NIIT LTD Vs. NEHA

JUDGEMENT

(1.) IN a complaint case bearing No.155/2013 filed by the complainant against the appellant, pending before District Forum(East), 20.08.2013, was fixed for filing written version by the OP, when the appellant/OP absented himself and the Forum ordered to proceed ex -parte against the OP, fixing 24.10.2013 for filing evidence by the complainant.

(2.) THAT is what brings the appellant/OP, in appeal before this Commission.

(3.) WE have heard Sh. Avnish Kumar, Counsel for the appellant at the admission stage itself, as there is no need to hear the respondents. It may be seen from the certified copy of the order -sheet of the case in the District Forum that now the complaint is fixed before the Forum on 28.01.2014 for arguments.