SHRIRAM GOVINDRAM PUNIA Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available in the appeal paper book and on hearing the learned Advocates for the parties as above. (For brevitys sake appellant is hereinafter referred to as Complainant and respondent as Electricity Board ).

(2.) The complainant has filed this appeal against the order dated 6th July, 2002 passed by District Forum Thane.

(3.) As the facts reveal and the same are indeed revealing that the appeal in question is not a proper remedy as such.