ROSHAN MOTORS (P) LTD Vs. BRIJMOHANI CHAUHAN

JUDGEMENT

(1.) Repeatedly called out.

(2.) These revision petitions (02 nos.) have been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 1/10/2010 of the State Commission in appeals no. 988 of 2005 and no. 975 of 2005 arising out of the Order dtd. 25/5/2005 of the District Commission in complaint no. 310 of 2004.

(3.) We have perused the record.