24 September 2004
Supreme Court
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HARYANA URBAN DEV. AUTHORITY Vs VINAY KUMAR

Case number: C.A. No.-006273-006273 / 2004
Diary number: 12223 / 2004
Advocates: KAILASH CHAND Vs


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CASE NO.: Appeal (civil)  6273 of 2004

PETITIONER: Haryana Urban Development Authority & Anr.

RESPONDENT: Vinay Kumar

DATE OF JUDGMENT: 24/09/2004

BENCH: S.N. VARIAVA & A.K. MATHUR

JUDGMENT: J U D G M E N T

S. N. VARIAVA, J.                  Leave granted.

Heard parties.

       This Appeal is against the Order dated 5th February 2004 passed  by the National Consumer Disputes Redressal Commission.  By this  Order delay of 29 days in filing Revision has not been condoned and  the Revision has been dismissed.         

       We are of the view that sufficient cause had been disclosed for  condoning a small delay of 29 days.  We therefore set aside the Order  of the National Commission and remit the matter back to the National  Commission.  The delay shall stand condoned.  The National  Commission shall dispose of the Revision on its merits in accordance  with the principles laid down by this Court in Ghaziabad Development  Authority vs. Balbir Singh reported in (2004) 5 SCC 65.

               The Appeal stands allowed accordingly.  No order as to  costs.