HUDA Vs. SUNEJA AND SONS

JUDGEMENT

(1.) THIS order was pronounced on 18th August 2011. It has come to notice that there is an error apparent in paragraph 22 of the order.

(2.) THEREFORE, under the provisions of section 22 (2) of the Consumer Protection Act, 1986, the last five lines in paragraph 22 are directed to be substituted by, "It is with this view that I am inclined to condone the delay in this case."