LAWS(NCD)-2022-3-61

BPTP LIMITED Vs. DEEPAK KUMAR

Decided On March 22, 2022
Bptp Limited Appellant
V/S
DEEPAK KUMAR Respondents

JUDGEMENT

(1.) First Appeals no. 704 of 2021, no. 737 of 2021 and no. 738 of 2021 were decided vide this Commission's common Order dtd. 24/2/2022.

(2.) We have perused the record, including inter alia the Order dtd. 10/2/2020 of the State Commission and the Order dtd. 24/2/2022 of this Commission as well as the instant review applications.

(3.) The Order dtd. 24/2/2022 passed by this Commission is self-contained and self-speaking. No error apparent or any reason evident to re-open and re-examine the matter in review is visible.