PRAVEEN SHARMA Vs. NORTH DELHI POWER LIMITED

JUDGEMENT

(1.) This revision petition is directed against the order dated 15.05.2007 of the Delhi State Conusmer Disputes Redressal Forum, Delhi (in short, 'the State Commission').

(2.) The brief order of the State Commission is reproduced below:

(3.) I have heard the petitioner in person and Mr. Krishnendu Datta, Advocate on behalf of the respondents and gone through the records.