MAHAMAYA AGRO INDUSTRIES Vs. ELECTRICITY OMBUDSMAN

JUDGEMENT

(1.) The first petition has been filed by the Maharashtra State Electricity Distribution Company Limited, Nagpur challenging the order of the Electricity Ombudsman dated 17.10.2018. The second petition is filed by the consumer challenging the same order.

(2.) For the sake of brevity, the Maharashtra State Electricity Distribution Company shall be hereinafter referred to as the Company and the petitioner in the second petition M/s. Mahamaya Agro Industries, shall be hereinafter referred to as the Consumer.

(3.) The dates and sequence of events which are common to both the petition since they emerge from the same proceedings, are as follows: