GRANDSTAR REALTY PRIVATE LIMITED Vs. AMIT KUMAR

JUDGEMENT

(1.) Heard the learned counsel for the appellant at some length.

(2.) As directed on 04.06.2019, the appellant had filed an affidavit, with copies of documents, to prove that the counsel appearing before the State Commission had genuinely erred in recording the date 23.08.2018 as 28.08.2018. At the bar, the learned counsel for the appellant states that on the next date, i.e., 14.02.2019, counsel had appeared on behalf of appellant/ OP no.4 and pleaded that right to file written statement be restored. However, he was orally advised that it could not be done as the State Commission could not review its own order.

(3.) Indeed, it is noted in the order of the State Commission dated 14.02.2019 that "Ms Divya Sharma, Counsel for the OP had appeared and has been apprised of the aforesaid order".