State Consumer Disputes Redressal Commission
Parminder Singh Son Of Balvir Singh, vs Punjab State Power Corporation Ltd., on 29 November, 2013
2nd Additional Bench
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
SECTOR 37-A, DAKSHIN MARG, CHANDIGARH
First Appeal No.897 of 2012
Date of institution : 4.7.2012
Date of Decision : 29.11.2013
Parminder Singh son of Balvir Singh, resident of H. No. 17819, chandsar
Basti Bibi Wala Road, Bhatinda.
...Appellant/Complainant
Versus
1.Punjab State Power Corporation Ltd., The Mall, Patiala through its MD/CMD/Chairman.
2. SDO/AEE Punjab State Power Corporation Limited, Cant. Sub Division, Bhatinda.
...Respondents/Opposite Parties First Appeal against the order dated 26.4.2012 of the District Consumer Disputes Redressal Forum, Bathinda.
Before:-
Shri Gurcharan Singh Saran, Presiding Judicial Member Shri Piare Lal Garg, Member Present:-
For the appellant : Sh. Inderjit Sharma, Advocate GURCHARAN SINGH SARAN, PRESIDING JUDICIAL MEMBER:
Appellant has made the statement that he does not want to pursue the appeal.
In view of the statement of the appellant, the appeal is dismissed as withdrawn.
(Gurcharan Singh Saran)
Presiding Judicial Member
November 29, 2013 (Piare Lal Garg)
as Member