State Consumer Disputes Redressal Commission
Punjab State Electricity Board vs Smt.Bhupinder Kaur W/O S.Sukhdev ... on 11 May, 2010
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, SCO NOS.3009-12, SECTOR 22-D, CHANDIGARH.
First Appeal No.506 of 2007 Date of institution : 09.04.2007 Date of decision : 11.5.2010 Punjab State Electricity Board, Model Town Division, Ludhiana, through its SDO/ XEN.
Appellant Versus Smt.Bhupinder Kaur w/o S.Sukhdev Singh, resident of B XVIII-3695/12, Kochar Market, Ludhiana.
Respondents First Appeal against the order dated 21.12.2006 passed by the District Consumer Disputes Redressal Forum, Ludhiana.
Before:-
Honble Mr.Justice S.N.Aggarwal, President Mrs.Amarpreet Sharma, Member Present:-
For the appellants : Sh.G.S.Kanwar, Advocate.
For the respondent : Sh.J.M.Aggarwal, Advocate.
MRS.AMARPREET SHARMA, MEMBER For order, see First Appeal No.193 of 2007 (Smt.Bhupinder Kaur Vs. Punjab State Electricity Board).
(Justice S.N.Aggarwal) President (Mrs.Amarpeet Sharma) Member May 11, 2010.
Davinder