DARSHAN KUMAR Vs. JAGDISH LAL SEHGAL

JUDGEMENT

(1.) IN this application, prayer made is to set down the revision petition for hearing at an early date. On notice of the application, counsel for the parties have stated that they have no objection if the revision petition is heard and disposed of at this stage. Accordingly, on request of the counsel the revision petition is taken on Board.

(2.) COUNSEL heard on merits.

(3.) IN the result, the revision petition stands allowed and the order under revision set aside. Appellate Authority shall allow the petitioner to amend the written statement on payment of Rs. 1,000.00 as costs.