AGGARWAL LOOMTEX Vs. SUB DIVISIONAL OFFICER, UHBVNL

JUDGEMENT

(1.) HEARD .

(2.) PETITIONER /Complainant, being aggrieved by impugned order dated 05.03.2012 passed by State Consumer Disputes Redressal Commission, Haryana, Panchkula (for short, 'State Commission'), has filed present revision petition.

(3.) PETITIONER had filed a Consumer Complaint before District Forum against Respondent/OP, alleging deficiency in service on the part of it. District Forum vide order dated 27.09.2005 allowed the complaint.