JALANDHAR IMPROVEMENT TRUST Vs. MAN SINGH

JUDGEMENT

(1.) We heard learned counsel for the revisionist improvement trust, and perused the entire material on record.

(2.) The previous Order dated 18.09.2019 of this Commission reads as below:

(3.) The revision petition was earlier dismissed in default for lack of prosecution vide Order dated 07.06.2019, which Order was recalled vide Order dated 16.07.2019 and the case was restored to its original number (the said Order of 16.07.2019 is quoted in the Order dated 18.09.2019 reproduced in para 2 above).