After some arguments learned counsel for the petitioner seeks to withdraw this revision petition and states that he will avail of his right before the appropriate forum, if required. Revision petition is dismissed as withdrawn. ......................J AJIT BHARIHOKE PRESIDING MEMBER ...................... SURESH CHANDRA MEMBER -1-
Are you looking for a
legal research tool ?
Get Started
Do check other products like LIBIL, a
legal due diligence tool to get a litigation check report and
Case Management tool to monitor and collaborate on cases.
Zoher M. Diler v. M/s. Om & Company
Zoher M. Diler v. M/s. Om & Company
(National Consumer Disputes Redressal Commission, New Delhi)
Revision Petition No. 1988/2013 | 05-07-2013
Advocate List
Bench
- MR. AJIT BHARIHOKE, PRESIDING MEMBER
- MR. SURESH CHANDRA, MEMBER
Eq Citations
- LQ/NCDRC/2013/2566
Head Note
Revisions—Revision petition withdrawn—Revision petition dismissed as withdrawn
