HITIK MALHAN Vs. ARCHITECTS.DWG

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainant against Opposite Parties (OPs) as detailed above, inter alia praying for directions to :-

(2.) Complaint was admitted as 09/06/2016 and notice was issued to the Opp. Parties directing them to file their written statement within 30 days of receipt of notice failing which their right to file written statement may be closed. Notices issued to Opp. Parties were received back undelivered with postal remarks dtd. 23/09/2016 'Refused to accept the notices'. As the Opp. Parties refused to accept the notices, it was treated as deemed service. The Opp. Parties failed to file written statement within the stipulated period. Therefore, the right of Opp. Parties to file written statement was closed and Opp. Parties were proceeded ex-parte. Complainant filed evidence by way of affidavit on 16/05/2016 and an additional affidavit evidence on 02/02/2017 along with IA 5359/18.

(3.) Brief facts of the case/averments of Complainant as stated in his complaint/written submissions are that:-