VIKAS HARDWARE AND PLYWOOD Vs. MADHURI SHARMA

JUDGEMENT

(1.) AFTER LUNCH

(2.) Present revision petition was filed defective in the year 2013. Various opportunities were granted to the petitioner to remove the defects, which later on petitioner removed those defects.

(3.) Petitioner was Opposite Party before the District Forum. After receipt of notice by the petitioner, one Shri Anuj Sharma appeared before the District Forum and filed his vakalatnama. Thereafter, neither any reply was filed nor anybody appeared on behalf of the petitioner.