M K PATHAK Vs. ELECTRICITY OMBUDSMAN AND 2 ORS
LAWS(ALL)-2018-10-44
HIGH COURT OF ALLAHABAD
Decided on October 10,2018

M K Pathak Appellant
VERSUS
Electricity Ombudsman And 2 Ors Respondents

JUDGEMENT

Rajiv Joshi, J. - (1.) Heard learned counsel for the petitioner.
(2.) The petitioner is an Executive Engineer, Electricity Urban Distribution Division-II, Saharanpur. He has filed this petition challenging the orders dated 08.12.2015 and 16.05.2015 passed by respondent No.1 Electricity Ombudsman, Lucknow and the Consumer Grievance Redressal Forum, Saharanpur Division, Saharanpur (hereinafter referred to as "Forum").
(3.) The averments as made in the petition reveals that the complaint of the respondent No.3 was allowed by the Forum vide order dated 16.05.2015.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.