State Consumer Disputes Redressal Commission
Panchimanchal Vidyut Vitaran Nigam vs Vinay Kumar Advo. on 24 July, 2017
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 First Appeal No. A/1229/2017 (Arisen out of Order Dated 20/04/2017 in Case No. Ex/12/2017 of District Shambhal) 1. Panchimanchal Vidyut Vitaran Nigam Ex. Engg. E.D.D. Ditt. Shambhal ...........Appellant(s) Versus 1. Vinay Kumar Advo. S/O Sri Brahm Shanker R/O Mohalla Dher Distt. Shambhal ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN PRESIDENT For the Appellant: For the Respondent: Dated : 24 Jul 2017 Final Order / Judgement
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UTTAR PRADESH, LUCKNOW APPEAL NO. 1229 OF 2017 (Against order dated 20-04-2017 in Execution Case No. 12/2017 of the District Consumer Forum, Sambhal ) Paschimanchal Vidyut Vitran Nigam Limited Through Managing Director Its Managing Director, Victoria Park Meerut.
Executive Engineer, Electricity Distribution Division District Sambhal ...Appellant Vs. Vinay Kumar, Advocate S/o Brahm Shanker R/o Mohalla Dher Sambhal ...Respondent BEFORE:
HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN, PRESIDENT HON'BLE MR. R C CHAUDHARY, MEMBER For the Appellant : Sri Isar Husain, Advocate.
For the Respondent : Dated : 24-07-2017 JUDGMENT
MR. JUSTICE AKHTAR HUSAIN KHAN, PRESIDENT(ORAL) Sri Isar Husain, learned Counsel for the appellant appeared.
Heard learned Counsel for the appellant and perused impugned order dated 20-04-2017.
Impugned order has been passed by District Consumer Forum in Execution Case No. 12/2017 Vinay Kumar, Advocate V/s Paschimanchal Vidyut Vitran Nigam Limited arising out of judgment and order dated 11-01-2017 passed by District Consumer Forum, Sambhal in Complaint No. 63/2016 Vinay Kumar, Advocate V/s Paschimanchal Vidyut Vitran Nigam Limited and another.
Vide impugned order, the District Consumer Forum, Sambhal has issued BW against appellant in above execution case.
Appellant has filed appeal under Section-15 of the Consumer Protection Act 1986 against judgment and order dated 11-01-2017 passed by District :2: Consumer Forum in above Complaint No. 63/2016 Vinay Kumar, Advocate V/s Paschimanchal Vidyut Vitran Nigam Limited and in said appeal operation of impugned judgment and order has been stayed. As such, the impugned order dated 20-04-2017 passed by District Consumer Forum in above execution Case No. 12/2017 Vinay Kumar V/s Paschmanchal Vidyut Vitran Nigam Limited has become ineffective. As such, appeal is disposed of finally with this observation.
Let copy of this order be made available to the parties as per rules.
( JUSTICE A H KHAN ) PRESIDENT ( R C CHAUDHARY ) MEMBER Pnt [HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN] PRESIDENT