LAWS(UPCDRC)-2010-2-7

CHANDRA PAL Vs. TELCO JAMSHEDPUR

Decided On February 23, 2010
CHANDRA PAL Appellant
V/S
Telco Jamshedpur Respondents

JUDGEMENT

(1.) THE case called out but none is present on behalf of the appellant/ complainant Sri Chandra Pal. The cause -list of date has been up -loaded on the Commission s web -site and shown through Internet. The complainant s Counsel Mr. S.K. Singh is still not available.

(2.) ON the other hand, Mr. Rajesh Chaddha and Mr. Arun Tandon, learned Counsel for M/s. Telco Jamshedpur, the respondent No. l are present and ready to make their submissions.

(3.) THE respondent No. 2 has also not come forward.