MANAGING DIRECTOR, SUNIL STEELS MELAMPARAMBIL Vs. RAJU GEORGE

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(1) (b) of The Consumer Protection Act, 1986 in challenge to the Order dtd. 15/6/2023 of the State Commission in First Appeal No. 142 of 2020 arising out of the Order dtd. 5/2/2020 of the District Commission in Consumer Complaint No. 500 of 2015.

(2.) Heard the learned counsel for the petitioner and perused the record including inter alia the impugned Order dtd. 15/6/2023 passed by the State Commission, the Order dtd. 5/2/2020 passed by the District Commission and the memo of petition.

(3.) During the course of the arguments, learned counsel sought a brief interlude in order to seek instructions. Later on, he has appeared again and submits, on instructions, that petitioner does not want to pursue this petition any further and he may be permitted to withdraw the same.