APARAJITH BHANDARY Vs. SUNNY BROOKS

JUDGEMENT

(1.) These revision petitions (09 nos.) have been filed before this Commission under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 7/4/2017 of the State Commission in revision petitions no. 46 to no. 56 of 2014 and no. 06 to no. 11 of 2015 arising out of the common Orders dtd. 18/9/2014 and dtd. 26/12/2014 of the District Commission in execution petitions no. 117, no. 118, no. 120, no. 122 to no. 124, no. 36, no. 19, no. 115, no. 116, no. 119, no. 18, no. 43, no. 121 and no. 196 of 2008 and no. 171 and no. 172 of 2013.

(2.) Learned proxy counsel present on behalf of the revisionists requests for an adjournment, submitting that the learned counsel is not available. Learned counsel for the respondent is present, and submits that he has come from Bangaluru for the final hearing.

(3.) These revisions are pending since 2017. It is deemed appropriate to dispose them on the basis of the record and after hearing the counsel present i.e. the learned counsel for the respondent. The request for adjournment made by the learned proxy counsel on behalf of the revisionists is politely declined.