SURIYA BEGUM Vs. BSES YAMUNA POWER LTD

JUDGEMENT

(1.) THE limited grievance of the appellant against the impugned order dated 5.5.12008 is that her Counsel made wrong statement of withdrawal of the complaint before the District Forum without her knowledge. Her grievance was not redressed by the District Forum or by the respondent.

(2.) SINCE the complaint was dismissed as withdrawn merely on the statement of Mr. S.L. Chaudhary, appearing for the appellant, without having any authority from the appellant to withdraw the same, the appeal is allowed, the impugned order is set aside and the matter is sent back to the District Forum for deciding the same on merits.

(3.) THE appellant shall appear before the concerned District Forum on 9.7.2008 to aforesaid extent.