DEVELOPMENT AGENCY Vs. GREENSPAN TECHNOLOGY

JUDGEMENT

(1.) This complaint filed under Sec. 21 of the Consumer Protection Act, 1986 (in short, the "Act') alleges deficiency in service in the supply of ground water survey instruments by the Opposite Party and prays for compensation for deficiency in service.

(2.) Upon notice, opposite party contested the complaint by way of written statement Complainant thereafter filed their rejoinder. Parties filed their evidence by way of affidavit. Respective short synopses of arguments were also filed by complainant and Opposite Party No.1 and 2.

(3.) We have heard the counsel for the complainant and carefully considered the material on the record. Opposite party No.3 was placed ex-parte on 13/3/2025 as it remained unrepresented despite notices and several opportunities to argue.