C E S C LTD Vs. ANGURBALA SADHUKHAN

JUDGEMENT

(1.) This appeal is directed assailing the judgment and order No.77 dt.22.12.92 passed in CRF Case No.128 of 1992 by the Howrah District Consumer Redressal Forum hereinafter referred to as Howrah District Forum.

(2.) By the impugned order dt.22.12.92 and Ld. Howrah District Forum directed to shift the meter and D. C. Service standing in the name of the Complainant from the room of one Gopal Chandra Ghosh an illegal occupier for which the complainant was and ready to comply with the requisite formalities. The appellant accordingly intimated certain formalities to be complied for shifting the service connection by a letter written in its behalf to the respondent who agreed to comply with all formalities but the one of formalities namely the consent from all existing consumers was not possible to be complied by the complainant. The Ld. Advocate appearing on behalf of the opposite parties before the Howrah District Forum raised no objection. Accordingly the Ld. Howrah District Forum allowed the prayer of the complainant in terms of the impugned order. JUDGMENT

(3.) It is a case simplicitor against compliance of the formalities.