(1.) The present application under Article 227 of the Constitution of India read with Sec. 151 of CPC is at the instance of the employer being aggrieved by the order passed by the State Consumer Forum holding that the opposite party no. 1 as a consumer and thereby directing the employer not to cause any hindrance to the opposite party from enjoying electricity service 24X7 at his quarter being no. 7/785 K.C. Mills, Garden Reach Road in Appeal No. A/359/2018 on 19/11/2019.
(2.) Facts necessary for determination of the present revisional application in gist is that works in employer Kesoram Textile Mills Limited at Metiabruz is under suspension since 1999. The opposite party Sri Thakur Singh was appointed as a Staff Trainee.
(3.) The appellants have contended that the opposite party was never provided with any official quarter. The petitioner has wrongly occupied one of the vacant quarters at Kesho Colony by breaking pad lock and thereby illegally using the electricity beyond the free100 units.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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