DIRECTOR GENERAL INVESTIGATION AND REGISTRATION Vs. VIDEOCON APPLIANCES

JUDGEMENT

(1.) The present proceedings arise out of a complaint made by Mr. Gautam Deb who had purchased a Videocon refrigerator for his domestic use in June, 1992 for a price of Rs.11,489/- through M/s. Ravi Traders. The refrigerator did not function to the satisfaction of the complainant on two parameters i. e. cooling of the bottom compartment and the size. A complaint was lodged with this Commission which was investigated by the D. G. (Iandr) who made the recommendations that a Notice of Enquiry under Sec.36a (1) (i), (iv), (vi), (vii) and (viii) of the MRTP Act, 1969 may be issued against the respondent. Mr. C. S. Mehta, Service Manager of the respondent Company, who is present in the Court and has also deposed in this Commission, states before us today that he is competent to make this statement on behalf of the respondent Company. Learned Counsel for the respondent on specific instructions has clearly stated that the refrigerator which was supplied to the complainant has since been sold and the respondent no longer manufactures the model of the same capacity which was supplied to the complainant. It was further stated that the respondent has been willing to rectify and replace the refrigerator in question if such a representation was made to the respondent. The informant is not present before us. In view of the specific undertaking of the respondent that the respondent has been willing to replace the refrigerator and that it no longer manufactures the model which is the subject matter of the present proceedings, we do not feel that any purpose will be served to continue with these proceedings. Accordingly, the complaint is disposed of. Notice of Enquiry dated 11th November, 1993 is discharged. There shall be no order as to costs. Complaint disposed of.