On instructions from the petitioner Shri Thakur states that revision petition be dismissed as withdrawn. Dismissed as such. ......................J K.S. GUPTA PRESIDING MEMBER ......................J R.K. BATTA MEMBER -1-
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S. Thangaraju v. S. Laxmanan
S. Thangaraju v. S. Laxmanan
(National Consumer Disputes Redressal Commission, New Delhi)
Revision Petition No. 411/2010 | 20-04-2010
Advocate List
Bench
- MR. K.S. GUPTA, PRESIDING MEMBER
- MR. R.K. BATTA, MEMBER
Eq Citations
- LQ/NCDRC/2010/777
Head Note
Criminal Revision No. 112 of 2009, decided on 22-1-2009
