JAIPUR VIDYUT VITARAN NIGAM LTD. Vs. MUKESH MALI

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 26.10.2012 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in Appeal No. 1858/2011 - JVVNL Vs. Mukesh Mali by which, while dismissing appeal, order of District Forum allowing complaint was upheld. Brief facts of the case are that Complainant/respondent had electricity connection from OP/petitioner and OP issued bill to the complainant for the month of February, 2010 and demanded Rs. 22,347/ - on the basis of report of Electricity Department. Alleging deficiency on the part of OP, complainant filed complaint before District forum. OP resisted complaint and submitted that meter was inspected and as per inspection report demand was raised and prayed for dismissal of complaint. Learned District Forum after hearing both the parties, allowed complaint, quashed demand and further allowed compensation of Rs. 1,000/ - and litigation cost of Rs. 1,000/ -. Appeal filed by OP was dismissed by learned State Commission by impugned order against which this revision petition has been filed.

(2.) NONE appeared for the respondent even after service of notice and he was proceeded ex -parte.

(3.) LEARNED Counsel for the petitioner submitted that order passed by learned State Commission is not speaking order; hence, revision petition be allowed and impugned order be set aside and matter may be remanded to the learned State Commission to dispose of appeal by speaking order.