YUDVIR SINGH Vs. HUDA

JUDGEMENT

(1.) Even on the second call, none is present for the revision petitioner. Learned proxy counsel is present for the respondent - HUDA.

(2.) Perused the material on record.

(3.) The State Commission vide its Order dated 06.09.2010 had accepted the appeal of HUDA and observed that there was no deficiency in service on the part of HUDA: