GOURI CERAMICS LTD Vs. O S E B

JUDGEMENT

(1.) Excessive demand and consequential disconnection of supply of electricity is grievance of complainant.

(2.) Case of complainant is that demanding arrear of Rs.39,222.76 paise as per bills received on 10.3.1989 supply one was disconnected On 31.3.1989. On 17.12.1990 complainant was intimated that till October, 1989 the dues are for Rupees forty four thousand and odd. Even after receipt of the same, complaint has been filed on 4.7.1992. Thus, long after the deficiency in service has been alleged for disconnection of electricity on 31.3.1989. In view of this matter, we are inclined to entertain this complaint which is accordingly dismissed.