State Consumer Disputes Redressal Commission
The Punjab State Electricity Board ... vs Surjit Kaur Wd/O Sh. Darbara Singh on 5 February, 2010
2nd Bench
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB
SCO NO.3009-12, SECTOR 22-D, CHANDIGARH.
First Appeal No.699 of 2004.
Date of Institution : 17.06.2004.
Date of Decision : 05.02.2010.
1.The Punjab State Electricity Board Patiala, through its Secretary.
2. The Assistant Engineer, Punjab State Electricity Board, Sub Urban-II, Tapa Mandi, Tehsil Barnala, Distt. Sangrur.
....Appellants.
Versus
1. Surjit Kaur wd/o Sh. Darbara Singh, aged about 60 years, R/o Village Tajo Ke, Tehsil Barnala, Distt. Sangrur.
2. Sarabjit Singh;
3. Jasvir Singh;
Both sons of Sh. Darbara Singh, Residents of Village Tajo Ke, Tehsil Barnala, Distt. Sangrur.
....Respondents.
First Appeal against the order dated 27.04.2004 passed by the District Consumer Disputes Redressal Forum, Sangrur.
Before:-
Lt. Col. Darshan Singh (Retd.), Presiding Member.
Shri Piare Lal Garg, Member. Present:-
For the appellants : Sh. Balwinder Singh, Advocate.
For the respondents : None.
LT. COL. DARSHAN SINGH (RETD), PRESIDING MEMBER:-
Learned counsel for the appellants has submitted that the appellants have already released the tubewell electric connection to the respondent on F.A. No.699 of 2004 2 27.1.2005 vide account No.AP-23/439 and prayed that the appeal be dismissed as the same has become infructuous.
Since the appellants have already released the tubewell electric connection to the respondent on 27.1.2005, therefore, this appeal is dismissed as having become infructuous.
Disposed of.
(LT. COL. DARSHAN SINGH [RETD.]) PRESIDING MEMBER (PIARE LAL GARG) MEMBER February 05, 2010.
(Gurmeet Singh)