PRAMOD LAXMAN ZINJE Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Appellant is original complainant and against the order dated 12.3.2004 dismissing his complaint that this appeal has been filed.

(2.) We are proceeding to dispose of this appeal at the stage of its admission itself on perusal of the material available in the appeal paper book and on hearing the learned Advocate for appellant.

(3.) As stated the appellant is complainant and he is running a hotel in the name of G. Garden Hotel at Pen, District Raigad. The complaint was filed by him alleging deficiency against the respondent/orl. O. P. in short Electricity Board with a case that the bill in question raised and issued and served upon the complainant in respect of consumption of power supply to the hotel premises was exorbitant and excessive etc.