SC: Consumer Complaint Not Maintainable Against Power Distributor For Raising Additional Bill - (13 Oct 2021)
Consumer
Supreme Court has held that a consumer complaint is not maintainable against a power distributor for raising an additional bill on account of short-assessment. The Court has agreed with the finding of the National Consumer Disputes Redressal Commission that the raising of additional bill did not amount to "deficiency in service" as defined under the Consumer Protection Act, 2019.
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