LAWS(UTRCDRC)-2009-7-1

UHBVNL Vs. GULZAR SINGH

Decided On July 09, 2009
UHBVNL Appellant
V/S
GULZAR SINGH Respondents

JUDGEMENT

(1.) THIS is an appeal received by transfer from Haryana State Consumer Disputes Redressal Commission against order of District Consumer Disputes Redressal Forum, Kaithal (for short hereinafter to be referred as 'District Forum' dated 14.12.2001 passed in Complaint Case No. 248 of 1999, Sh. Gulzar Singh v. SDO, HVPN and Others.

(2.) IN nutshell, the case of the complainant is that he is having electricity connection No. JH -1382 for 7.5 BHP load. It is alleged that the OPs issued him a notice dated 5.9.1998 for Rs. 40,425 on the allegation that his load was found to be 15 BHP. The complainant's version is that this notice is wrong because his load is only 7.5 BHP. This complaint has been filed by the complainant for quashing the notice.

(3.) THE OPs never filed any reply and therefore, their defence was struck of vide order dated 5.9.2000.