SURYA INFRASTRUCTURE AND BUILDERS Vs. VIKRAM SINGLA

JUDGEMENT

(1.) LEARNED counsel for the petitioner present. Arguments heard.

(2.) THE State Commission, Punjab passed the following order on 16.1.2015:

(3.) SINCE the respondent, Shri Vikram Singla did not appear before the State Commission, it is not necessary to summon the respondent in this case. It is also not clear whether the appeal stands admitted or not. Consequently, we are not sending summons to the respondent.