Chattisgarh High Court
Shrie Radhe Govind Steels Pvt. Ltd vs Chhattisgarh State Electricity ... on 18 May, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No.1477 of 2018
Shrie Radhe Govind Steels Pvt. Ltd. (Formerly - Inaba Steels Pvt.
Ltd.), through its Director Mr. Siya Ram Prasad, age 63 years, S/o
Late N Prasad and having its office at Plot No. 17, SBI Colony,
Fafadih, Raipur (C.G.)
---- Petitioner
Versus
1. Chhattisgarh State Electricity Regulatory Commission, through its
Secretary, Raipur (C.G.)
2. Chhattisgarh State Power Distribution Company Limited, through its
Managing Director, Raipur (C.G.)
---- Respondents
For Petitioner: Mr. Sachin Singh Rajput, Advocate. For Respondent No.1: Mr. Rakesh Kumar Jha, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 18/05/2018
1. Learned counsel for the petitioner submits that the proceeding initiated by the petitioner for settlement of dues is pending before respondent No.1 since 27-2-2018.
2. Be that as it may, respondent No.2 is directed to consider and dispose of the petitioner's application for settlement of dues and to regulate the connection of electricity within 15 days from the date of receipt of a copy of this order, after hearing the parties.
3. The writ petition stands finally disposed of. No order as to cost(s).
Sd/-
(Sanjay K. Agrawal) Judge Soma