DIVINE ELECTROTECH PVT. LTD Vs. GIRIRAJ PRASAD GUPTA

JUDGEMENT

(1.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 19/11/2019 of the State Commission in appeal no. 14 of 2019 arising out of the Order dtd. 8/1/2019 of the District Commission in complaint no. 24 of 2015.

(2.) We have heard the learned counsel for the trader (the petitioner herein), for the complainant (the respondent herein) and for the electricity distribution corporation (the respondent no. 2 herein). We have also perused the record including inter alia the Order dtd. 8/1/2019 of the District Commission, the impugned Order dtd. 19/11/2019 of the State Commission and the petition.

(3.) The matter relates to a distribution-cum-APFC panel sold by the trader to the complainant.