State Consumer Disputes Redressal Commission
Punjab State Power Corporation Ltd vs Rajesh Jindal (Deceased) Son Of Sh.Gian ... on 21 March, 2014
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB,
DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No. 1429 of 2013
Date of institution : 12.12.2013
Date of decision : 21.03.2014
1.Punjab State Power Corporation Ltd., through Deputy Chief Engineer, Handiaya Road, Opposite Districts, Barnala.
2. Punjab State Power Corporation Ltd., City Division Barnala through Senior Executive Engineer.
3. Punjab State Power Corporation Ltd., City Sub Division through Sub Divisional Officer, Barnala.
...Contesting Appellants
4. State of Punjab, through Deputy Commissioner, Barnala.
...Non-contesting Appellant VERSUS Rajesh Jindal (deceased) son of Sh.Gian Chand aged about 48 years C/o Sweet Home Architect K.C. Road Opposite Gali No.8, Barnala District Barnala through L.R.Kinshuk Jindal s/o late Sh.Rajesh Jindal C/o Sweet Home Architect K.C. Road Opposite Gali No.8, Barnala District Barnala.
...Respondent/Complainant First Appeal against the order dated 11.11.2013 of the District Consumer Disputes Redressal Forum, Barnala.
Quorum:-
Shri Baldev Singh Sekhon, Presiding Member. Mrs. Surinder Pal Kaur, Member.
Present:-
For the appellants : Ms. Meena Bansal, Advocate For the respondent : Sh. Tribhawan Singla, Advocate First Appeal No.1429 of 2013 2 BALDEV SINGH SEKHON, PRESIDING MEMBER:
In view of the statement of the counsel for the appellants, which has been separately recorded, the appeal is dismissed as withdrawn.
2. The sum of Rs. 5,000/- deposited at the time of filing of the appeal, along with interest, which has accrued thereon, if any, shall be remitted by the registry to the respondent/complainant by way of a crossed cheque/demand draft after the expiry of 45 days.
(BALDEV SINGH SEKHON) PRESIDING MEMBER (SURINDER PAL KAUR) March 21, 2014 MEMBER Vinay