S K SAHU Vs. MANISH KUMAR ROYKAWAR

JUDGEMENT

(1.) Heard Ld. Counsels for the Petitioner and the Respondent. This Revision Petition is filed apropos the State ommission's Order dated 04.09.2017, which is as below:

(2.) In the interest of justice, the impugned order dated 04.09.2017 is set aside and the instant Revision Petition is allowed. The matter is remitted to the State Commission to decide the appeal afresh on merits after hearing both the parties by according due opportunities to them. The afore would be subject to imposition of reasonable and just cost.

(3.) The decision of setting aside the State Commission's Order dated 04.09.2017 and allowing the instant Revision Petition has been taken in the interest of justice. This decision in the instant instance may be viewed in correct prospective-it may not be treated as a matter of right by the Petitioner in further proceedings before the State Commission as well as in this Commission.