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Executive Engineer (Elect.) vs District Consumer Dispute
2023 Latest Caselaw 12042 Ori

Citation : 2023 Latest Caselaw 12042 Ori
Judgement Date : 5 October, 2023

Orissa High Court
Executive Engineer (Elect.) vs District Consumer Dispute on 5 October, 2023
                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P.(C) No.29609 of 2023

                                  Executive Engineer (Elect.),       ....        Petitioners
                                  TPWODL, Sundargarh & Ors.
                                                          Mr. Prasanta Kumar Tripathy, Adv.
                                                           -versus-
                                  District Consumer Dispute              ....      Opp. Parties
                                  Redressal Commission
                                  (DCDRC), Sundargarh-1 &
                                  Anr.



                                           CORAM:
                                           DR. JUSTICE S.K. PANIGRAHI

                                                             ORDER
             Order                                          05.10.2023
             No.

W.P.(C) No.29609 of 2023 & I.A. No.14235 of 2023

01. 1. This matter is taken up through hybrid

arrangement.

2. Heard learned counsel for Petitioners.

3. Through this Writ Petition the Petitioner

challenges the judgment and order dated 27.07.2023

passed by the learned District Consumer Disputes

Redressal Commission, Sundargarh-1 in Consumer

Complaint Case No.57 of 2019. Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 06-Oct-2023 17:33:09

// 2 //

4. In such view of the matter, let notice be issued to

the Opposite Party No.2 by Regd. Post with A.D./Speed

Post making it returnable by 6th November, 2023.

Requisites shall be filed within three working days from

today.

5. List this matter on 7th November, 2023.

6. As an interim measure, it is directed that operation

of the judgment and order dated 27.07.2023 passed by the

learned District Consumer Disputes Redressal

Commissioner, Sundargarh-1 in Consumer Complaint

Case No.57 of 2019/Annexure-9 shall remain stayed till

the next date of listing of this matter.

(Dr. S.K. Panigrahi) Judge

Ayaskanta

Signature Not Verified Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 06-Oct-2023 17:33:09

 
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