PURAN MURTI EDUCATION SOCIETY Vs. UHBVNL

JUDGEMENT

(1.) The Puran Murti Education Society, Sonepat Haryana has filed this revision petition against the order of the Haryana State Consumer Disputes Redressal Commission in FA No.1681 of 2011. The State Commission has set aside the relief granted to the Complainant /revision petitioner by the District Forum, Sonepat and allowed the appeal of the S.D.O. OP Sub-Division UHBVNL on the sole ground that the Complainant is not a consumer. The relevant para in the order reads:-

(2.) On this limited issue, whether the petitioner/Complainant is a consumer or not, the revision petition contends that

(3.) We have considered this contention of the revision petitioner with reference to the record submitted before us and the arguments of Mr. Dinesh Malik, counsel for the petitioner.