Full Judgment Text
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CASE NO.:
Appeal (civil) 6273 of 2004
PETITIONER:
Haryana Urban Development Authority & Anr.
RESPONDENT:
Vinay Kumar
DATE OF JUDGMENT: 24/09/2004
BENCH:
S.N. VARIAVA & A.K. MATHUR
JUDGMENT:
J U D G M E N T
S. N. VARIAVA, J.
Leave granted.
Heard parties.
This Appeal is against the Order dated 5th February 2004 passed
by the National Consumer Disputes Redressal Commission. By this
Order delay of 29 days in filing Revision has not been condoned and
the Revision has been dismissed.
We are of the view that sufficient cause had been disclosed for
condoning a small delay of 29 days. We therefore set aside the Order
of the National Commission and remit the matter back to the National
Commission. The delay shall stand condoned. The National
Commission shall dispose of the Revision on its merits in accordance
with the principles laid down by this Court in Ghaziabad Development
Authority vs. Balbir Singh reported in (2004) 5 SCC 65.
The Appeal stands allowed accordingly. No order as to
costs.