LINKWAY HONDA Vs. NIPUN SARIN

JUDGEMENT

(1.) Respondent who is original complainant is present along with his A. R. in response to the notice issued earlier by this Commission.

(2.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available in the appeal paper book and on hearing the learned Advocate for appellant and A. R. for respondents.

(3.) At the outset in may be stated that the appeal as filed is not proper remedy. The main consumer dispute is still pending and appellants who are original O. P. have approached this Commission in this appeal against the order passed by District Forum at interrogatory stage.