NASIBUDDIN Vs. NAFIS AHMAD

JUDGEMENT

(1.) We heard the learned Counsel for the Complainant, the Respondent herein, and the learned Counsel for the Opposite Party, the Petitioner herein.

(2.) We perused the material on record including inter alia specifically the Order dated 06.08.2013 of the District Forum and the impugned Order dated 23.06.2017 of the State Commission.

(3.) The brief facts of the case have been succinctly articulated by the State Commission in its Order dated 23.06.2017, which are as below: