National Consumer Disputes Redressal
K. Karunakaran vs Secretary, Kerala State Electricity ... on 26 November, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1658 OF 2015 (Against the Order dated 12/02/2015 in Appeal No. 596/2015 of the State Commission Kerala) 1. K. KARUNAKARAN S/O KUTTY, KULANGARA HOUSE, MEENANGADI POST, SULTHAN BATHERI WAYANAND NOW RESIDING AT KERALATHOTAM NEAR DODAHALLY, KABBAHALLY POST GUDALPETTA VIA, GUDALPETTA TALUK CHAMARAJNAGAR-571109 KARNATAKA ...........Petitioner(s) Versus 1. THE SECRETARY, KERALA STATE ELECTRICITY BOARD & ANR. VYDHYUTHI BHAVAN, PATTOM TRIVANDRUM-695004 2. THE ASSISTANT ENGINEER ELECTRICAL SECTION KSEB, MEENANGADI WAYANAD-673591 KERALA ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE V.K. JAIN, PRESIDING MEMBER HON'BLE DR. B.C. GUPTA, MEMBER For the Petitioner : MR. RISHI JAIN (AMICUS CURIAE) For the Respondent : Mr. M. T. George, Advocate Dated : 26 Nov 2015 ORDER After some arguments, the learned counsel for the petitioner/complainant seeks to withdraw the complaint itself with liberty to approach a Forum other than a Consumer Forum for the redressal of the grievances of the petitioner/complainant.
In view of the aforesaid statement, the complaint and the revision petition are dismissed as withdrawn. Leave as sought is granted.
The learned Amicus Curiae shall be paid fees as per the rules of the Registry.
......................J V.K. JAIN PRESIDING MEMBER ...................... DR. B.C. GUPTA MEMBER