M/S Shirdi Foods Pvt. Ltd. vs Bihar State Power Holding Company ... on 5 May, 2025

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Patna High Court - Orders

M/S Shirdi Foods Pvt. Ltd. vs Bihar State Power Holding Company ... on 5 May, 2025

Bench: A. Abhishek Reddy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.10458 of 2024
                 ======================================================
                 M/s Shirdi Foods Pvt. Ltd. represented through its Director Sri Shivnath
                 Choudhary, Gender- Male, aged about 54 years, son of Ramdeo Chaudhary,
                 resident of Balughat, Nazirpur, P.O. - Bela, P.S. - Bela, Muzaffarpur- 842001

                                                                       ... ... Petitioner/s
                                                Versus
           1.    Bihar State Power Holding Company Limited through its Chairman-cum-
                 Managing Director, Vidyut Bhawan, Bailey Road, Patna.
           2.    The North Bihar Power Distribution Company Limited through its
                 Managing Director, Vidyut Bhawan, Bailey Road, Patna.
           3.    The Superintending Engineer, North Bihar Power Distribution Company
                 Limited, Ramdayalu, Muzaffarpur.
           4.    The Executive Engineer (Urban-II), North Bihar Power Distribution
                 Company Limited, Electric Supply Division (East), Ramdayalu,
                 Muzaffarpur.
           5.    The Assistant Electrical Engineer(East), North Bihar Power Distribution
                 Company Limited Electric Supply Division (East), Ramdayalu,
                 Muzaffarpur.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :        Mr. Ajit Kumar Sinha, Advocate.
                 For the Respondent/s   :        Mr. Vinay Kirti Singh, Advocate.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
                                       ORAL ORDER

7   05-05-2025

The petitioner has approached this Court earlier by way of CWJC No. 2467 of 2024 for similar relief.

2. This Court vide order dated 29.04.2025 passed in CWJC No. 2467 of 2024 has held as under:-

"3. Without going into the merits or demerits of the case, having regard to the fact that the petitioner is willing to pay the dues which are levied by the authorities. The petitioner is directed to approach the Patna High Court CWJC No.10458 of 2024(7) dt.05-05-2025 2/2 Respondent No. 4 along with the representation within a period of 10 days from today and on receipt of the representation, the Respondent No. 4 shall give the statement of account of the petitioner containing all the details of the arrears of electricity dues within a period of one week thereof.

4. in case the petitioner pays entire due amount, the authority shall take necessary steps for re-connection of the electricity supply within a period of one week from the date of payment of the amounts demanded by the authorities."

3. Having regard to the above, the present writ petition is not maintainable and the same is dismissed. The petitioner is directed to comply with the earlier order dated 29.04.2024 passed in CWJC No. 2467 of 2024 for which a further period of two weeks is granted from today.

4. With the above directions, the present writ petition stands dismissed.

(A. Abhishek Reddy, J) shakir/-

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Patna High Court - Orders