TDI INFRATECH LTD Vs. JASLEEN WLIA & ORS

JUDGEMENT

(1.) Heard learned counsels for the revision petitioner builder co. and the respondents no. 1 & 2 (complainants). None is present for the respondents no. 3 to 5. Perused the material on record.

(2.) This is a case wherein allegations having ingredients of deficiency in service and unfair trade practice have been made against the builder co.

(3.) The District Forum vide its Order dated 18.04.2017 closed the right of the builder co. (opposite parties no. 1 & 2) to file their written version: