Himachal Pradesh High Court
M/S Saboo Tor Industries Pvt. Ltd vs Himachal Pradesh State Electricity on 4 June, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 1627 of 2020 .
Date of Decision: June 4 , 2020 M/s Saboo Tor Industries Pvt. Ltd. ...Petitioner Versus Himachal Pradesh State Electricity Board Ltd. & others. ...Respondents Coram:
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice. The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1 No. For the petitioner : Mr. Amit Jamwal, Advocate, through Video Conferencing.
For the respondents : Mr. Tara Singh Chauhan, Advocate, for the respondents, through Video Conferencing.
COURT PROCEEDINGS CONVENED THROUGH VIDEO CONFERENCE Anoop Chitkara, Judge Mr. Tara Singh Chauhan, learned Counsel for the H.P. State Electricity Board Ltd. submits that the Electricity Board has to purchase the electricity and if their bills are not paid then it would not be possible for them to purchase the electricity.1
Whether reporters of Local Papers may be allowed to see the judgment?::: Downloaded on - 05/06/2020 20:21:28 :::HCHP 2
2. At this stage, learned Counsel for the petitioner submits that he be given some time to clear the .
outstanding bills.
3. Given above, we dispose of the instant writ petition with a direction to the petitioner to deposit 50% of the outstanding bills within a period of four weeks from today and the remaining 50% in five equal fortnightly installments. It is made clear that in case the petitioner fails to deposit the first 50% of the outstanding bills within four weeks from today, then this relief to the petitioner for prolonged payment shall stand vacated automatically, without any further reference to this Court. It is clarified that the petitioner shall pay the future bills on time.
4. The Court Master to provide an authenticated copy of the order to the learned Counsel for the petitioner, if he asks for the same.
5. Writ petition is disposed of in the aforesaid terms.
Pending application(s), if any, are closed.
(L. Narayana Swamy), Chief Justice.
(Anoop Chitkara), Judge.
June 4 , 2020 (PK)
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