URBAN IMPROVEMENT TRUST, BIKANER Vs. PURNIMA PAREEK

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) In the interest of justice, to provide fair opportunity to the petitioner improvement trust, to settle the matter on merit, the delay in filing the petition is condoned.

(3.) The District Forum vide its Order dated 11.02.2020 had allowed the complaint and made its award as contained in para 8 of its Order.