KAUSHALAYA KUNDAN PROGRESSIVE MEDICAL HOSPITAL THROUGH DR. ASHISH HORA, RESEARCH CENTRE(REGISTERED) CHARITABLE SOCIETY, HEAD OFFICE 11 Vs. GLADA AND 2 ORS. THROUGH ITS COMPETENT AUTHORITY FEROZEPUR ROAD LUDHIANA

JUDGEMENT

(1.) IA/4682/2015

(2.) The delay of 106 days in filing the revision petition is condoned subject to deposit Rs.10,000/- as cost with Consumer Legal Aid Account-NCDRC, within two weeks from today.

(3.) The petitioner/complainant applied to the Municipal Corporation Ludhiana for approval of the building plan for construction of a Cinema Hall known as Chand Theatre in place of the Cinema Hall existing at that time. The plan was approved by the aforesaid Municipal Corporation on 24.04.1979. The petitioner/complainant claims to have paid the requisite charges before the aforesaid plan was approved by the Municipal Corporation.