Gujarat High Court
Paschim Gujarat Vij Company Limited vs J K Products on 7 January, 2020
Author: A.Y. Kogje
Bench: A.Y. Kogje
C/SCA/156/2020 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 156 of 2020
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PASCHIM GUJARAT VIJ COMPANY LIMITED
Versus
J K PRODUCTS
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Appearance:
MR RITURAJ M MEENA(3224) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 07/01/2020
ORAL ORDER
Issue notice returnable on 28.01.2020.
Learned advocate for the petitioner states that the respondents-consumer had accepted the supplementary bill and had accordingly, made the payment partially and had also passed a pursis dated 21.05.2019 that the supplementary bill is acceptable to him. Accordingly, Consumer Grievance Redressal Forum, Rajkot had disposed of the challenge by recording that the issue is resolved. It is thereafter, that the same bill which was accepted by the respondent-consumer was challenged directly before the Ombudsman. Learned advocate states that there was no cause of action to invoke jurisdiction of the Ombudsman more particularly when the respondent-consumer had accepted the supplementary bill and had made the payment partially.
On the returnable date, learned advocate for the petitioner shall also produce document dated 19.02.2019 referred to in the order of CGRF in para-3.2.
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