SOFTVISION BIOTECHNOLOGY & SCIENCE COLLEGE Vs. MANOJ TEJAWAT

JUDGEMENT

(1.) These revision petitions arise out of the similar separate order of State Commission; hence, decided by common order.

(2.) Learned State Commission dismissed appeals in default as none appeared for the appellants against which, these revision petitioners have been filed. Respondents have filed reply to the revision petitions.

(3.) Heard learned Counsel for the parties and perused record.