State Consumer Disputes Redressal Commission
Punjab State Power Corporation Limited vs Ram Nath Yadav Son Of Sh. Murari Yadav on 10 February, 2014
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No. 1121 of 2011
Date of institution : 21.07.2011
Date of decision : 10.02.2014
1.Punjab State Power Corporation Limited, The Mall, Patiala through its Managing Director.
2. SDO/AEE, Punjab State Power Corporation Limited, Civil Lines, Sub Division, Bathinda.
.... Appellants-opposite parties Versus Ram Nath Yadav son of Sh. Murari Yadav R/o Matti Dass Nagar, Bathinda.
...Respondent-complainant First Appeal against the order dated 31.03.2011 of the District Consumer Disputes Redressal Forum, Bathinda.
Quorum :-
Hon'ble Mr. Justice Gurdev Singh, President.
Shri Baldev Singh Sekhon, Member. Mrs. Surinder Pal Kaur, Member Present:-
For the appellants : Sh. Rajneeesh Malhotra, Advocate For the respondent : Sh. Mukand Gupta, Advocate JUSTICE GURDEV SINGH, PRESIDENT :
Heard.
2 In view of the statement made by the learned counsel for the respondent/complainant the appeal is allowed. The order of the District Forum is set aside and the complaint filed by him is dismissed as withdrawn with liberty to approach the appropriate authority under the Electricity Act, 2003.
3. The period during which he was pursuing the complaint before the District Consumer Forum and defending the appeal before this Commission shall be excluded by the appropriate authority while First appeal No. 1121 of 2011 2 computing the period of limitation for the application, which may be filed before it.
(JUSTICE GURDEV SINGH) PRESIDENT (BALDEV SINGH SEKHON) MEMBER February 10, 2014 (SURINDER PAL KAUR) Kumud MEMBER First appeal No. 1121 of 2011 3