State Consumer Disputes Redressal Commission
Smt. Savitri Devi vs Bses Rajdhani Power Ltd. on 10 October, 2007
IN THE STATE COMMISSION: DELHI IN THE STATE COMMISSION: DELHI (Constituted under section 9 clause (b) of the Consumer Protection Act, 1986) Date of decision: 10.10. 2007 First Appeal No.07/640 (Arising from the order dated 07.08.2007 passed by District Forum (South West) Sheikh Sarai, New Delhi in Complaint Case No.269/2007) Smt. Savitri Devi .Appellant, D-245, Prem Nagar, Najafgarh, New Delhi. Versus BSES Rajdhani Power Ltd. Respondent, Najafgarh, New Delhi. CORAM: Justice J.D. Kapoor, .. President Ms. Rumnita Mittal. Member
1. Whether reporters of local newspapers be allowed to see the judgment?
2. To be referred to the Reporter or not?
Justice J.D. Kapoor, President(ORAL)
1. Limited grievance of the appellant is that case of theft of electricity was made against the user of electricity connection No. K-2620 Z029 0400, whereas he is consumer of electricity connection bearing K.No.2620-Z051-0070.
2. Vide impugned order dated 07.08.2007, the complaint of the appellant has been stayed sine-die in view of the order of the High Court and order dated 28.02.2007 passed by this Commission. If it is so, grievance of the appellant can be remedied by giving him liberty to move an application before the District Forum bringing the aforesaid discrepancy in the K- numbers of the electricity meters on which the District Forum shall passed appropriate order.
3. In the result the appeal is dismissed with the aforesaid liberty.
4. Bank Guarantee/FDR, if any, furnished by the appellant be returned forthwith.
5. A copy of this order as per the statutory requirements be forwarded to the parties free of charge and also to the concerned District Forum and thereafter the file be consigned to Record Room.
Announced today on 10th day of October 2007.
(Justice J.D. Kapoor) President (Rumnita Mittal) Member Tri