SAUMITRA DAYAL SINGH - (1.) Rejoinder affidavit filed today, is taken on record.
(2.) Heard Ms. Usha Kiran, learned counsel for the petitioner and Sri R.P.S. Chauhan, learned counsel for the private-respondent.
(3.) The present writ petition has been filed by the Pashchimanchal Vidhyut Vitran Nigam Ltd. against the order dated 29.09.2018 passed by the Permanent Lok Adalat, Moradabad, in Complaint Case No.03 of 2018 (Kunwar Petrol v. Pashchimanchal Vidhyut). By that award, the Permanent Lok Adalat has set aside the provisional assessment order made by the petitioner against its consumer namely respondent no.2.;