HCL LIMITED Vs. DISTRICT JUDGE, PILIBHIT

JUDGEMENT

(1.) THIS is an appeal under Section 15 of the Consumer Protection Act (hereinafter called the Act ) against the judgment and order dated 16.8.1994 passed by District Consumer Forum, Pilibhit in Complaint Case No. 316/94.

(2.) WE have heard Mr. B.S. Banthia Counsel for the appellants and Mr. Sanjeev Bahadur Srivastava Counsel for the respondent and examined the entire record.

(3.) THE argument of Mr. Banthia is that he is ready to make necessary correction so as to ensure smooth functioning of the photocopy machine subject to availability of the facility provided by District Judge, Pilibhit.