K.A.NAGAMANI v. KARNATAKA HOUSING BOARD, BANGALORE

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI

  REVISION PETITION NO. 1839 OF 2007

  (Against the Order dated 19/02/2007 in Appeal No. 166/2007 of the State Commission Karnataka)

1. K.A.NAGAMANI

C/3/48, Indian Airlines Colony, BLOCK 3. NO. 48. VASANT VIHAR NEW DELHI

Vasant Vihar

NEW DELHI ...........Petitioner(s) Versus  

1. KARNATAKA HOUSING BOARD, BANGALORE

Cauvery Bhawan, K.G. Road,

BANGALORE- 560009

KARNATAKA ...........Respondent(s) BEFORE:    HON'BLE MR. JUSTICE V. B. GUPTA, PRESIDING MEMBER   HON'BLE MR. SURESH CHANDRA, MEMBER For the Petitioner : Mr. S. N. Kauhsik, Advocate.

For the Respondent : NEMO Dated : 14 Oct 2011

ORDER

Order dated 4.8.2011, vide which costs of Rs. 10,000/- were imposed upon the petitioner has not been complied within the specified period. Under these circumstances, concerned District Forums is directed to recover the costs in accordance with law and send the compliance report thereafter within four weeks.

  ......................J V. B. GUPTA

PRESIDING MEMBER ......................

SURESH CHANDRA MEMBER