AJEET SEEDS LTD. Vs. TRIMBAK ALIAS BALASAHEB

JUDGEMENT

(1.) This miscellaneous application has been filed seeking clarification of the order passed on 7.8.2007.

(2.) It is the case of the petitioner"Dr. Punjabrao Deshmukh Krishi Vidyapeeth, Akola that firstly, they are not an agency of the Government, hence, they cannot be ˜equated with the State Government in Agriculture Department, as they are an independent entity under the law. Secondly, since both the lower Fora more specifically, the State Commission has exonerated them, whether in revision petition, this Commission could differ on the point of fact from the lower Fora fixing the liability on the part of the petitioner University?

(3.) We have heard the parties and gone through the material. Notice was served to all the parties. It appears that despite service, none appeared on behalf of the complainants. Hence, we go on to pass the order, after hearing the parties, who are present through their counsels.