AJMER VIDYUT VITARAN NIGAM LTD Vs. KESHAR DEVI

JUDGEMENT

(1.) IN this revision filed against the order dated 24.1.2007 of Consumer Disputes Redressal Commission Rajasthan, Jaipur, notice was issued to the respondent limited to relief (ii) as granted by the State Commission. By the said order, the appeal was allowed in following terms:

(2.) SHORT submission advanced by Mr. Manu Mridul for the petitioners/opposite parties is that the dispute concerning unauthorized use of electricity cannot be referred to the Dues Settlement Committee under term/condition No. 50(2) read with 48 (B)(4) of the Terms and Conditions for Supply of Electricity - 2004 framed by the Ajmer Vidyut Nigam Ltd., Ajmer. Both these terms/conditions being material are reproduced below:

(3.) ACCORDINGLY , while allowing revision, part of the impugned order at (ii) above is set aside and case remanded to the State Commission for appeal being decided on merit limited to that issue. No order to cost.