UTTARI HARYANA VIDYUT PRASARAN NIGAM LIMITED Vs. S P SINGH

JUDGEMENT

(1.) THE delay of 30 days in filing of the appeal is condoned for the reasons stated in the application moved on behalf of the appellants.

(2.) CHALLENGE in this appeal is to the order dated 19.6.2003 passed by District Consumer Disputes Redressal Forum, Panchkula whereby following relief was granted:

(3.) THE complainant is resident of STUBS GT3, 5006, BERGEN, P.O. Box No. 26815836 NORWAY and at the time of filing complaint was residing at 5501, Jalvayu Vihar, Sector 20, Panchkula. According to complainant he used to remain abroad for a considerable period and his children were studying in India and used to stay in flat No. 5501, Jalvayu Vihar, Sector 20, Panchkula.