LAWS(NCD)-2013-5-100

NARGIS PAUL Vs. MAMTA KUMARI

Decided On May 29, 2013
Nargis Paul Appellant
V/S
MAMTA KUMARI Respondents

JUDGEMENT

(1.) THIS Revision Petition has been filed by the petitioner Dr. Mrs. Nargis Paul assailing orders passed by the Hon 'ble State Commission on 13.09.2011 in the First Appeal 39/2009.

(2.) FACTS in brief of this Case are:

(3.) AGGRIEVED by the order of State Commission the petitioner preferred this revision petition.