EXECUTIVE ENGINEER, MAHARASHTRA STATE ELECTRICITY, DISTRIBUTION COMPANY LTD , BEED AND ANOTHER Vs. KISAN MARUTI AJBE

JUDGEMENT

(1.) Rule. Returnable forthwith. By consent, heard finally at admission stage.

(2.) Being aggrieved by the order dated 20.01.2015 passed by the learned Presiding Member of Maharashtra State Consumer Dispute Redressal Commission, Mumbai, Circuit Bench at Aurangabad (hereinafter for the sake of brevity called as the "State Commission") in first appeal No. 105 of 2014, the original appellants have preferred this writ petition.

(3.) Brief facts giving rise to the present writ petition are as follows:-