GULAB KANWAR Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The matter comes up for consideration of the application under Article 226(3) of the Constitution of India for vacating interim order dtd. 6/3/2019, which reads thus:-

(2.) Mr. Paliwal, learned counsel for the petitioner fairly submits that the State Consumer Redressal Forum has commenced sittings and the petitioner's appeal (Appeal No.A/30/2019) is still pending before the State Consumer Redressal Forum.

(3.) Learned counsel submits that in the changed circumstances the State Consumer Redressal Forum be directed to decide petitioner's appeal expeditiously and till then the interim order passed by this Court be ordered to be continued.