State Consumer Disputes Redressal Commission
Punjab State Power Corporation Limited vs Rahul Mehra on 17 January, 2023
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB, CHANDIGARH.
First Appeal No.371 of 2022
Date of institution : 17.05.2022
Reserved On : 18.10.2022
Date of decision : 17.01.2023
Punjab State Power Corporation Limited through the SDO
(Commercial), Civil Lines Division, Islamabad, Sub-Division,
Opposite Hall Gate, Amritsar.
....Appellant/Opposite Party
Versus
Rahul Mehra, S/o Satish Mehra, Prop of M/s J.H. Textiles,
Carrying on business at Chitti Kothi, 22 No. Phatak, Islamabad,
Amritsar.
.....Respondent/Complainant
First Appeal against the order dated 10.08.2021 passed by the District Consumer Disputes Redressal Commission, Amritsar. Quorum:-
Hon'ble Mrs. Justice Daya Chaudhary, President Mrs. Urvashi Agnihotri, Member.
1) Whether Reporters of the Newspapers may be allowed to see the Judgment? Yes/No
2) To be referred to the Reporters or not? Yes/No
3) Whether judgment should be reported in the Digest? Yes/No Present:-
For the appellant : Sh. Sehaj Bir Singh, Advocate For the respondent : Sh. Sukhandeep Singh, Advocate First Appeal No.371 of 2022 2 JUSTICE DAYA CHAUDHARY, PRESIDENT For detailed order, see order passed in First Appeal No.170 of 2022 (Punjab State Power Corporation Limited vs. Shri Ram Nath alias Ram Lubhaya).
(JUSTICE DAYA CHAUDHARY) PRESIDENT (URVASHI AGNIHOTRI) MEMBER January 17, 2023.
SK