Delhi High Court - Orders
Amit Prasad vs Bses Rajdhani Power Limited on 27 September, 2023
Author: Amit Bansal
Bench: Amit Bansal
$~51-52
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2827/2023 and CRL.M.A. 26332/2023(stay)
AMIT PRASAD ..... Petitioner
Through: Mr.Medhanshu Tripathi and Mr.O.P.
Gaur, Advocates.
versus
BSES RAJDHANI POWER LIMITED ..... Respondent
Through: Mr.Rishab Raj Jain, Standing counsel
for BSES and Mr.Harshal Arora,
Advocate.
+ W.P.(CRL) 2828/2023 and CRL.M.A. 26334/2023(stay)
AMIT PRASAD ..... Petitioner
Through: Mr.Medhanshu Tripathi and Mr.O.P.
Gaur, Advocates.
versus
BSES RAJDHANI POWER LIMITED ..... Respondent
Through: Mr.Rishab Raj Jain, Standing counsel
for BSES and Mr.Harshal Arora,
Advocate.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 27.09.2023 CRL.M.A. 26333/2023(Exemption) in W.P.(CRL) 2827/2023 and CRL.M.A. 26335/2023(Exemption) in W.P.(CRL) 2828/2023
1. Allowed, subject to all just exceptions.
2. The applications stand disposed of.
W.P.(CRL) 2827/2023 and W.P.(CRL) 2828/2023
3. By way of the present writ petitions, the petitioner seeks quashing of W.P.(CRL) 2827/2023 and connected Page 1 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/09/2023 at 02:38:12 summoning orders passed by the Additional Sessions Judge Special Court (Elect.) South, Saket Courts, New Delhi in electricity theft complaint cases, being 489/2020 and 482/2021 filed on behalf of the respondent/BSES.
4. It is the case of the petitioner that the alleged electricity theft was committed by one, Ms.Nisha, who is the tenant of the petitioner. In fact, the petitioner has made various complaints to the BSES regarding the said theft by Ms.Nisha.
5. At the oral request of the petitioner, Ms.Nisha is impleaded as the respondent no.2 in the present petitions.
6. Let amended memo of parties be filed within a week.
7. Issue notice.
8. Notice is accepted by the counsel appearing on behalf of the BSES.
9. Status Report be filed.
10. Upon petitioner taking steps, notice be issued to the respondent no.2.
11. List along with W.P.(CRL) 397/2022 on 4th March, 2024.
AMIT BANSAL, J SEPTEMBER 27, 2023 sr W.P.(CRL) 2827/2023 and connected Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/09/2023 at 02:38:12