TATA MOTORS LTD Vs. GURUNANAK LOGISTICS PVT LTD

JUDGEMENT

(1.) THE respondent filed a complaint against the petitioner -company. Notice of the said complaint was duly served upon the petitioner -company for 20 -02 -2014. However, no one appeared on behalf of the petitioner -company on the aforesaid date. As a result, the petitioner -company was proceeded ex parte before the District Forum.

(2.) BEING aggrieved from the order of the District Forum the petitioner -company preferred a revision petition which came to be dismissed by the concerned State Commission vide order dated 15 -05 -2014. Being aggrieved from the dismissal of its revision petition the petitioner -company is before us.

(3.) NOTICE of this revision petition has been served upon the respondent but there is no appearance on its behalf despite service of notice.