KABIR SETHI Vs. UNITECH LIMITED

JUDGEMENT

(1.) The complainant has not filed the rejoinder and affidavits. The same are stated to be ready and are taken on record.

(2.) Vide order dated 15.03.2018, the delay on the part of the OP in filing the written version was condoned subject to deposit of Rs.10,000/- as cost with the Legal Aid Account of NCDRC within two weeks. The said cost has not been deposited even despite additional time given to it on 16.08.2018. The written version filed by the OP therefore, stands rejected in terms of the order dated 16.08.2018.

(3.) I have heard the learned counsel for the complainant. No one is present for the OP when the matter is called.