State Consumer Disputes Redressal Commission
Punjab State Power Corporation vs Mr. Arjinder Singh on 11 December, 2013
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No. 118 of 2011
Date of institution : 21.01.2011
Date of decision : 11.12.2013
Punjab State Power Corporation erstwhile, Punjab State
Electricity Board, through its Chairman, Services through AEE,
South Sub Division, Amritsar.
.... Appellants-opposite parties
Versus
Mr. Arjinder Singh, S/o Balwant Singh, R/o 352 Defence enclave,
Ajnala Road, Amritsar.
...Respondent-complainant
First Appeal against the order dated
03.12.2010 of the District Consumer
Disputes Redressal Forum, Amritsar.`
Quorum :-
Hon'ble Mr. Justice Gurdev Singh, President.
Shri Baldev Singh Sekhon, Member.
Mrs. Surinder Pal Kaur, Member Present:-
For the appellants : Sh. R.S. Bains, Advocate For the respondent : Sh. Updip Singh, Advocate JUSTICE GURDEV SINGH, PRESIDENT :
Heard.
2 In view of the statement made by the learned counsel for the respondent/complainant the appeal is allowed. The order of the District Forum is set aside and the complaint filed by him is dismissed as withdrawn with liberty to approach the appropriate authority under the Electricity Act, 2003.
3. The period during which he was pursuing the complaint before the District Consumer Forum and defending the appeal before this Commission shall be excluded by the appropriate authority while First appeal No. 118 of 2011 2 computing the period of limitation for the application, which may be filed before it.
3. The amount of Rs. 7,500/-, was deposited by the appellants at the time of filing the appeal. This amount, along with interest, if any, accrued thereon be remitted by the registry to the appellants by way of a crossed cheque/demand draft after the expiry of 45 days, under intimation to the District Forum.
(JUSTICE GURDEV SINGH) PRESIDENT (BALDEV SINGH SEKHON) MEMBER December 11, 2013 (SURINDER PAL KAUR) Kumud MEMBER First appeal No. 118 of 2011 3