1. The present matter came up for hearing today. The complainant was not present. It was noted that the complainant was not present on the last date of hearing as well. The complainant has been written to several times that he should submit the requisite documents in order to enable the Authority to consider his case. However, the complainant has neither bothered to appear before this Authority nor has filed the requisite documents, in the absence of which it is not possible to proceed further with the matter. Non appearance of the complainant also leads us to infer that the complainant is not interested in pursuing the matter.
2. Accordingly, the complaint is dismissed in default.
