NITESH MALIK Vs. UTTARAKHAND POWER CORPORATION LTD
LAWS(UTNCDRC)-2014-2-4
UTTARAKHAND STATE CONSUMER DISPUTES REDRESSAL COMMISSION
Decided on February 18,2014

Nitesh Malik Appellant
VERSUS
Uttarakhand Power Corporation Ltd. Respondents

JUDGEMENT

B.C. Kandpal, J. - (1.) DR . Nitesh Malik, S/o Sh. Jitendra Kumar, R/o 56, Rajdhani Enclave, G.M.S. Road, Near Balliwala Chowk, Dehradun, who has filed a consumer complaint No. 306 of 2013 before the District Forum, Dehradun, has moved an application dated 23.8.2013 under Section 27 of the Consumer Protection Act, 1986, stating therein that the following persons have disobeyed the order dated 13.8.2013 passed by this Commission in Revision Petition No. 10 of 2013 and hence action be taken against them under Section 27 of the Consumer Protection Act, 1986. 1. Uttarakhand Power Corporation Ltd., Urja Bhawan, Kanwali Road, Dehradun
(2.) MR . Ravi Kumar Rajora, Executive Engineer, Electricity Distribution Division (South), Uttarakhand Power Corporation Ltd., 18 E.C. Road, Dehradun Mr. Sunil Pokhriyal, S.D.O., Electricity Distribution Division (South), Uttarakhand Power Corporation Ltd., Vasant Vihar, Dehradun
(3.) MR . Upendra, Junior Engineer, Electricity Distribution Division (South), Uttarakhand Power Corporation Ltd., Vasant Vihar, Dehradun;


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