DIVISIONAL ENGINEER TELEPHONES Vs. NEELMANI DAS

JUDGEMENT

(1.) this case was taken up in the revised list. The appellant is represented by Shri Sunil Sharma whereas neither the opposite party nor his Counsel is present. The case is of the year 1993. Further it was taken up after taking a view that the case can be decided on merits after hearing the submissions raised by the learned Counsel for the appellant and on perusing the record available. Since it is an old case the Commission thought it proper not to delay the appeal any further and to hear and decide the case on merits.

(2.) Consequently the case has been heard.

(3.) The complaint relates to alleged enhanced bill for the period 9.5.1991, 28.9.1991, 1.11.1991 and 23.1.1992.