State Consumer Disputes Redressal Commission
Sau Usha Shalikram Sahu, vs Maharashtra State Electricity ... on 23 October, 2013
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
STATE CONSUMER
DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH
AT NAGPUR
5 TH FLOOR,
ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES,
NAGPUR-440 001
First Appeal
No. FA/12/353
(Arisen out
of Order Dated 15/06/2012 in Case No.. cc/12/17 of District Amravati)
Sau Usha Shalikram Sahu,
R/o Bajrang Tekdi, Amaravati,
Tq. & Distt. Amaravati.
Through its constituted Power of Attorney
Shalikram Ajuddiprasad Sahu,
Resident of Masanganj, Amravati,
Tq. & Distt. Amravati.
...........Appellant(s)
Versus
1.Maharashtra State Electricity Distribution Co. Ltd., Through its Executive Engineer, Urban Division-II, Amaravati, Tq. & Distt. Amaravati.
2. Maharashtra State Electricity Distribution Co. Ltd., Through its Dy. Executive Engineer, Urban Division-II, Amaravati, Tq. & Distt. Amaravati.
3. Dy. Executive Engineer, Flying Squad, M.S.E.D.C.L., Akola, Tq. & Distt. Akola. ..........Respondent(s) First Appeal No. FA/12/354 (Arisen out of Order Dated 15/06/2012 in Case No. cc/12/18 of District Amravati) Sau Usha Shalikram Sahu, R/o Bajrang Tekdi, Amaravati, Tq. & Distt. Amaravati.
Through its constituted Power of Attorney Shalikram Ajuddiprasad Sahu, Resident of Masanganj, Amravati, Tq. & Distt. Amravati. ...........Appellant(s) Versus
1. Maharashtra State Electricity Distribution Co. Ltd., Through its Executive Engineer, Urban Division-II, Amaravati, Tq. & Distt. Amaravati.
2. Maharashtra State Electricity Distribution Co. Ltd., Through its Dy. Executive Engineer, Urban Division-II, Amaravati, Tq. & Distt. Amaravati.
3. Dy. Executive Engineer, Flying Squad, M.S.E.D.C.L., Akola, Tq. & Distt. Akola. ...........Respondent(s) BEFORE:
HON'ABLE MR. B.A. Shaikh, Judicial PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE MR.N. ARUMUGAM MEMBER PRESENT:
None ......for the Appellant Adv. Mr. D.K. Aware ......for the Respondent ORDER (Delivered on 23/10/2013) PER SHRI B.A. SHAIKH, HON'BLE PRESIDING MEMBER.
None present for the appellant. Adv. Mr. D.K. Aware is present for the respondent. On last date also none had appeared for the appellant for hearing on delay condonation application and hence last chance was granted to the appellant and adjourned till today. Today also none appeared for the appellant. Therefore, the appeals deserve to be dismissed in default. Appeals be recalled at 3.00 p.m. for order.
Appeals are recalled at 3.15 p.m. today. Presently also none appeared for the appellant. As none appeared for the appellants on last date and today also, the appeals are dismissed in default.
Dated:- 23/10/2013.
[HON'ABLE MR.
B.A. Shaikh, Judicial] PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER ay