Delhi High Court - Orders
Dilip Singh vs Tata Power Delhi Distribution Ltd. And ... on 7 October, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6705/2022 & CM. APPL. No.27321/2022
DILIP SINGH ..... Petitioner
Through: Mr.Dilip Singh and Ms.Raj Lakshmi,
Advocates
versus
TATA POWER DELHI DISTRIBUTION
LTD. AND ANR. ..... Respondents
Through: Mr.Manish Kumar Srivastava,
Advocate for respondent No.1.
Mr.Ashim Vachher, Standing Counsel
with Mr.Kunal Lakra, Advocate for
respondent No.2/DDA.
Mr.Sarthak Chiller and Mr.Sanjeev
Mahajan, Advocates for respondent
No.3/DERC.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 07.10.2022
1. Mr.Sarthak Chiller, learned counsel appearing for respondent No.3/DERC submits that a proposal has been received from respondent No.1 for electrification of the area and the same is under active consideration.
2. Mr.Manish Kumar Srivastava, learned counsel appearing for respondent No.1, on instructions, submits that in the meantime, if the petitioner applies for a temporary connection, the same shall be considered in accordance with law.
3. Re-notify on 25.01.2023.
MANOJ KUMAR OHRI, J OCTOBER 7, 2022/v Digitally Signed By:SANGEETA ANAND Signing Date:11.10.2022 13:58:17