ANHEUSER BUSCH INBEV INDIA LIMITED Vs. P. JAMALIAH

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 10/7/2018 of the State Commission in appeals no. 88 of 2015 and no. 159 of 2016 arising out of the Order dtd. 27/1/2015 of the District Commission in complaint no. 40 of 2014.

(2.) The learned counsel for the petitioner submits on instructions that the petitioner wishes to unconditionally withdraw its revision petition and will comply with the award in its entirety within four weeks from today.

(3.) In the wake of the above submission the revision petition no. 263 of 2019 is dismissed as withdrawn, without the option to file it again before this Commission. The petitioner shall be bound by the submission made by its learned counsel and shall comply with the award in its entirety within four weeks from today, failing which the District Commission shall undertake execution, for "enforcement" and for "penalty", as per the law.