GULSHAN JAIN Vs. DHBVNL

JUDGEMENT

(1.) THE District Forum as well as the State Commission came to the conclusion that the execution petition filed by the petitioner already stands satisfied. The State Commission in its judgment at para No.4, has observed, as under: -

(2.) AGGRIEVED by that order, the petitioner has filed the instant revision petition. He appeared in person and was heard for a considerable time. He submitted that he was not heard at all by the courts below and particularly, para No.9 of his execution petition moved under Section 27 (1) of the Consumer Protection Act, 1986, was not decided. The said para is reproduced as below: -