AIR 2021 UTTARAKHAND 1 ::AIROnline 2020 Utr 329 ::AIROnline 2020 UTR 329 ::(2021) 1 Civ LJ 447 ::2021 (1) Civil LJ 447

Uttarakhand High Court

Hon'ble Judge(s): Sharad Kumar Sharma , J

Consumer Protection Act (68 of 1986) , S.15— Electricity Act (36 of 2003) , S.42(5), S.42(8)— Uttarakhand Electricity Regulatory Commission (Release of new LT Connections, Enhancement and Reduction of loads) Regulations (2013) , Regn.3.1— Appeal - Powers of State Commission - Complaint relating to demand of electricity dues - State Commission can allow or dismiss appeal against judgment of District Forum - State Commission has no power to grant liberty, to approach CGRF (Consumer Grievance Redressal Forum) constituted under Electricity Act, 2003 - Remedy u/S. 42(5) of Act 2003 would be barred by S. 42(8) read with Regn.3.1. (Para 6 8)