KANPUR ELECTRICITY SUPPLY COMPANY LTD Vs. U P ELECTRICITY REGULATORY COMMISSION LUCKNOW
LAWS(ALL)-2011-9-159
HIGH COURT OF ALLAHABAD
Decided on September 22,2011

KANPUR ELECTRICITY SUPPLY COMP. LTD. Appellant
VERSUS
UTTAR PRADESH ELECTRICITY REGULATORY COMM.LUCKNOW Respondents

JUDGEMENT

- (1.) Heard Sri Tripathi for petitioner and perused the record. Writ petition is directed against the order dated 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).
(2.) 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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