LUDHIANA IMPROVEMENT TRUST Vs. HARPREET KAUR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 20.09.2012 passed by Punjab State Consumer Disputes Redressal Commission, Chandigarh (in short, 'the State Commission') in Appeal No. 1571 of 2009 Ludhiana Improvement Trust Vs. Ms. Harpreet Kaur by which, while dismissing appeal, order of District Forum allowing complaint was upheld and special cost of Rs.10,000/- was imposed.

(2.) Learned District Forum while allowing complaint of the complainant/respondent quashed demand of Rs.9,80,989/- raised by OP/petitioner and OP was directed to issue 'No Dues Certificate' in favour of the complainant and further awarded cost of Rs.2,000/-. Appeal filed by the petitioner was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay.

(3.) Heard learned Counsel for the petitioner on application for condonation of delay at admissions stage and perused record.