INDERPAL JAISWAL Vs. UPPCL

JUDGEMENT

(1.) The petitioners who were engaged in manufacturing of saria, plates etc. had taken electric load of 209.75 KVA from the respondent. The said load was being used by them for manufacturing process.

(2.) The complainant was resisted by the respondent primarily on the ground that the penalty had rightly been imposed upon the Complainants, they having contravened the orders issued by the state government.

(3.) The District Forum having allowed the consumer complaint the respondent approached the concerned State Commission by way of an appeal. The appeal was allowed by the State Commission and the consumer complaint was consequently dismissed. Being aggrieved the petitioners are before this Commission.