief interlude in order to seek instructions. Later on, he has appeared again and submitted that he has instructions to withdraw the petition and as such he does not wish to pursue the same any further and permission, therefore, may be granted to withdraw the petition.
In the wake of the above submissions made by the learned counsel, the instant petition stands dismissed as withdrawn without the option to file it again before this Commission.
The Registry is requested to send a copy each of this Order to the parties in the petition and to the learned counsel for the petitioners as well as to the fora below within three days. The stenographer is requested to upload this Order on the website of this Commission within three days.