State Consumer Disputes Redressal Commission
Dav College Trust & Managing Committee vs The Madhyapradesh Electiriciy Board on 22 March, 2010
IN THE STATE COMMISSION : DELHI IN THE STATE COMMISSION : DELHI (Constituted under Section 9 clause (b)of the Consumer Protection Act, 1986 ) Date of Decision: 22-03-2010 Case No. C-109/2001 DAV COLLEGE TRUST & MANAGING COMMITTEE (Employees Provident Fund) Having its registered Office at: Chitra Gupta Marg, Paharganj, New Delhi -COMPLAINANT Versus 1.
THE MADHYAPRADESH ELECTIRICIY BOARD Shakti Bhawan, Rampur, Jabalpur 482 008
2. R.R. FINANCIAL CONSULTANTS LTD., 412-22 Indra Prakash Building, 21- Barakhamba Road, New Delhi 110 001
3. THE CHIEF SECRETARY, Govt. of Madhya Pradesh, Bhopal - RESPONDENTS CORAM :
JUSTICE BARKAT ALI ZAIDI - President SHRI M.L. SAHNI - Member
1.
Whether reporters of local newspapers be allowed to see the judgment?
2. To be referred to the Reporter or not?
JUSTICE BARKAT ALI ZAIDI (ORAL) ORDER
1. Complaint is called out. NONE present for Complainant. Shri Kuldeep Tomar, clerk of Ms Pragati Neekhra, Counsel for the Op No. 1 & 3 present. NONE present for Op No. 2.
2. Clerk of Op No. 1 & 3 filed copy of settlement arrived at between the parties before the National Consumer Disputes Redressal Commission, New Delhi in Consumer Complaint No. 60 of 2007 between the same parties. It be kept on record.
3. The complaint is dismissed in complainant or his counsels default.
4. Bank Guarantee/FDR, if any, be returned to the appellant after completion of due formalities.
5. A copy of this order as per the statutory requirements, be forwarded to the parties free of charge and thereafter the file be consigned to Record Room.
6. Announced on 22nd March 2010.
(JUSTICE BARKAT ALI ZAIDI) PRESIDENT (M.L. SAHNI) MEMBER AV