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Judgment
1 paragraphs · 150 wordsMR . Dhruv Mehta, learned Advocate, ap¬pearing a behalf of the complainant represented before us, after the case was heard for some time that, his client may be given an opportunity to file a copy of the agreement, if any, whereunder the opposite party No. 1 or opposite party No. 2, as the case may be, had undertaken to give after sales service for the vehicle beyond the period covered by the warranty of one year. The complainant wishes also to furnish the supplementary facts as to when the trucks in question became totally unservicable on the road and the precise period during which expenditure is said to have been incurred by the purchasers of the truck represented by the com¬plainant in purchasing spare parts. The complaint is allowed one month''s time from today for filing a supplementary statement furnishing the par¬ticulars indicated as above. Post after one month.