NORBERT MASCARENHASAPPLICA Vs. YUSUF KHAMBATI

JUDGEMENT

(1.) None for respondent No.2. It is stated served.

(2.) This revision is filed by the original complainant seeking revision of the order dated 14.10.2003 passed by Mumbai Suburban District Forum, whereby it has proceeded to dismiss the complaint of the complainant for default.

(3.) It is noticed from the order that the complainant remained absent as many as on 7 occasions and, therefore, District Forum was justified in proceeding ex parte as it has done.