K B SUBRAMANIAM Vs. S V KRISHNAMURTHY

JUDGEMENT

(1.) This petition for appointment of a Commissioner for examination of some persons is highly belated. The petitioner/opposite party has already advanced his arguments in O. P. for a long time, and today the O. P. is posted for respondent/ complainant's arguments.

(2.) On going through the affidavit filed in support of the petition, we find that there is absolutely no acceptable grounds to allow this petition. This Commission never said during the course of the arguments that the respondent has to be believed as stated in the affidavit. This petition is intended only to protect the proceedings. In this view of the matter the petition is dismissed.

(3.) After the above order was passed, the petitioner seeks two weeks time to seek further remedy. There is no merit in this request. Hence rejected.