AMRIT LAL BANSAL Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) DELAY of 34 days in filing revision petition is condoned.

(2.) THIS revision is directed against the order dated 28.11.2002 of Consumer Disputes Redressal Commission, Haryana, Chandigarh dismissing appeal against the order dated 16.10.2002 of a District Forum whereby complaint was ordered to be returned to the petitioners/complainants for being filed individually :

(3.) IN Section 2(b) of Consumer Protection Act, 1986 (for short the Act), the word 'complainant' has been defined thus :