S. RAGAVACHARI Vs. V.S. NARAYANAN DIRECTOR

JUDGEMENT

(1.) THIS Revision Petition has been filed against the order dated 17.12.2002, passed in O.P. No. 788/1999 on the file of the District Consumer Disputes Redressal Forum (South), Chennai.

(2.) THE complainant in O.P. No. 788/1999 on the file of the District Consumer Disputes Redressal Forum (South), Chennai, is the revision petitioner.

(3.) AGGRIEVED by the docket order dated 17.12.2002, returning the E.P. without even numbering the same, the above revision petition has been filed under Article 227 of the Constitution of India.