P K WADHWANI Vs. PREET MOTORS

JUDGEMENT

(1.) The complainant states that she has filed an appeal before the National Commission. She has filed an application today to this effect. She requests that the present proceedings may be adjourned for a long date. She has not produced any order from the National Commission nor she has submitted a list of work-shops in which she wanted her car to be repaired as per directions of this Commission vide orders dated 27th December, 1990. She stated that none of the reputed workshops is ready to undertake the job. In view of the aforesaid circumstances we consign the file to record room. She may make an application for restoring the file after the decision of the National Commission. Order accordingly.