SWARAN SINGH SETHI Vs. NORTH DELHI POWER LTD

JUDGEMENT

(1.) VIDE this appeal the appellant is challenging the order of the District Consumer Forum (North) dated 17.9.2008 passed in his complaint case No. 776/07 whereby the OP/Respondent has been directed to revise his electricity bill from August 2005. He has prayed for modification of that order to the extent that the bill may be revised from date of installation of meter instead of August 2005 and suitable compensation and cost may be paid.

(2.) THE appeal is being contested by the OP/Respondent who has filed reply.

(3.) ARGUMENTS have been addressed by Mr. N.D. Sharma, Counsel for the appellant, Mr. Manish Shrivastava, Counsel for the Respondent, and Mr. Harshendu, Manager (Legal) of the Respondent. We have gone through the record.