LAWS(NCD)-2015-4-45

VATAN TEXTILES LTD Vs. SYED ABDUL WASSAY

Decided On April 13, 2015
Vatan Textiles Ltd Appellant
V/S
Syed Abdul Wassay Respondents

JUDGEMENT

(1.) HEARD .

(2.) VIDE impugned order dated 15.12.2014 passed by State Commission, appeal filed by the petitioner before the State Commission was dismissed observing that appellants are not interested to proceed with the appeal but they are interested only in keeping the matter pending.

(3.) LEARNED counsel for respondent no.1 states that there is no objection if the impugned order is set subject to heavy cost and directions be given to the State Commission to decide the matter expeditiously.