State Consumer Disputes Redressal Commission
Jharkhand State Electricity Board vs Chhitish Chandra Mandal on 15 July, 2015
Daily Order JHARKHAND STATE CONSUMER DISPUTES REDRESSAL COMMISSION,RANCHI FINAL ORDER First Appeal No. FA/48/2011 (Arisen out of Order Dated in Case No. of District ) 1. Jharkhand State Electricity Board Ranchi 2. Electrical Executive Engineer Electric Supply Division Godda, P.O. & P.S.- Godda Godda 3. SDO, Electricity Godda 4. Junior Engineer Godda ...........Appellant(s) Versus 1. Chhitish Chandra Mandal Shuvdra Sadan, Bhawdih, P.S.- Godda, City District- Godda ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE R.K. Merathia PRESIDENT HON'BLE MRS. Sumedha Tripathi MEMBER For the Appellant: None For the Respondent: None ORDER
15/07/2015 - The reasons for delay in disposal of this appeal can be seen from the order sheet.
Inspite of fixing this case for passing ex-parte order, nobody appears for the parties.
It appears from the order dated 20.02.2014 that a prayer was made for filing substitution petition on behalf of the Complainant/ Respondent. Thereafter inspite of granting seven opportunities, substitution petition was not filed, on behalf of the Respondent.
Then on 26.03.2015, on the prayer of the appellant time was granted for filing substitution petition. Time was granted thrice to enable the appellant to file substitution petition.
Thus it appears that in terms of O 22 R 10-A CPC, the Respondent's counsel informed that the Respondent has died, but did not file substitution petition.
Then it was the duty of the appellant to file substitution petition. But, as noticed above, inspite of sufficient opportunity it was not filed.
In the circumstances this appeal stands dismissed as having abated.
Issue free copy of this order to all concerned for information and needful.
Ranchi, Dated:- 15.07.2015 [HON'BLE MR. JUSTICE R.K. Merathia] PRESIDENT [HON'BLE MRS. Sumedha Tripathi] MEMBER