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Judgment
HEARD .
VIDE impugned order dated 15.12.2014 passed by State Commission, appeal filed by the petitioner before the State Commission was dismissed observing that appellants are not interested to proceed with the appeal but they are interested only in keeping the matter pending.
LEARNED counsel for respondent no.1 states that there is no objection if the impugned order is set subject to heavy cost and directions be given to the State Commission to decide the matter expeditiously. In view of the no objection given by learned counsel for respondent no.1 and keeping in view the facts and circumstances of the case, the present revision petition is allowed and the impugned order passed by the State Commission is set aside. The matter is remanded back to the State Commission to decide the appeal fresh after hearing both the parties subject to payment of cost of Rs.50,000/ - (Rupees Fifty Thousand only).
COST be remitted by the petitioner directly to the respondent no.1 by way of demand draft within four weeks.
THE State Commission shall make an endeavour to dispose of the appeal preferably within a period of six months, from the date of receipt of this order.
IN case, petitioner fails to comply with the above directions within the specified period then the present revision petition shall stand dismissed automatically, without any further order.
PARTIES to appear before the State Commission on 10.07.2015.
DASTI to both the parties.