State Consumer Disputes Redressal Commission
Ranjit Singh vs Pseb on 27 March, 2015
FIRST ADDITIONAL BENCH
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
PUNJAB,
DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
First Appeal No.1646 of 2011
Date of institution: 14.11.2011
Date of Decision : 27.03.2015
Ranjit Singh aged 56 years son of Karnail singh resident of
Village Kot Sukhia Tehsil and District Faridkot.
.....Appellant.
Versus
1.Chairman cum Managing Director, Punjab State Power Corporation Ltd., The Mall, Patiala.
2. Senior Executive Engineer Operation division, Punjab State Power Corporation Ltd., Faridkot.
3. Assistant Executive Engineer Operation Suburban Sub Division, PSPCL, Faridkot.
Respondents.
First Appeal against the order dated 29.9.2011 passed by the District Forum, Faridkot.
Before:-
Shri J.S.Klar, Presiding Judicial Member Shri V.K. Gupta, Member.
Present:-
For the appellant : None
For respondent : None
J.S.KLAR, PRESIDING JUDICIAL MEMBER None is present on behalf of the appellant despite repeated calls. On previous dates i.e. 13.02.2014, 04.07.2014, 14.11.2014 & 10.02.2015 also none appeared on First Appeal No.1646 of 2011 2 behalf of the appellant. It appears that the appellant is not interested to pursue the appeal. Accordingly, the appeal is dismissed for want of prosecution.
(J.S.Klar) Presiding Judicial Member March 27, 2015 (V.K. Gupta) Lb/- Member