Gujarat High Court
Anup Industries Ltd vs Dakshin Gujarat Vij Co.Ltd. & 2 on 27 December, 2006
Author: D.N.Patel
Bench: Dn Patel
SCA/27226/2006 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 27226 of 2006
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ANUP INDUSTRIES LTD. - Petitioner(s)
Versus
DAKSHIN GUJARAT VIJ CO.LTD. & 2 - Respondent(s)
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Appearance :
MR ASPI M KAPADIA for the Petitioner.
None for Respondent(s) : 1 - 3.
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CORAM : HONOURABLE MR.JUSTICE DN PATEL
Date : 27/12/2006
ORAL ORDER
Notice returnable on 12th January,2007.
2. Learned counsel for petitioner submitted that the petitioner is ready and willing to deposit full amount of revised bill dated 4th December,2006, which is at Annexure "D" to the memo of the petition, subject to the rights and contentions raised by the petitioner and on that condition, electricity supply may be continued.
3. In view of the aforesaid submission, if the petitioner deposit the amount of Rs.4,56,440.29 ps. on or before 4th January,2007 with the respondent authority, the electricity supply shall not be disconnected. The amount, which will be deposited, will be without prejudice to the HC-NIC Page 1 of 2 Created On Fri Aug 12 03:30:14 IST 2016 SCA/27226/2006 2/2 ORDER rights and contentions of the petitioner and it will be subject to the result of the present petition. Direct service permitted.
(D.N.PATEL,J) *dipti HC-NIC Page 2 of 2 Created On Fri Aug 12 03:30:14 IST 2016