RAVINDER SINGH LAMBA Vs. KOSHIKA TELECON LIMITED & ORS

JUDGEMENT

(1.) JAGJIT Singh Chhabra, learned Counsel for the complainant Ravinder Singh Lamba has been heard at length and the entire record has been perused.

(2.) NOTICE was issued to the opposite parties after the complaint was registered on 4.11.1999 here.

(3.) THE only basis of the complaint is that the opposite parties who are described as supplying cellular phone connection to various subscribers/consumers, defaulted in the following manner. It allotted Sim Card No. 11435 which was activated on Mobile Phone No. 98360 -27677. This observation is made on the basis of actual pleading as it exists in paragraph -B of paragraph 3 of the complaint.