JAMIL AHMED FAROOQUI Vs. ANWAR ALI

JUDGEMENT

(1.) This appeal has been filed by the appellant against the order dated 20-03-2015 passed by the Learned State Commission in Complaint No. 176 of 2012 Md. Anwar Ali Vs. Jamil Ahmedi Farooqui, by which application for amendment was allowed.

(2.) Complainant/respondent filed complaint before State Commission seeking following reliefs:--

(3.) Heard learned counsel for the parties finally at admission stage and perused the record.