NORTH DELHI POWER LIMITED Vs. GYPSY COLLECTION

JUDGEMENT

(1.) IN a complaint case filed by the respondent/ complainant against the OP/appellant North Delhi Power Limited, with regard to electricity connection No. 34200127918 and the electricity bill pertaining to his commercial premises, the parties arrived to terms and filed a settlement before the District Forum, which is being reproduced here in after for easy understanding: For the purpose of settlement we will charge six months assessment for the defective period 3.5.2003 to 9.5,2005

(2.) THE District Forum on consideration of the settlement filed before it and hearing the parties passed the following orders:

(3.) THE OP electricity company moved a review application to modify the order passed by the District Forum, which the Forum declined.