L G ELECTRONICS PVT LTD Vs. AGGARWAL ASSOCIATES

JUDGEMENT

(1.) AFTER arguments the learned counsel for the respondent/complainant states that he may be permitted to withdraw the complaint with liberty to approach the concerned Civil Court.

(2.) IN view of the said statement the impugned orders are set aside and the complaint is dismissed.

(3.) THE complainants are granted liberty to approach the concerned Civil Court for ventilation of their grievance.