FORCE MOTORS LIMITED Vs. MAHENDRA BHANUDAS DHURGUDE

JUDGEMENT

(1.) We heard the learned Counsel for Force Motors Limited (the Petitioner in R.P No. 1397 of 2016), the learned Counsel for M/s Shukla Automobiles (the Petitioner in R.P. No. 3315 of 2016) and the Complainant in person (the Respondent No. 1 in both the Revision Petitions).

(2.) The R.P. No. 1397 of 2016, filed by Force Motors Limited, is within limitation.

(3.) The brief facts of the case have been succinctly articulated by the State Commission in para 2 of its impugned Order: