SARDAR AMARJEET SINGH Vs. MAHENDRA SINGH JAIN

JUDGEMENT

(1.) -The Appellant has not appeared either in person or though authorized representative when the case was called for hearing. The Counsel for the Respondent is present. We find that the appeal is presented before this Commission after a delay of 34 days and though an application has been filed for condonation of delay we are not at all satisfied that any valid or sufficient grounds are made out in support of that prayer. We accordingly rejects the prayer for condonation of delay and dismiss the appeal. No costs. Appeal dismissed.