State Consumer Disputes Redressal Commission
Dav College Trust & Managing Society vs The Madhyapradesh Electiriciy Board on 22 March, 2010
IN THE STATE COMMISSION : DELHI IN THE STATE COMMISSION : DELHI (Constituted under Section 9 clause (b)of the Consumer Protection Act, 1986 ) Date of Decision: 22-03-2010 Case No. C-21/05 DAV COLLEGE TRUST & MANAGING SOCIETY (Employees Provident Fund) Through its Trustee, Having Office at: Chitra Gupta Road, Paharganj, New Delhi -COMPLAINANT Versus 1.
THE MADHYAPRADESH ELECTIRICIY BOARD Shakti Bhawan, Rampur, Jabalpur 482 008
2. R.R. FINANCIAL CONSULTANTS LTD., 412-22 Indra Prakash Building, 21- Barakhamba Road, New Delhi 110 001
3. THE GOVERNMENT OF MADHYAPRADESH, Through its Resident Commissioner at Delhi, M.P. Bhawan, New Delhi - RESPONDENTS CORAM :
JUSTICE BARKAT ALI ZAIDI - President SHRI M.L. SAHNI - Member
1.
Whether reporters of local newspapers be allowed to see the judgment?
2. To be referred to the Reporter or not?
JUSTICE BARKAT ALI ZAIDI (ORAL) ORDER
1. Complaint is called out. NONE present for Complainant. Shri Kuldeep Tomar, clerk of Ms Pragati Neekhra, Counsel for the Op No. 1 & 3 present. NONE present for Op No. 2.
2. The complaint is dismissed in complainant or his counsels default
3. Bank Guarantee/FDR, if any, be returned to the appellant after completion of due formalities.
4. A copy of this order as per the statutory requirements, be forwarded to the parties free of charge and thereafter the file be consigned to Record Room.
5. Announced on 22nd March 2010.
(JUSTICE BARKAT ALI ZAIDI) PRESIDENT (M.L. SAHNI) MEMBER AV