CARF ANDHRA PRADESH Vs. G M TELEPHONES HYDERABAD

JUDGEMENT

(1.) Petition under Sec.151 of CPC praying that in the circumstances stated in the Memo, of grounds filed therewith the Commission will be pleased to stay order from disconnecting Telephone No.220441 until the issue of excess Telephone Bill dated 11.11.19912 for Rs.66,003.00 is settled, pending C. D. No.24/93 on the file of the State Commission.

(2.) The petition coming on for orders, upon perusing the petition and the Memorandum of Grounds filed therewith and upon hearing the arguments of Mr. K. Gopalan, Administration case. A. P. for the Complainant.

(3.) It is ordered that notice do issue to the opposite party herein to show cause why this application should not be complied with and it is further ordered that on condition of the petitioner/complainant depositing a sum of Rs.25,000.00 (Rupees Twenty five thousand only) with the telephone department within a period of (2) weeks from the date of this order. The disconnection of Telephone No.220441, be and hereby is stayed, pending further orders on this petition. And in default of above mentioned condition the petition shall stand dismissed. NOTE : The receipt of this order will be deemed to be the receipt of notice in the case. The case will be taken for hearing on 29.3.1993.