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Judgment
L.N. Mittal, J.—Workmen (claimants before the Commissioner under the Workmen''s Compensation Act, 1923 - the Commissioner) have filed this revision petition under Article 227 of the Constitution of India impugning order dated 30.09.2010 (Annexure P-3), whereby the Commissioner has allowed application (Annexure P-1) moved by respondent No. 2 for amendment of written statement. I have heard Learned Counsel for the parties and perused the case file.
Impugned order (Annexure P-3) is reproduced hereunder :
Present : Cost paid.
As before.
Arguments heard on misc. application, misc. application is allowed. Cross of respondent recorded.
Adjourned to 21.10.2010 for remaining respondent evidence.
A bare perusal of the impugned order reveals that it is completely cryptic, sketchy and non-speaking. The impugned order is, therefore, unsustainable. Accordingly, the instant revision petition is allowed. Impugned order (Annexure P-3) passed by the Commissioner is set aside. Commissioner is directed to decide the amendment application (Annexure P-1) afresh, in accordance with law, by recording reasoned order after affording opportunity of hearing to both the parties. The Commissioner shall decide the same as expeditiously as possible.