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