KAMLA PRASAD TIWARI Vs. JUNIOR ENGINEER ELECTRICITY DEPT

JUDGEMENT

(1.) -the two appeals have been adjourned at the request of Mr. Deepak Mehrotra, Advocate. The Counsel for the complainant takes objection to adjournment of the case today. It appear that there is no stay order passed by the State Commission. In these circumstances the District Forum may enforce the order of the District Forum in the manner provided by Consumer Protection Act, 1986 . The Electricity Department is also directed to connect the electric connection of the complainant. This order will be subject to final decision of the case.

(2.) The two Appeals shall come up for hearing on 8th July 1993.