AFSAR ALAM Vs. SH SANJAY KUMAR MISRA

JUDGEMENT

(1.) These revision petitions have been filed in challenge to the Orders dtd. 25/4/2024 in Appeals No. 1440, 1441 and 1442 of 2022 of the State Commission Uttar Pradesh.

(2.) Heard the petitioner in person and perused the record including the impugned Orders.

(3.) It appears that on 25/4/2024 which was the date fixed for virtual hearing before the State Commission the petitioner / complainant conveyed his inability to participate in the proceedings in the wake of the hospitalization of his wife and her operation that had taken place. But though the State Commission fixed another date but it imposed a cost of Rs.10,000.00 upon the complainant / petitioner. The perusal of the impugned Orders shows that as the respondents / opposite parties had to take the trouble of coming to the State Commission on this date, the State Commission was of the view that prior information about the adjournment ought to have been given. That appears to be the reason for imposing the cost.