MANOJ AGARWAL Vs. KANCHAN PANDEY

JUDGEMENT

(1.) COSTS imposed earlier stand paid.

(2.) LEARNED counsel for the petitioner has moved an application for restoration of the revision petition, which was dismissed in default on 29.9.2014.

(3.) THE record shows that learned counsel for the petitioner takes dates on one pretext or the other but in the interest of justice, the application for restoration is allowed and the revision petition is restored to its original number, subject to deposit of Rs.5,000/ - as further costs, which be deposited with the Consumer Welfare Fund in the name of "Pay and Accounts Officer -Ministry of Consumer Affairs', payable at New Delhi through demand draft. To make the things easy, the demand draft be prepared and handed over to the Registrar of this Commission, who will transmit the same to the concerned department.