CHANDER JAIN Vs. PARSVNATH DEVELOPERS LTD & ANR

JUDGEMENT

(1.) Heard.

(2.) Above noted revision petition has been filed against impugned order dated 20.10.2015 vide which (First Appeal No.1012 of 2015) filed

(3.) Appeal of the petitioner was dismissed in default at the initial stage itself as no notice has been issued to the Respondents/Opposite Parties so far.