PARSVNATH DEVELOPERS LIMITED Vs. KARTAR SINGH

JUDGEMENT

(1.) This appeal filed under Sec. 19 of the Consumer Protection Act 1986 is in challenge to the Order dtd. 7/7/2021 of the State Commission in complaint no. 214 of 2019.

(2.) Learned counsel for the appellant (builder co.) submits on instructions that the appellant (builder co.) wishes to comply with the impugned Order in its entirety. He requests that four weeks' time be granted to the appellant (builder co.) for the said purpose.

(3.) Learned counsel for the appellant further submits on instructions that the appellant (builder co.) does not wish to pursue its appeal any more and wishes to withdraw the same.