ASHOK LEYLAND FINANCE COMPANY Vs. PREMLAL KHANDEY

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Act 1986 in challenge to the Order dtd. 25/7/2015 of the State Commission in appeal no. 227 of 2014 arising out of the Order dtd. 4/3/2014 of the District Commission in complaint no. 49 of 2006.

(2.) On 9/3/2022 learned counsel for the petitioner finance company had requested for a period of one week to seek instructions.

(3.) Today learned counsel submits on instructions that the finance company wishes to withdraw its revision petition.