SANJEEV KUMAR TODI Vs. VATIKA LIMITED

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainant against the opposite party (OP) as detailed above, inter aila praying for directing the OP to:-

(2.) Notice was issued to the opposite party on 4/4/2019 giving them 30 days' time to file their written statement.

(3.) It is averred/stated in the complaint that:-