State Consumer Disputes Redressal Commission
The Superintending Engineer ... vs M/S Sri Vijayalakshmi ... on 30 November, 2010
FA BEFORE THE A.P STATE CONSUMER DISPUTES REDRESSAL COMMISSION AT HYDERABAD. R.P.No.66/2010 against I.A.No.214/2010 IN C.C.No.155/2010 , District Forum, Prakasam at Ongole Between: 1.
The Superintending Engineer (Operation) A.P.S.P.D.L., Ongole.
2. The Divisional Electrical Engineer (Operation) A.P.S.P.D.L., Ramnagar, Ongole.
3. The Assistant Divisional Engineer (Operation Town) A.P.S.P.D.L., Kurnool Road, Ongole.
4. The Additional Assistant Engineer (Operation) D3 Section, Lambadi Donka, Ongole.
5. The Assistant Accounts Officer, Electricity Revenue Office, Town Rajapanagal Road, Ongole. Revision Petitioners/ Opp.parties And M/s Sri Vijayalakshmi Enterprises South Bypass road, Opp:S.S.Tank-1, Ongole, represented by its sole Proprietor Sri Neelisetty Yagna Narayana Prasad, S/o.late Pandu Ranga Rao, age 43 years, Hindu, Business, R/o.Ongole. Respondent/ Complainant.
Counsel for the Petitioners:M/s.O.Manohar Reddy Counsel for the Respondent- M/s.Kalpana Kilari QUORUM: THE HONBLE SRI JUSTICE D.APPA RAO, PRESIDENT AND SMT.M.SHREESHA, MEMBER .
TUESDAY, THE THIRTIETH DAY OF NOVEMBER, TWO THOUSAND TEN Oral order:(Per Honble Justice Sri D.Appa Rao, President) *** The learned counsel for the revision petitioners submitted that the matter has become infructuous on the ground that connection was given.
In the circumstances, the revision petition is dismissed as not pressed. There shall be no order as to costs.
Sd/-PRESIDENT.
Sd/-MEMBER.
JM Dt.30-11-2010