RAKESH KUMAR SHARMA Vs. MANDALIYA ABHIYANTA DO

JUDGEMENT

(1.) This is an appeal against the order dated 29.10.1992 passed by District Consumer Forum Moradabad in Complaint Case No.14/91 rejecting the complaint.

(2.) Neither parties are in attendance. Ultimately the case has been taken up on revised list. The appeal is of the year 1992 and we are of the view on the perusal of the material available on record that the appeal can be disposed of on merits.

(3.) A perusal of the grounds contained in the memo of appeal shows that the impugned order has been impugned on the ground that without granting the rebate, the bills has been prepared by the respondent. There being deficiency in service the impugned order is not maintainable.