CHETAN DASS BATRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Revision Petition No. 3113 of 2010 has been filed against the order dated 15.4.2010, passed by Haryana State Consumer Disputes Redressal Commission, Panchkula (short, "State Commission") in First Appeal No.2261 of 2003.

(2.) The brief facts of the case as per Petitioners/Complainants are that the petitioner had sent application no.19108 and 19109 alongwith Bank Draft dated 25.6.1999 of Rs.37,298/- and 37,298/- respectively to the Respondent no.3/Opposite Party no.3 for allotment of residential plot in Sector 9/9A.

(3.) The name of petitioners was not in the draw of plots and as such the respondent no.3 has sent the said amount of Rs.37,298/- and Rs.37,298/- vide receipt no.2447 dated 12.6.2000 and no.2433 dated 12.6.2000 to the petitioners through respondent no.2 under respondent no.1 but till today the said drafts have not been received by the petitioners.