Q. What are the equivalent citations for SURENDER vs UPKHAND ADHIKARI ?

The equivalence citation are LQ/NCDRC/2013/4676 ;

Q. What was the bench assigned for the case SURENDER vs UPKHAND ADHIKARI?

MR. K.S. CHAUDHARI, PRESIDING MEMBER , MR. B.C. GUPTA, MEMBER

SURENDER Vs. UPKHAND ADHIKARI On 25 November, 2013

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Surender v. Upkhand Adhikari

(National Consumer Disputes Redressal Commission, New Delhi)

Revision Petition No. 3379/2006 | 25-11-2013

Notice sent to the petitioner received back with postal remarks eceased As per postal remarks, petitioner has died and learned counsel for the petitioner has not moved any application for bringing legal heirs of the petitioner on record. Revision Petition abates. Perusal of record further reveals that on account of supply of electricity without meter, bill for consumption of electricity was raised, which bill was cancelled by the District Forum, but on appeal, the State Commission vide impugned order allowed the appeal and dismissed complaint. Revision Petition stands dismissed as abated. Later on, Ms. Reema Upadhyaya, Advocate for the respondents appeared and she was apprised of the order. ......................J K.S. CHAUDHARI PRESIDING MEMBER ...................... DR. B.C. GUPTA MEMBER -2-

Advocate List

Bench

MR. K.S. CHAUDHARI, PRESIDING MEMBER
MR. B.C. GUPTA, MEMBER

Eq Citations

LQ/NCDRC/2013/4676

Head Note

CONSUMER PROTECTION — Revision — Abatement of revision petition — Petitioner having died and no application for bringing legal heirs on record — Revision petition abated