State Consumer Disputes Redressal Commission
Punjab State Electricity Board vs M/S Ch. Surja Ram on 2 September, 2013
F.A. No. 1433 of 2007 1
2nd Additional Bench
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No. 1433 of 2007
Date of institution : 30.10.2007
Date of decision : 02.09.2013
1.Punjab State Electricity Board, The Mall, Patiala through its Secretary.
2. Assistant Executive Engineer City Sub Division Punjab State Electricity Board, Malout, Tehsil Malot, District Muktsar.
.....Appellants Vs. M/s Ch. Surja Ram and Sons Cotton Ginning and Pressing Factory, Malout Mandi Tehsil Malout, District Muktsar through its partner Chaudhary Amar Kumar son of Chaudhary Surja Ram resident of Malout Mandi Tehsil Malout, District Muktsar ..Respondent First Appeal against the order dated 03.05.2007 passed by the District Consumer Disputes Redressal Forum, Muktsar.
Before:-
Sh. Gurcharan Singh Saran, Presiding Judicial Member. Sh. Piare Lal Garg, Member.
Sh. Jasbir Singh Gill, Member Present:-
For the appellants : None
For the respondent : Ex-parte
GURCHARAN SINGH SARAN, PRESIDING JUDICIAL MEMBER In this appeal counsel for the appellant last appeared on 24.09.2010. Thereafter the appeal was fixed for 26.05.2011, 08.09.2011, 12.01.2012, 19.03.2012, 07.05.2012, 16.07.2012, 05.11.2012, 14.01.2013, 17.07.2013 and 13.08.2013, on those dates none appeared for the appellant. Thereafter the appeal is fixed for 02.09.2013 but even today none has appeared for the F.A. No. 1433 of 2007 2 appellant and it appears that the appellant is not interested in pursuing the appeal.
The appeal is therefore dismissed in default for want of prosecution.
Copies of this order be sent to the parties free of cost.
(GURCHARAN SINGH SARAN) PRESIDING JUDICIAL MEMBER (PIARE LAL GARG) PRESIDING MEMBER Sept 2, 2013. (JASBIR SINGH GILL) Rupinder MEMBER