DEEPAK SOGANI Vs. MANMOHAN SANDHU & 2 ORS

JUDGEMENT

(1.) We have heard the Learned Counsel for the Appellant and perused the impugned order dated 18.07.2018, passed by the State Commission, wherein non-bailable warrants have been issued against the Appellant herein to appear on a specific date, i.e. 308.2018.

(2.) It appears that in earlier Execution Appeal No.125 of 2017, which was filed by four Appellants, the present Appellant was mentioned as Appellant No.4 in the array of parties. In para-5 of the order dated 18.04.2018 passed by this Commission, the Commission had directed the Directors of the Appellant Company, who had preferred the said Appeal, to personally appear before the State Commission on the next date of hearing, i.e. 30.04.2018. However, on the next date, the present Appellant did not appear for one reason or the other.

(3.) Learned Counsel for the Appellant has submitted that the present Appellant had not filed the Execution Appeal No. 125 of 2017 nor had he given authority to anybody for filing the said Appeal.