TAXILA BUSINESS SCHOOL Vs. ZAINUL ABEDIN

JUDGEMENT

(1.) This common order shall dispose of both the revision petitions.

(2.) The main grouse of the opposite party-petitioner is that they were not served in this case. We have perused the complaints filed before the District Forum. Their headings run as follows;

(3.) The counsel for the petitioner represents Taxila Business School which has its main office at Taxila Business School, Opposite House No.91/115, Sector 9, Mandir Marg, Near Patel Marg, Mansarovar, Jaipur. The counsel for the petitioner submits that the Rai University was closed in the year 2005. The complaints were filed in the year 2009. The petitioner did not receive any notice during the pendency of these complaints. We have perused the order of the State Commission which reads as under: