ARVIND RAJPAL JADAV Vs. CHARUDATTA VASANTRAO TULJAPURKAR

JUDGEMENT

(1.) Called out several times. No one appears for the petitioner, who was the opposite party no. 2 before the District Commission.

(2.) This revision has been filed under section 21(b) of the Act 1986 in challenge to the Order dated 25.07.2012 of the State Commission in appeal no. 812 of 2012 arising out of the Order dated 25.05.2012 of the District Commission in complaint no. 27 of 2011.

(3.) Perused the material on record, including inter alia the Order dated 25.05.2012 of the District Commission, the impugned Order dated 25.07.2012 of the State Commission and the petition.