SPAZE TOWERS PRIVATE LIMITED Vs. PARUL AGGARWAL

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 28/1/2020 of the State Commission in complaint no. 536 of 2018.

(2.) Learned counsel for the respondent submits on instructions that the respondent will not pursue execution of the impugned Order dtd. 28/1/2020 of the State Commission. Submission is that the matter may be allowed to abate.

(3.) In the wake of the above submissions the appeal appears to have lost its purpose and the same is disposed of with the direction / observation that the respondents shall not pursue execution of the State Commission's impugned Order dtd. 28/1/2020 as has been conceded on behalf of the respondents, and the relief provided vide the impugned Order shall be deemed to be unenforceable for all intents and purposes.