VIVEK DUTT DANGWAL Vs. GURVINDER PAL

JUDGEMENT

(1.) WE have heard the learned counsel for the parties.

(2.) IT was submitted by Mr. Chauhan, learned counsel for the appellant that his client is doubly vexed, in much as that he paid amount in Arbitration proceeding initiated by Financier company -respondent No.2 (who was ordered to be deleted as per order dated 12.01.2010), and in addition to this, according to Mr. Chauhan all the installments were paid by his client through respondent No.1. In these circumstances complaint was filed by the appellant before District Forum below against both the respondents, same has been dismissed.

(3.) IN the present appeal, respondent No.2 was ordered to be deleted on 12.01.2010, this resulted in the order of District Forum becoming final against it.