BPL MOBILE COMMUNICATIONS LTD Vs. SANDEEP S THAKUR

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available before us and on hearing the A. R. for the appellants.

(2.) This appeal was moved before us for admission/hearing on behalf of the appellant on 3.3.2003, when we proceeded to issue notice before admission to the respondent granting Hamdast to the appellant's representative and it is stated, notice along with set of appeal paper book was transmitted and we have been shown the receipt of the courier to that effect.

(3.) However, respondent is not present.