State Consumer Disputes Redressal Commission
The Vigillance Enforcement Officer ... vs Braja Kishore Pattnaik on 14 March, 2023
Cause Title/Judgement-Entry IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION ODISHA, CUTTACK First Appeal No. A/39/2015 ( Date of Filing : 16 Jan 2015 ) (Arisen out of Order Dated 29/11/2014 in Case No. CC/07/2013 of District Kandhamal) 1. the Vigillance Enforcement Officer Elect. Circle Bhanjanagar, Ganjam. 2. Executive Engineer, Electrical, SOUTH Co. Phulbani, Kandhamal. ...........Appellant(s) Versus 1. Braja Kishore Pattnaik S/o- Late Sankar Mohan Pattnaik, Masterpada, Phulbani, Kandhamal. ...........Respondent(s) BEFORE: HON'BLE MR. Dilip Kumar Mohapatra. PRESIDING MEMBER HON'BLE MR. Hemanta Kumar Mohanty MEMBER PRESENT: Mr. S.C. Dash, Advocate for the Appellant 1 Dated : 14 Mar 2023 Final Order / Judgement
Learned Counsel Mr. S.C.Dash entered appearance on behalf of the Appellants and filed Vakalatnama which is kept in records as such his name be reflected in cause list.
Learned Counsel for the Appellant filed petition to substitute Tata Power Southern Odisha Distribution Limited (in short TPSODL) as necessary party which is kept in record.
It is formal in nature and accepted.
Office is directed to correct the cause title and reflect the same in cause list.
During the course of hearing, learned Counsel for the Appellants filed a memo informing this Commission that matter has been settled between the Parties out of Court and the disputed bill amounting Rs.1,34,910/- (as involved in C.C. No. 07/2013) has been settled at Rs.34,513/-, which has already been paid by the Respondent on dt. 21-05-2016 without any objection for which the present Appeal has become infructuous and may be disposed of as withdrawn.
Memo be kept in record.
Hence the present appeal disposed of as infructuous.
Statutory amount may be refunded to the Appellant on proper identification.
Send back the DFR. [HON'BLE MR. Dilip Kumar Mohapatra.] PRESIDING MEMBER [HON'BLE MR. Hemanta Kumar Mohanty] MEMBER