REGENT COMPUTRONICS PVT. LTD.

Manoramaben Kansara Wd/O. Balkrishna Kansara Appellant

V/S

Madhya Gujarat Vij Company Limited And Ors Respondents

Referred Judgements :-

CHAIRMAN THIRUVALLUVAR TRANSPORT CORPORATION VS. CONSUMER PROTECTION COUNCIL [REFERRED TO]
M P ELECTRICITY BOARD JABALPUR VS. HARSH WOOD PRODUCTS [REFERRED TO]
STATE OF KARNATAKA VS. VISHWABARATHI HOUSE BUILDING CO OPERATIVE SOCIETY [REFERRED TO]
SECRETARY THIRUMURUGAN CO OPERATIVE AGRICULTURAL CREDIT SOCIETY VS. M LALITHA DEAD [REFERRED TO]
HARYANA STATE ELECTRICITY BOARD VS. MAM CHAND [REFERRED TO]
KISHORI LAL VS. CHAIRMAN EMPLOYEES STATE INSURANCE CORPORATION [REFERRED TO]
GUJARAT URJA VIKASH NIGAM LTD VS. ESSAR POWER LTD [REFERRED TO]
GENERAL MANAGER TELECOM VS. M KRISHNAN [REFERRED TO]
OM PRAKASH SAINI VS. DCM LTD [REFERRED TO]
M P ELECTRICITY BOARD VS. BABOO LAL [REFERRED TO]
C E S C LTD VS. SUMITA PAL [REFERRED TO]
ACCOUNTS OFFICER JHARKHAND STATE ELECTRICITY BOARD VS. ANWAR ALI PROPRIETOR [REFERRED TO]
DAKSHIN HARYANA BIJLI VITRAN NIGAM LTD VS. MEGH RAJ [REFERRED TO]

JUDGEMENT

(1.) In these appeals, as common question of law is involved and common judgment dated 13.5.2010 passed by the learned Single Judge is under challenge, they were heard together and disposed of by this common judgment.

(2.) The only question involved in these cases is whether the Consumer Disputes Redressal Forum has jurisdiction to entertain the complaint filed by the consumer against the bill raised under Section 126 of the Electricity Act, 2003 or against the action taken under Section 135 of the Electricity Act, 2003.

(3.) The learned Single Judge by the impugned common judgment held that: -

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MANORAMABEN KANSARA Vs. MADHYA GUJARAT VIJ COMPANY LIMITED

Referred Judgements :-

JUDGEMENT

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