VIJAY KUMAR BERI Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) THIS appeal filed by complainant in Complaint Case No. 44/2009 pending before District Forum -II, Mehrauli, New Delhi is directed against the interim/interlocutory order dated 17.09.2010 directing the appellant/complainant to pay 75% of the bill amount Rs. 86,629.24 within 10 days from the date of order. It has been further provided in the impugned order that "if the appellant/complainant failed to pay the bill amount within due time , Electricity Board/BSES can disconnect the electricity supply".

(2.) THE complaint case was then fixed for evidence of the respondent/OP on 13.12.2010.

(3.) SINCE the impugned order is interim order , therefore appeal has been treated as revision.