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State Consumer Disputes Redressal Commission

Maharashtra State Electricity ... vs Shaikh Khalil Shaikh Ahmed, on 31 July, 2009

                                   1                  R.P..No.:27/09




                                Date of filing :20.07.2009
                                Date of order :31.07.2009
MAHARASHTRA STATE CONSUMER DISPUTE REDRESSAL
COMMISSION,MUMBAI, CIRCUIT BENCH AT AURANGABAD.


REVISION PETITION NO. :27 OF 2009
IN COMPLAINT CASE NO.:531 OF 2009
DISTRICT CONSUMER FORUM :AURANGABAD.


Maharashtra State Electricity
Distribution Co.Ltd.,
Through it`s
Assistant Executive Engineer,
Cidco Sub-Division,
Cidco,Aurangabad.                          ...REVISION PETITIONER
                                           (Org.Opponent)

VERSUS


Shaikh Khalil Shaikh Ahmed,
R/o Ginci, Aurangabad.                     ...RESPONDENT

(Org.Complainant) CORAM : Shri.S.G.Deshmukh, Hon`ble Presiding Judicial Member.

Mrs.Uma S.Bora, Hon`ble Member.

Present : Adv.Smt.Smita Medhekar for revision petitioner Adv.Shri.S.T.Agrawal for respondent.

O R A L O R D E R Per Shri.S.G.Deshmukh Hon`ble Presiding Judicial Member.

Heard learned counsel Smt.Smita Medhekar for revision petitioner and learned counsel Shri.S.T.Agrawal for respondent.

Respondent is ready to deposit amount of Rs.60,000/- for restoring supply.

Supply be restored within three days from the date of deposit of the amount of Rs.60,000/-. Respondent/org.complainant is to deposit the current bills regularly. Revision petition is disposed of. No order as to cost.

Mrs.Uma S.Bora                                    S.G.Deshmukh
     Member                                 Presiding Judicial Member.

Mane