- (1.) The National Consumer Disputes Redressal Commission ("NCDRC") forfeited the right of the appellant to file its written statemen t for default in complying with the time schedule prescribed in law.
(2.) On the previous occasion, we had granted an adjournment to the learned counsel on behalf of the respondent, Tamil Nadu Agricultural University to seek instructions on whether the University would be willing to accept an order of costs subject to which the written statement may be taken on record.
(3.) After taking instructions, learned counsel appearing on behalf of the respondent fairly states that there is no objection to this course of action being taken.;