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Question : A consumer filed a complaint against the opposite party infront of State Commission and the judgement was in his favour of the consumer. Now the opposite party filed an appeal in the NCDRC but it's pending and stay on the state commission judgement has been taken. Now the consumer wants to withdraw the original complaint which was filed in the state commission. Is it possible?
Subject : A consumer filed a complaint against the opposite party infront of State Commission and the judgement was in his favour of the consumer. Now the opposite party filed an appeal in the NCDRC but it's pending and stay on the state commission judgement has been taken. Now the consumer wants to withdraw the original complaint which was filed in the state commission. Is it possible?
Answer By Lawyer : No.
