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Delhi District Court

C.C. No. 271A/13, Bses (Ypl) vs . Amit Kumar Anand Page 1 Of 3 on 18 July, 2014

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     IN THE COURT OF DR. SHAHABUDDIN : ADDITIONAL  
    SESSIONS JUDGE, SPECIAL ELECTRICITY COURT, EAST  
           DISTT., KARKARDOOMA COURTS, DELHI

COMPLAINT CASE NO. 271A/13
P.S. SHAKARPUR, DELHI
U/S 135/138 OF THE ELECTRICITY ACT, 2003
CASE I.D. NO. 02402R0076692013

B.S.E.S. YAMUNA POWER LIMITED,
HAVING ITS REGISTERED OFFICE AT
SHAKTI KIRAN BUILDING,
KARKARDOOMA, 
DELHI­32.
THROUGH ITS AUTHORIZED REPRESENTATIVE
SH. JITENDER SHANKER
                                ........ COMPLAINANT COMPANY  

                                  VERSUS

AMIT KUMAR ANAND (R/C AND USER)
R/O 5/187, GALI NO.4, LALITA PARK,
LAXMI NAGAR, DELHI­110092.                   
                                .......... ACCUSED

DATE OF INSTITUTION OF THE CASE                         :13.03.2013
DATE ON WHICH JUDGMENT WAS RESERVED                     :18.07.2014
DATE OF PASSING OF JUDGMENT                             :18.07.2014



C.C. NO. 271A/13, BSES (YPL) VS. AMIT KUMAR ANAND              PAGE 1 of 3
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JUDGMENT :

1. A fresh complaint was filed in this case against accused namely Amit Kumar Anand before this court on 13.03.2013 for offences punishable U/s 135/138 of the Electricity Act, 2003 for taking action against the accused as per law.

2. This case was fixed for today i.e. on 18.07.2014 for appearance of the accused before this court today.

3. It was stated by Sh. Mukesh Sharma, AR of the complainant company before this court today i.e on 18.07.2014 that accused has settled the dispute with the complainant company out of court by making payment of the entire settled amount and further submitted that this case be disposed of today as fully and finally settled amicably between both the parties. He has also filed No Dues Certificate Ex. C­1 today regarding payment of entire settled amount to the complainant company by the accused.

4. Statement of Sh. Mukesh Sharma, AR of the complainant company was recorded today separately regarding the settlement.

5. In view of the amicable settlement arrived at between the parties, there is no need now to proceed further in this case C.C. NO. 271A/13, BSES (YPL) VS. AMIT KUMAR ANAND PAGE 2 of 3 3 against the accused. Hence, the accused is hereby acquitted in this case and the civil liability against him also waived off. Judicial file be consigned to the record room as per rules after necessary compliance.

ANNOUNCED IN THE OPEN COURT TODAY ON 18th JULY, 2014 ( DR. SHAHABUDDIN ) ASJ/ SPECIAL ELECTRICITY COURT EAST DISTT./ KKD COURTS/DELHI C.C. NO. 271A/13, BSES (YPL) VS. AMIT KUMAR ANAND PAGE 3 of 3