RELIGARE SECURITIES LTD. Vs. MR. OM SINGH DESWAL

JUDGEMENT

(1.) THIS petition has been filed under Article 227 of the Constitution of India. Initially, petitioner sought quashing of orders dated 21st May, 2009 and 10th July, 2009.

(2.) HOWEVER , on 9th December, 2009, counsel for petitioner gave a statement that, he does not press his prayer with regard to quashing of order dated 10th July, 2009 and wants to withdraw his prayer qua this order. He sought liberty to take appropriate remedy under the law.

(3.) VIDE impugned order dated 21st May, 2009, complaint of the respondent pending before Consumer Disputes Redressal Forum (for short as "District Forum") was restored. This order read as under: