ACCOUNTS OFFICER JHARKHAND STATE ELECTRICITY BOARD Vs. ANWAR ALI
LAWS(SC)-2007-10-22
SUPREME COURT OF INDIA
Decided on October 09,2007

ACCOUNTS OFFICER, JHARKHAND STATE ELECTRICITY BOARD Appellant
VERSUS
ANWAR ALI Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by the National Consumer Disputes Redressal Commission, New Delhi (in short "the National Commission").
(3.) The appellants had questioned correctness of the findings recorded by the District Consumer Forum, Ranchi (in short "District Forum") and the State Consumer Disputes Redressal Commission, Jharkhand, Ranchi (in short "the State Commission") before the National Commission.;


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