S M AURORA Vs. MAHANAGER TELEPHONE NIGAM LTD

JUDGEMENT

(1.) It is unnecessary for us to refer in detail to the facts of this case because the Revision Petition has to fail on the short ground that the Order passed by the State Commission is not vitiated by any jurisdictional error nor by any material irregularity pertaining to jurisdiction. It is pointed out before us by the Counsel appearing for the respondent that there are certain objectionable averments contained in the Memorandum of Revision Petition casting aspersion on the impartiality of the President and Members of the State Commission. On its being pointed out to the Revision Petitioner, who appeared before us in person, as to how improper those averments are, the Revision Petitioner tendered before us an unconditional regret for having made those allegations. The Revision Petition is dismissed on the preliminary ground aforesaid. There will be no Order as to costs.