TEHSILDAR SALES HISAR Vs. PIARA LAL

JUDGEMENT

(1.) THIS revision is directed against the orders dated 22.5.2003 of Consumer Disputes Redressal Commission Haryana, Chandigarh dismissing appeal against the order dated 30.5.2000 of a District Forum as barred by time by 292

(2.) DAYS and dated 6.10.2003 dismissing application seeking review of the above order dated 22.5.2003.