DAKSHIN GUJARAT VIJ COMPANY LIMITED Vs. HIKAL LIMITED

JUDGEMENT

(1.) By way of present petition, the petitioner herein is aggrieved by the order dtd. 30/12/2020 passed by the Consumer Grievances Redressal Forum, Dakshin Gujarat Vij Company Ltd., Surat in Case No. 87/2020-21 directing the petitioner to process the application of load reduction of the respondent No.1, grant the same and inform the respondent No.1 as well as Forum within 30 days.

(2.) Aggrieved by the aforesaid, the petitioner has preferred this petition for the following reliefs:

(3.) Heard Ms. Lilyu Bhaya, learned advocate appearing for the petitioner and Ms. Minoo Shah, learned advocate appearing for the respondent No.1.