DALVEN PRINTERS Vs. XEROX MODICORP LTD.

JUDGEMENT

(1.) THE appellant was the complainant before the State Commission, where he had filed a complaint alleging deficiency in service on the part of the respondent/opposite party, wherein the State Commission after hearing the Ld. Counsel for the parties, allowed the complaint in following terms:

(2.) IT is relevant to note that the respondent had also filed an Appeal (FA No.172/2004) before this Commission, which was allowed and the complaint was dismissed. Since the FA No.172/2004 has been allowed and complaint is dismissed after hearing both the parties, in our view, the same order shall be applicable in this appeal as well, in view of which, this appeal stands disposed of in terms of order dated 7.8.2008 passed in FA No.172/2004. Since we have already dismissed the complaint in FA No.172/2004 and no other ground has been urged upon before us, we see no merit in this Appeal. Hence dismissed.