SATISH G KALE Vs. UNMESH SHIRESH DESHPANDE

JUDGEMENT

(1.) LEARNED counsel for the petitioner present. Summons delivered to the respondent. None present for the respondent. Proof of payment of Rs.10,000/ -, as litigation charges, to the respondent has been filed.

(2.) THE State Commission passed the following order:

(3.) LEARNED counsel for the petitioner submits that the address of the petitioner was changed. He was the original opposite party. The appeal was filed by him. He did not take trouble to correct the address in the appeal. This clearly goes to show that his purpose is only to delay the case unnecessarily.