DISTRICT MANAGER TELEPHONES Vs. MUNILAL BRIJ MOHAN

JUDGEMENT

(1.) ORDER

(2.) THE Revision Petitioner-District Manager, Telephones, Jalandhar, Punjab-has come up with this Revision Petition challenging the legality of the Order passed by the District Forum, Jalandhar, issuing what is virtually a temporary injunction against the Telephone Department from disconnecting the telephone of the Complainant, the Respondent herein, on the ground of non-payment of a bill that was remaining unpaid. THE appeal filed by the Telephone Department before the Stale Commission, Punjab was dismissed rather summarily by the State Commission without even considering the question as to whether the District Forum has the power inhand to pass such an interim order.