WESCO UTILITY LTD Vs. PRABHUDATTA PUROHIT

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This revision is directed against the ex parte interim order dated 29.12.2018 passed by the learned District Forum, Nuapada in CC No. 31 of 2018. The operative portion of which reads as follows:-

(3.) The revision petitioners representing Electricity Distribution Company WESCO are the OPs whereas the OP in this revision is the complainant before the learned District Forum.