TULSI HOSPITAL Vs. ROOP LAL

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. 5/6/2023 passed by the State Commission in First Appeal No. 258 of 2015 arising out of the Order dtd. 19/12/2013 of the District Commission in complaint no. 334 of 2012.

(2.) Heard the learned counsel for the petitioners. Perused the record including inter alia the impugned Order dtd. 5/6/2023 passed by the State Commission, the Order dtd. 19/12/2013 passed by the District Commission and the memo of petition.

(3.) During the course of the arguments, learned counsel for the petitioners sought a brief interlude in order to seek instructions. Later on, he has appeared again and submitted that he has instructions to withdraw the petition and as such he does not wish to pursue the same any further and permission, therefore, may be granted to withdraw the petition.