RAMESH KUMAR ROHILLA Vs. BHARTI AIRTEL LTD

JUDGEMENT

(1.) IN this revision petition, there is challenge to order dated 15.11.2011, passed by Delhi State Consumer Disputes Redressal Commission, (short, "State Commission") vide which appeal of the petitioner/complainant was dismissed. The grievance of petitioner is that his mobile No. 9818070874 has been debarred for outgoing calls since 21.8.2010. It is also alleged that the same was disconnected on 6.9.2010 for incoming calls by the respondent/opposite party. However, mobile phone services were restored on 14.10.2010 for four days. Again outgoing calls were restricted on 18.10.2010. Finally, it was permanently disconnected on 9.11.2010. It is further alleged that respondent has disconnected the mobile service without any valid reasons. Petitioner has made the payment of their each and every bill till date.

(2.) RESPONDENT after receipt of the notice, filed an application challenging the maintainability of the complaint itself, before the District Forum. District Forum, vide order dated 19.2.2011 held:

(3.) BEING aggrieved, petitioner filed an appeal before the State Commission which dismissed the same, vide its impugned order observing as under: