(1.) Petitioner, who is the complainant, is present in person and the respondent is present alongwith his counsel Mr. Vijay Mishra, Advocate.
(2.) We have heard the parties.
(3.) It is the case of the complainant/petitioner that he had booked replacement of his gas cylinder with the N. D. Gas Service on 10.03.2008 but he was not able to get