Karnataka High Court
Velankani Information Systems Private ... vs Bangalore Electricity Supply Company ... on 11 September, 2013
Author: N.Kumar
Bench: N.Kumar
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 12th DAY OF SEPTEMBER 2013
PRESENT
THE HON'BLE MR. JUSTICE N.KUMAR
AND
THE HON'BLE MR. JUSTICE V. SURI APPA RAO
WRIT APPEAL NOS.6484/2012
& 3083/2013 (GM-KEB)
BETWEEN :
Velankani Information
Systems Private Limited,
43, II Phase, Electronics City,
Bangalore - 560 100,
Represented by its
Authorized Representative
Ms.Anju Praksh,
Age 39 years, residing at
No.88, Upakar Residency,
1st Main, Ullal,
Viswaneedam, Bangalore. ...APPELLANT
(By Sri. Shridhar Prabhu, Adv.)
AND :
1. Bangalore Electricity Supply
Company Limited,
Represented by its
Asst.Executive Engineer (E),
S-8, Hosur Main Road,
Bangalore - 560 001.
2. Ombudsman,
Appointed under the
provision of KERC
(Consumer Grievance
-2-
Redressal Forum and
Ombudsman)
Regulations 2004
6th and 7th Floor,
Mahalaxmi Chambers,
No.9/2, M.G.Road,
Bangalore - 560 001.
3. Consumer Grievance
Redressal Forum (CGRF)
Of Bangalore Electricity
Supply Company Limited,
C/o.BESCOM Corporate
Office, K.R.Circle,
Bangalore - 560 001. ...RESPONDENTS
(By M/s. V.Y. Kumar Associates, Advs. for R1)
. . . .
These writ appeals are filed under Section 4 of the
Karnataka High Court Act praying to set-aside the order
passed in the writ petition No.29620/2010(GM-KEB)
c/w. W.P.No.31314/2010 dated 01.03.2012.
These writ appeals coming on for preliminary
hearing, this day, N.Kumar J., delivered the following:
JUDGMENT
It is submitted that the learned counsel for the appellant is not well, rather he is busy otherwise.
Hence, adjournment is sought.
-3-2. We do not see any reason to grant an adjournment. Hence, appeals are dismissed.
Sd/-
JUDGE Sd/-
JUDGE SPS