RAMESH KUMAT TAHILIANI Vs. UNITECH LTD

JUDGEMENT

(1.) Ia/2479/2019 (for condonation of delay in filing the evidence)

(2.) The opposite party did not file its written version and therefore, the right of the opposite party to file the said written version was closed vide order dated 20.9.2018.

(3.) I have considered the affidavits filed by the complainant by way of evidence, along with his documents. Since the complete copy of the agreement was not filed, along with the complaint, another copy of the said agreement has been taken today on record.