VARINDER KAUSHAL Vs. OMAXE LIMITED

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) This revision petition has been filed against the order dated 12.07.2019 passed by the State Commission in Execution Appeal no. A/ 29 of 2018. It is the second round of litigation in the execution matter. The learned counsel for the petitioner states that in the earlier round of limitation, the matter came up before this Commission and this Commission vide its order dated 28.01.2015 has dismissed the revision petition by making some observations/ directions, which reads as under:

(3.) Matter was again agitated by the OP before the District Forum and the District Forum vide its order dated 22.07.2014 decided the execution matter against which an execution appeal was filed before the State Commission. The State Commission has dismissed the same for want of prosecution and in default as the learned counsel for the petitioner did not appear before the State Commission on several dates.