SHANKER GOLDEN TRANSPORT COMPANY Vs. AMBIKA SALES

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the impugned order dated 03.06.2010, passed by the State Commission in Appeal no. 1160/2009, Ambika Sales, Jaipur vs. M/s. Shanker Golden Transport Company, vide which, while allowing the appeal, order of District Forum dismissing complaint was set aside.

(2.) Brief facts of the case are that complainant/respondent no. 1 booked goods with opposite party no. 1/petitioner on 28.9.2005 through builty no. 404730 and on 01.10.2005 through builty

(3.) After admission, respondent no. 2 was not served, as he stood deleted by the complainant.