KANPUR ELECTRICITY SUPPLY CO.LTD.AND ANR. Vs. UTTAR PRADESH ELECTRICITY REGULATORY COMMISSION, LUCKNOW AND ORS.
LAWS(ALL)-2011-11-262
HIGH COURT OF ALLAHABAD
Decided on November 22,2011

Kanpur Electricity Supply Co.Ltd Appellant
VERSUS
Uttar Pradesh Electricity Regulatory Commission, Lucknow Respondents

JUDGEMENT

- (1.) HEARD Sri Tripathi for petitioner and perused the record.
(2.) WRIT petition is directed against the order date 21.9.2010 passed by Electricity Ombuds­man rejecting appeal/representation of petition­ers against order dated 21.10.2009 (wrongly typed as 8.9.2010 since it is the date of reply submitted by petitioner No. 1 before the Con­sumer Grievance Redressal Forum, Kanpur, respondent No. 3). Fact, in brief, giving rise to the present dispute are as under.
(3.) IT is said that at the premises No. 14/75, Civil Lines, Kanpur Nagar, there existed three electrical connections as under: (i) Connection No. 7113/017093/15 K.W. load in the name of Kishore Asnani (ii) Connection No. 7113/017074/10 K.W. load in the name of Devendra Asnani (iii) Connection No. 7113/017427/15 K.W. load in the name of Hemlata Asnani ;


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