State Consumer Disputes Redressal Commission
Jiwan Sharma Son Of Ram Pal Sharma vs Punjab State Power Corporation Limited on 29 August, 2013
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No. 804 of 2013
Date of institution : 26.07.2013
Date of decision : 29.08.2013
Jiwan Sharma son of Ram Pal Sharma, resident of Village
Alisher, Tehsil Lehra, District Sangrur.
.... Appellant/complainant
Versus
1.Punjab State Power Corporation Limited, The Mall, Patiala through its Secretary.
2. Assistant Executive Engineer (SDO), PSPC Limited, Sub Division (S), Rural, Lehragaga, District Sangrur.
...Respondents/opposite parties First Appeal against the order dated 29.05.2013 of the District Consumer Disputes Redressal Forum, Sangrur.
Quorum :-
Hon'ble Mr. Justice Gurdev Singh, President. Shri Baldev Singh Sekhon, Member Mrs. Surinder Pal Kaur, Member .
Present:-
For the appellant :Sh. Tribhawan Singla, Advocate JUSTICE GURDEV SINGH, PRESIDENT :
In view of the statement made by the counsel for the appellant, and the ratio of the judgment of the Hon'ble Supreme Court in 2013 (3) CLT 2006 titled as U.P. Power Corporation Limited & Ors. Vs. Anis Ahmad, the appeal is dismissed as withdrawn and the appellant is permitted to withdraw the complaint with liberty to approach the appropriate authority under the Electricity Act, 2003. First appeal No. 804 of 2013 2
The period spent by him before the Foras under the Consumer Protection Act, 1986, shall be excluded by the authority under the said Act while computing the period of limitation.
(JUSTICE GURDEV SINGH) PRESIDENT (BALDEV SINGH SEKHON) MEMBER August 29, 2013 (SURINDER PAL KAUR) Kumud MEMBER