W.B.S.E.B. vs NITYA R.DAS

EARD learned Lawyer of both sides. By the impugned order dated 23.2.1999, the Forum excepted the complainant from paying Rs. 11,760.20 as claimed by the opposite party. There is further direction upon the opposite parties not to disconnect the service connection for non-payment of aforesaid dues. There was another direction upon the opposite parties to instal a new meter in good and running condition subject to payment of Rs. 1,100/- by the complainant. After having hEARD learned Counsel for the parties and on perusal of the judgment we think mat the matter should be adjudicated by the CEI, West Bengal. Accordingly, we direct the parties to refer the matter to CEI, West Bengal for adjudication of the disputes between them. The adjudication is to be done within a period of 3 months from the date of reference. The petitioner is to comply with the usual formalities within a period of fortnight from this date. In the meantime, there shall not be any disconnection of the service connection for non-payment of the disputed amount. It may be noted that the complainant would go on paying the charges for current consumption month by month as per usual practice. With this observation, the appeal be disposed of. The judgment of the Forum is modified to the extent noted above. Appeal disposed of.