ABHA KIRAN SINHA Vs. KUNWAR SANJAN SRIVASTAVA

JUDGEMENT

(1.) LEARNED counsel for the parties present.

(2.) THE State Commission dismissed the appeal vide order dated 16.7.2014. The said order runs as under:

(3.) LEARNED counsel for the petitioner submits that learned counsel for the appellant has noted a wrong date before the State Commission. This shows negligence on the part of the advocate.