KANISHKA CREATION Vs. NEM PRAKASH KHANDAKA

JUDGEMENT

(1.) THE petitioner being aggrieved of the order dated 30.07.2014 passed by State Commission Rajasthan whereby the State Commission dismissed the appeal preferred by the petitioner herein against the order of the District Forum has preferred this revision.

(2.) MR . Devendra Mohan Mathur, Advocate, learned counsel for the petitioner has contended that the impugned order of the State Commission is not sustainable for it is a non -speaking order wherein the pleas taken by the appellant in the appeal have not been addressed to. Thus, it is urged that the impugned order be set aside and the matter be remanded back to the State Commission for hearing of appeal on merits.

(3.) MR . Vizzy Agarwal, Advocate, learned counsel for the respondent on the contrary has argued in support of the impugned order and submitted that it has been passed after taking into account overall facts and evidence as also the reasoned order passed by the District Forum. Thus, he has urged for dismissal of revision petition.