RELIANCE ENERGY B S E S LTD Vs. MIR MOZAM ALI

JUDGEMENT

(1.) APPEAL is moved today by and on behalf of the appellants for admission hearing and we proceed to dispose of the same at its threshold itself on hearing the learned Counsel for the appellants and on perusal of the material available before us as we are satisfied that appeal herein does not merit admission. (For brevity's sake appellant -org. O. Ps. hereinafter are referred to as 'electricity Board' and respondent -org. complainant as 'complainant' ).

(2.) THE Electricity Board has taken exception to the order dated 10th October, 2003 passed by Mumbai Suburban District Forum, Bandra holding it being deficient in the matter of raising and issuance of bills upon the complainant in respect of electricity consumption supplied to him and so holding has ordered compensation of Rs.4,000/ - and cost of Rs.1,000/ -.

(3.) AS stated Electricity Board has challenged the said findings.