M.D. PAKSHIMANCHAL VIDUT VITRAN NIGAM LTD. Vs. OMBUDSMAN, 3RD FLOOR, NEEDA BUILDING, VIBHUTI KHAND, GOMTI NAGAR, LUCKNOW

JUDGEMENT

(1.) Heard learned counsel for parties and perused the record.

(2.) Writ petition is directed against the order dated 30.9.2009 passed by Electricity Ombudsman (hereinafter referred to as "Ombudsman") on representation made by Consumer, respondent no. 3, against the order dated 16.12.2008 passed by Consumer Grievance Redressal Forum (hereafter referred to as "CGRF") denying refund of Rs. 14.44 lacs to respondent no. 3. The Ombudsman has set aside the order of CGRF to the extent it denies refund of Rs. 14.44 lacs to petitioner and has held that petitioner is not liable to pay any amount and the amount already paid by petitioner shall be adjusted.

(3.) The facts in brief giving rise to the present dispute may be narrated as under.