National Consumer Disputes Redressal
Ajmer Vidyut Vitran Nigam Ltd. & Anr. vs Bhagga on 5 September, 2012
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 329 OF 2012 (Against the order dated 07.04.2011 in Appeal No.1281/2010 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur) Ajmer Vidyut Vitran Nigam Ltd. & Anr. ..... Petitioner(s) Versus Bhagga ...... Respondent(s) REVISION PETITION NO. 330 OF 2012 (Against the order dated 07.04.2011 in Appeal No.1282/2010 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur) Ajmer Vidyut Vitran Nigam Ltd. & Anr. ..... Petitioner(s) Versus Madan Lal ...... Respondent(s) REVISION PETITION NO. 331 OF 2012 (Against the order dated 07.04.2011 in Appeal No.1284/2010 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur) Ajmer Vidyut Vitran Nigam Ltd. & Anr. ..... Petitioner(s) Versus Narayan Lal ...... Respondent(s) REVISION PETITION NO. 332 OF 2012 (Against the order dated 07.04.2011 in Appeal No.1285/2010 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur) Ajmer Vidyut Vitran Nigam Ltd. & Anr. ..... Petitioner(s) Versus Madan Lal & Anr. ...... Respondent(s) REVISION PETITION NO. 333 OF 2012 (Against the order dated 07.04.2011 in Appeal No.1297/2010 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur) Ajmer Vidyut Vitran Nigam Ltd. & Anr. ..... Petitioner(s) Versus Shankar Lal ...... Respondent(s) REVISION PETITION NO.683 OF 2012 (Against the order dated 07.04.2011 in Appeal No.1280/2010 of the Rajasthan State Consumer Disputes Redressal Commission, Jaipur) Ajmer Vidyut Vitran Nigam Ltd. & Anr. ..... Petitioner(s) Versus Rajmal ...... Respondent(s) BEFORE: HONBLE MR. JUSTICE R.C. JAIN, PRESIDING MEMBER HONBLE MR. S.K. NAIK, MEMBER HONBLE MR. JUSTICE V.B. GUPTA, MEMBER For the Petitioner(s) : Mr. Manu Mridul, Advocate with Mr. Anant K. Vatsya, Advocate & Ms. Priyanka Singh, Advocate Pronounced on : 5th September, 2012 ORDER
PER MR. JUSTICE V.B.GUPTA, MEMBER After perusing the record, it transpires that above noted petitions, pertains to Recovery of dues of electricity.
In view of the order passed by Honble Supreme Court in Special Leave to Appeal (Civil) No. 35906 of 2011, consideration of issue with regard to Recovery of electricity dues, is deferred in all these petitions.
List the matter on 25.1.2013 for directions.
..J (R.C. JAIN) PRESIDING MEMBER .
(S.K. NAIK) MEMBER .J (V.B. GUPTA) MEMBER Sonia/