MOHMAD SIDDIK ADAM HAFEJI SINDHI VADA TEKARA BHARUCH Vs. TELECOM DIVISIONAL ENGINEER

JUDGEMENT

(1.) The appellant, the original complainant being dissatisfied by the second order of the District Forum, Bharuch dated 9.11.91 in Complaint No.171 of 91 files this Revision Application.

(2.) The complainant's telephone connection appears to have been dis-connected without serving any notice as alleged in the memo copy and on approaching the learned Judge of the District Forum an order was passed by the learned Judge on 7.11.91 to re-connect the telephone of the complainant within 24 hours. It appears that thereafter the Telephone Department appeared before the learned Judge and submitted that the Department wanted to file an appeal with the State Commission and, therefore, the order passed by the learned Judge be stayed.

(3.) The learned Judge has stayed his order dated 7.11.91 till 15.11.1991 to enable the department to file an appeal.