SATBIR YADAV Vs. BHARTI KHANNA

JUDGEMENT

(1.) Mr. Satbir Yadav, the Appellant, duly identified by Mr. Babanjeet Singh Mew, Learned Counsel for the Appellant, is present today. He has given statement that he shall appear on the next date, i.e. 18.01.2019 before the Punjab State Consumer Disputes Redressal Commission and 01.02.2019 before the State Consumer Disputes Redressal Commission, UT at Chandigarh, and, therefore, the non-bailable warrants of arrest, including order of conviction, if any, issued by the two Commissions, be kept in abeyance.

(2.) We, therefore, dispose of all these Appeals, with a direction that the Appellant, who is present today in person, shall appear on 18.01.2019 before the Punjab State Consumer Disputes Redressal Commission and on 01.02.2019 before the State Consumer Disputes Redressal Commission, UT at Chandigarh, as the said dates are fixed before the respective Commissions. The non-bailable warrants of arrest issued against the Appellant, including order of conviction, if any, shall be kept in abeyance till 18.01.2019 insofar as the Punjab State Consumer Disputes Redressal Commission is concerned and in case the Appellant does not appear before the Punjab State Consumer Disputes Redressal Commission on that date, it shall be got executed. Similarly, the non-bailable warrants of arrest issued by the State Consumer Disputes Redressal Commission, UT at Chandigarh against the Appellant, including order of conviction, if any, shall be kept in abeyance till 01.02.2019 and if the Appellant fails to appear on the said date before the State Consumer Disputes Redressal Commission, UT at Chandigarh, the non-bailable warrants of arrest shall be got executed.

(3.) The Appeals are disposed of in the above terms.