ZESTHA DEVELOPERS LTD & ANR Vs. DARSHAN SINGH

JUDGEMENT

(1.) Counsel for the petitioners in both the cases is present. The cases were dismissed in default and the similar order was passed in both the cases, which is reproduced here as under:-

(2.) Thereafter, applications for setting aside the above said orders were filed before the State Commission. It, therefore, means that the Advocate, who appeared before the State Commission, was not aware of Law. No Review Petition lies before the State Commission. It is now transpired that Mr. R.D. Gupta was the counsel. The bizarre conduct of Mr.R.D. Gupta, Advocate is difficult to fathom. He did not appear as many as on five hearings, as is apparent from the record. Then, he intentionally moved an application for review and delayed this case by 270 days. This shows negligence, inaction and passivity on the part Mr. R.D.Gupta, Advocate.

(3.) The District Forum passed the following order:-