SRI. VIJAY WADHERA, 47 HARIDWAR ROAD, DEHRADUN Vs. CHAIRMAN CONSUMERS GRIEVANCES REDRESSAL FORUM, GARHWAL ZONE, DEHRADUN AND OTHERS

JUDGEMENT

(1.) ABOVE representation was received in this office on 1.3.2005 and accordingly has been registered as Representation No. 3/2005 of dated 1.3.2005. Copy of the representation was sent to the Licensee on 10.3.2005 for submission of a point -wise reply along -with the month -wise bill details from the time of the Complainant's claim of having deposited Rs. 23,500.00 to be submitted by the date of the first hearing, scheduled for 18.3.2005.

(2.) ON 18.3.2005 both parties were present. The Licensee was represented by their Learned Counsel Sri S.M. Jain, Advocate while Sri Vijay Wadhera represented his own case and was him -self present. Sri S.M. Jain made his arguments while Sri Wadhera requested additional time to argue his case. Accordingly 6.4.2005 was fixed to allow Sri Wadhera to present his arguments.

(3.) ON 20.4.2005 Sri Wadhera sub -mitted written arguments. To this the Learned Counsel for the Licensee Sri S.M. Jain observed, after he had read it, that it contained a repetition of the previous points. Sri Jain wanted to know when Sri Wadhera deposited the Rs. 23,500.00 as the written statement does not contain this information. The Complainant did not get any receipt for payment of this amount. The Complainant was asked to produce evidence of having deposited this amount. The next date was fixed for 4.5.2005.