- (1.) This regular second appeal has been filed by M/s Ranbaxy Laboratories (appellant-plaintiff) against the judgment and decree dated 2.8.2000 passed by the learned District Judge, Rupnagar whereby the appeal filed by the appellant-plaintiff against the judgment and decree dated 7.10.1997 passed by the learned Additional Civil Judge (Senior Division), Kharar has been dismissed.
(2.) As per facts of this case, connection of the consumer (appellant herein) was checked by Assistant Executive Engineer, Flying Squad, Patiala vide ECR No.903 dated 31.8.1991 and it was recommended that working of the meter may be got checked from MMTS, Patiala. The Assistant Executive Engineer, MMTS checked the meter of the consumer on 11.9.1991 and reported that the KWH meter was running 48.80% slow, KVAH meter 34.6% slow and M.D.I. 31.95% slow. The meter was once again checked on 1.2.1992, and as the meter was dead, it was changed. Thereafter, the Deputy Director/C.B Cell, Ludhiana on the basis of report of M.M.T.S. overhauled the accounts of the consumer from 6/91 to 1/92 and a notice dated 1.3.1992 raising the demand of Rs.17,60,0005.56 was issued to the consumer. Consumer filed Civil Suit No.233 dated 7.4.1992 in the Court of Additional Civil Judge (Senior Division), Kharar which was dismissed on 7.10.1997. Against this order it filed a Civil Appeal in the Court of District Judge, Ropar which was dismissed on 2.8.2000. Against this appeal RSA No.104 of 2001 was filed in the High Court. Simultaneously, the Board filed SLP in the Hon'ble Supreme Court which was decided by the Hon'ble Supreme Court on 8.12.2010 and the following order was passed: Accordingly, we permit the respondent to make a representation to the Committee in respect of its grievances and we request the Committee to decide the same preferably within two months from the date of filing of the same. The representation must be made within three weeks from today. Till disposal of the said representation, we request the High Court not to dispose off the second appeal pending before it.
(3.) In pursuance to this order passed by the Hon'ble Supreme Court and in the pending petition by the High Court, the consumer approached the Zonal Level Grievances Redressal Committee (hereinafter referred to as Rs.the Committee') of the respondent-Board (now PSPCL).;