PIAGGIO VEHICLE PVT. LTD Vs. JASBIR SINGH

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Act 1986 in challenge to the Order dtd. 24/5/2012 of the State Commission in appeal no. 861 of 2007 arising out of the Order dtd. 4/5/2007 of the District Commission in complaint no. 291 of 2005.

(2.) The District Commission vide its Order dtd. 4/5/2007 had allowed the complaint. The State Commission vide its Order dtd. 24/5/2012 had dismissed the appeal. As such the petition has been filed against concurrent findings of the two fora below.

(3.) Learned counsel for the petitioner submits, on instructions, that the petitioner wishes to withdraw its revision petition. Learned counsel also submits that this case may not be treated as a precedent.