GURDEO KAUR Vs. MAHAPRABANDHAK KANPUR ELECTRICITY SUPPLY ADMINISTRATION

JUDGEMENT

(1.) A complaint has been filed by Smt. Gurdeo Kaur in which KESCO has been impleaded as opposite party.

(2.) Mr. Prateek Saxena, Counsel for the revisionist/complainant and Mr. Isar Hussain for KESCO have been heard.

(3.) An application by the complainant seems to have been moved before the District Consumer Forum, Kanpur Nagar seeking an interim order against the Recovery Certificate said to have been issued in pursuance of electricity charges remaining outstanding against the power connection issued by KESCO.