ELECTRICAL EXECUTIVE ENGINEER Vs. SENU SINGH

JUDGEMENT

(1.) This Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986 (the 'Act 1986') in challenge to the Order dated 10.08.2017 of The State Consumer Disputes Redressal Commission, Bihar (the 'State Commission') in Revision No. 03 of 2017 arising out of the Order dated 29.11.2016 of The District Consumer Disputes Redressal Commission, Samastipur (the 'District Commission') in Complaint No. 202 of 2016.

(2.) Heard the learned counsel at admission.

(3.) The complaint before the District Commission is still pending adjudication. Vide its Order dated 29.11.2016 the District Commission had passed an interim direction to the opposite party electricity distribution co. to provide electricity connection to the complainant. Against this interim direction revision was preferred by the electricity distribution co. before the State Commission.