BHUVAN MEHTA Vs. TULIP INFRATECH PVT. LTD.

JUDGEMENT

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

(2.) Notice was issued to the opposite parties on 14/3/2018 giving them 30 day's time to file their written statement.

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