JYOTI OBEROI Vs. NITISHREE INFRASTRUCTURE LTD

JUDGEMENT

(1.) Heard the learned counsel present. Perused the material on record.

(2.) The short point in this appeal relates to the complaint filed before the State Commission being within the pecuniary jurisdiction of the State Commission as defined under Section 17(1)(a)(i) of the Act 1986.

(3.) The learned counsel for the appellant submits, on instructions, that the appellant would like to withdraw her appeal before this Commission, with liberty to amend her complaint in the State Commission, including, inter alia, specifically, the prayer clause, and file her amended complaint as being within the pecuniary jurisdiction of the State Commission.