DELHI JAL BOARD Vs. DINESH KUMAR

JUDGEMENT

(1.) This appeal is directed against the order dated 20.10.2005 passed by the District Forum North, Old Civil Supply Building, Tis Hazari Court, Delhi in complaint case No. 263/03 wherein the District Forum directed the appellant -respondent to withdraw the impugned bill and to issue a fresh bill after ensuring service of show -cause notice and to pay Rs. 500 as a costs of litigation.

(2.) ALONG with the appeal, an application under Section 15 of the Consumer Protection Act for condonation of delay has also been filed. We thought that before we assail the order of the District Forum, it will be proper to dispose of the delay condonation application.

(3.) WE have heard Miss Arti Bansal, Counsel for the appellant on delay condonation application and perused the application along with the record.