State Consumer Disputes Redressal Commission
Sureshkumar Bhojrajmal Parwani, vs Maharashtra State Electricity Distri on 7 March, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, CIRCUIT BENCH, NAGPUR 5th floor, Administrative Building, Civil Lines, Nagpur-01 RP/08/66 (Not in confonet) (Arisen out of Order Dated null in Case No. of District ) Sureshkumar Bhojrajmal Parwani, R/o Krishna Nagar, Amravati. Vs. Maharashtra State Electricity Distri bution Co.Ltd. through its Executive Engineer (Accounts) Urban Dvn. Amravati. BEFORE: Hon'ble Mr.S.M. Shembole PRESIDING MEMBER
HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE Mr. N.Arumugam MEMBER PRESENT:
None ......for the Appellant None ......for the Respondent ORDER (Delivered on 07/03/2012) Revision Petitioner Sureshkumar as well as his counsel are absent. None for Respondent is present. We have perused theRevision Petition and also the impugned order which reflects that as against the electricity bill of Rs.1,12,510.46 the District Consumer Forum directed the Revision Petitioner to pay amount of Rs.35,000/- towards arrears out of Rs.112510.46 although the Revision Petitioner has deposited the bill amount of Rs.40,000/-. Considering huge bill amount, we find nothing wrong in issuing such direction. Hence, this Revision Petition is being devoid of any merit, deserves to be Dismissed and hereby dismissed.
No order as to costs.
Dated : 07/03/2012 [ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [HON'BLE Mr. N.Arumugam] MEMBER