Jharkhand High Court
M/S Himadri Steel Pvt. Ltd vs Jharhand Urja Vikas Nigam Limited And ... on 9 May, 2018
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.6054 of 2017
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M/s Himadri Steel Pvt. Ltd. .......... Petitioner
-Versus-
Jharhand Urja Vikas Nigam Limited and others....... Respondents
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
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For the Petitioner :Mr. Navniti Prasad Singh, Sr. Adv.
Mr. Dhananjay Kumar Pathak, Adv.
Mr. Saket Upadhyay, Adv.
Mrs. Sweta Rani, Adv.
Mr. Shashikant Mishra, Adv.
For the Resp.-JUVNL : Mr. Ajit Kumar, Advocate-General Mr. Amitabh, Sr. SC
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05/09.05.2018 The learned Senior counsel for the petitioner has referred to judgments in "Malkiat Singh and Another Vs. The State of Punjab" reported in 1969 (1) SCC 157; "Hukam Chand Shyam Lal Vs. Union of India and Others" reported in (1976) 2 SCC 128 and "Bharat Singh and Others Vs. State of Haryana and Others" reported in (1988) 4 SCC 534. The respondents have pleaded that the petitioner did not co-operate during inspection and it has not submitted the production chart for synchronizing the assessment of unit of electricity. The petitioner has denied this allegation.
The learned Advocate-General states that another case of theft of electricity was previously lodged against the petitioner. The petitioner shall file an affidavit responding to the aforesaid allegation.
During the course of argument it has transpired that the complainant shall be filing a protest petition in Chakuliya P.S. Case No.30 of 2017 in which a final form has been submitted by the police. The respondents shall file affidavit in this regard.
On request of the learned Senior counsels appearing for the parties, post the matter on 12.07.2018. The petitioner shall continue to pay the monthly electricity charges regularly.
(Shree Chandrashekhar, J.) sudhir