SONY WORLD Vs. AMAN JAIN @ AMIT JAIN

JUDGEMENT

(1.) AMAN Jain @ Amit Jain, respondent had filed a complaint against the petitioner in the learned District Forum, Amritsar. It was dismissed for want of prosecution vide order dated 24.2.2010.

(2.) THE respondent filed the restoration application on the plea that the Counsel for the respondent had wrongly noted the date as 2.3.2010 and for that reason Counsel for the respondent could not appear in the District Forum on 24.2.2010.

(3.) IT was accepted by the learned District Forum vide order dated 26.4.2010 on the payment of cost of Rs. 200 and the file was adjourned to 11.5.2010 for filing the written statement by the petitioner.