State Consumer Disputes Redressal Commission
A.P.Transco And Others West Godavari vs Thota Suresh Kumar West Godavari on 19 August, 2009
BEFORE THE A BEFORE THE A.P.STATE CONSUMER DIPSUTES REDRESSAL COMMISSION : HYDERABAD F.A.I.A.No.1601/2009 in F.A.(Sr).2174/2008 ( C.C.No.115/2007,Dist. Forum, West Godavari, Eluru.) Between: 1.
The Divisional Electrical Engineer, A.P.Transco, A.P.E.P.D.C.L, Eluru, West Godavari District.
2. The Assistant Divisional Engineer, A.P.Transco, A.P.E.P.D.C.L., Kamavarapukota Village & Mandal, West Godavari District.
3.The Asst. Engineer, A.P.Transco, T.Narasapuram Village & Mandal, West Godavari District. Appellants/ Opp.parties And Thota Suresh Kumar, S/o Peddi Raju, Aged 35 years, Occ:Agriculturist , R/o.Tedlam Village, T.Narsapuram Mandal, West Godavari District. Respondent/ Complainant Counsel for the Petitioner : Sri O.Manohar Reddy Counsel for the Respondent : -
CORAM:HONBLE JUSTICE SRI D.APPA RAO , PRESIDENT, SMT. M.SHREEHA, HONBLE MEMBER AND SRI K.SATYANAND, HONBLE MEMBER WEDNESDAY, THE NINETEENTH DAY OF AUGUST, TWO THOUSAND NINE.
Oral Order: ( Honble Justice Sri D.Appa Rao, President) *** The learned counsel for the petitioner endorsed on the petition that the matter is not pressed. In view of the said endorsement petition is dismissed as withdrawn, consequently appeal is rejected.
The learned counsel for the petitioner/appellant requested that the amount deposited by way of statutory amount be transmitted to the District Forum, West Godavari , Eluru in order to enable the appellant to comply the order passed by the District Forum. The petitioner is permitted to withdraw the same.
PRESIDENT MEMBER MEMBER (19.8.2009)