INTERGLOBE AVIATION LIMITED Vs. RAMJAS BISHNOI

JUDGEMENT

(1.) LEARNED counsel for the petitioner present. None is present for the respondents. On the other hand, we have received a letter from the respondent that he cannot appear in the Commission because of illness. It appears that the notice was wrongly served upon the respondent. The order passed by the State Commission is reproduced as hereunder:

(2.) THE appeal is yet to be admitted.

(3.) RESPONDENT need not appear until he receives summons.