LAWS(NCD)-2017-1-184

SURENDRA KUMAR SINHA Vs. MACROTECH CONSTRUCTION PVT. LTD.

Decided On January 02, 2017
Surendra Kumar Sinha Appellant
V/S
Macrotech Construction Pvt. Ltd. Respondents

JUDGEMENT

(1.) Ms. Tannishtha Singh, Advocate for the complainants, stated at the bar that agreement had been reached between the parties. She filed a document to this effect in original, signed by both the parties and their advocates, saying that she wished to withdraw the complaint in question.

(2.) The consumer complaint stands dismissed as withdrawn, accordingly.