N.KANNADASAN, J. - (1.) The appeal is filed as against the order passed by the District Forum in dismissing the complaint.
(2.) The learned counsel for appellant / complainant would submit that the District Forum while dismissing the complaint has made certain observations, which are not relevant to the facts of the case. The learned counsel also submitted that the opposite parties have not even chosen to represent before the District Forum, after revocation of vakalat of their earlier counsel and their conduct have to be deprecated.
(3.) Even though the learned counsel for appellant raised contentions as referred supra, the fact remains is that the 1st opposite party appears to have been filed an application before the High Court of Himachal Pradesh in Company Petition No.5/2004. Since the High Court has seized off the matter, we are disposing off the above appeal by giving liberty to the appellant / complainant to approach the High Court of Himachal Pradesh for appropriate remedy.;