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State Consumer Disputes Redressal Commission

Punjab State Power Corporation Ltd. vs Nachhatar Singh on 20 December, 2013

                                                                           1
First Appeal no.526 of 2012


                                                      2nd Additional Bench


   STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
                      PUNJAB
       DAKSHIN MARG, SECTOR 37-A, CHANDIGARH


                        First Appeal No. 526 of 2012

                                              Date of institution: 30.04.2012
                                              Date of Decision: 20.12.2013

   1.

Punjab State Power Corporation Ltd. Through its Chairman-

cum-Managing Director, the mall, Patiala.

2. Senior XEN Punjab State Power Corporation Ltd, Bhagta Division, Bhagta Bhai Ka, District Bathinda.

3. Sub Divisional Officer/Asstt. Executive Engineer, Punjab State Power Corporation Ltd, Sub Division Bhagta Bhai Ka, Tehsil Phul, Distt. Bathinda.

.....Appellants/OPs Versus Nachhatar Singh, aged 70 years, son of Sh. Kehar Singh son of Sh. Jhanda Singh, Resident of Village Jalal, Tehsil Phul, Distt. Bathinda.

.....Respondent/complainant Argued By:-

For the appellants : Sh. A.S.Chaudhary, Advocate For the respondent : None First Appeal against the order dated 12.03.2012 passed by the District Consumer Disputes Redressal Forum, Bathinda.

Quorum:-

Shri Gurcharan Singh Saran, Presiding Judicial Member Shri Piare Lal Garg, Member Shri Jasbir Singh Gill, Member ORDER 2 First Appeal no.526 of 2012 Gurcharan Singh Saran, Presiding Judicial Member The counsel for the appellants has made a statement that the appellants do not want to pursue the appeal any further as the appellants had already complied with the order of the learned District Forum passed in Complaint No. 508 dated 17.10.2011, therefore, the appeal is dismissed as withdrawn.
2. The appellants had deposited an amount of Rs. 3,000/-

with this Commission at the time of filing the appeal. This amount of Rs. 3,000/- with interest accrued thereon, if any, be remitted by the registry to appellant No. 3 by way of a crossed cheque/demand draft after the expiry of 45 days under intimation to the learned District Forum.

(Gurcharan Singh Saran) Presiding Judicial Member (Piare Lal Garg) Member December 20, 2013. (Jasbir Singh Gill) as Member