EXECUTIVE ENGINEER ELECTRICITY DISTRIBUTION DIVISION DIVISION Vs. SINDHI SAHKARI AVAS SAMITI LTD. THROUGH ITS SECRETARY, SINDH NAGAR,CHIEF OFFICE SINDHU NAGAR, BAREILLY U.P.

JUDGEMENT

(1.) - Since 13.9.2016 had been declared as holiday on account of Eid in lieu of 12.9.2016, this case is being taken up today. IA/4963/2015

(2.) For the reasons stated in the application, the delay in filing the Revision Petition is condoned. The application stands disposed of accordingly. REVISION PETITION

(3.) Challenge in this Revision Petition, by the U.P. Power Corporation Ltd., Bareilly, is to the order dated 10.2.2015, passed by the State Consumer Disputes Redressal Commission, U.P. at Lucknow (for short the State Commission ) in Appeal No.1159/2003. By the said order, the State Commission has affirmed the order dated 18.5.2002 passed by the District Consumer Disputes Redressal Forum I, Bareilly (for short the District Forum ) in Complaint No.373/91. By the said order, the District Forum had directed the Petitioner herein to refund to the Respondent, namely, Sindhi Sahkari Awas Samiti Ltd. (for short the Samiti ), an amount of Rs. 92,080.00 along with interest at the rate of 9% per annum from 9.1.1990 till the date of actual refund.