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M/s Nissin Abc Logistics Pvt. Ltd., v. M/s Bharti Airtel Limited & Anr.,

M/s Nissin Abc Logistics Pvt. Ltd., v. M/s Bharti Airtel Limited & Anr.,

(National Consumer Disputes Redressal Commission, New Delhi)

Consumer Case No. 338/2014 | 11-09-2014

The learned counsel for the complainant seeks to withdraw the complaint with liberty to file a fresh complaint before the State Commission. The complaint is accordingly dismissed as withdrawn. Leave as sought is granted. ......................J V.K. JAIN PRESIDING MEMBER ...................... DR. B.C. GUPTA MEMBER -1-

Advocate List
Bench
  • MR. V.K. JAIN, PRESIDING MEMBER
  • MR. B.C. GUPTA, MEMBER
Eq Citations
  • LQ/NCDRC/2014/3846
Head Note

Consumer Protection — Complaint — Dismissal of — With liberty to file fresh complaint — Allowed -...