Rajasthan High Court - Jodhpur
Rawati Devi vs Jodhpur Vidhyut Vitran Nigam, Ltd. ... on 8 November, 2016
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49 IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR
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CIVIL WRIT (CW) No. 6796/2013
PETITIONER:-
Rewati Devi W/o Ishwar Dutt B/c Jat Age 48 R/o Village
Thuriyasar Tehsil Doongargarh District Bikaner.
Vs.
RESPONDENTS:-
1. The Jodhpur Vidhyut Vitran Nigam Limited,
Jodhpur through its Chairman, Jodhpur.
2. The Chief Engineer, (Bikaner Division) Jodhpur
Discom, Bikaner.
3. The Assistant Engineer, Jodhpur Vidhyut Vitran
Nigam Limited, District Bikaner.
Date of Order : 08.11.2016
HON'BLE MS. NIRMALJIT KAUR,J.
Mr. Pritam Joshi for
Mr. S.K. Verma, for the Petitioner
Mr. Jitendra Singh Solanki, for the respondents
ORDER
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The prayer in the present petition is to direct the respondents to send the electricity bill according to the sanctioned load of electricity connection. 2 The matter was sent to the Mediation Centre vide order dated 11.01.2016. The parties were required to appear before the Mediation Centre for amicably settlement of the dispute.
The parties appeared before the Mediation Centre in pursuance to the said direction. A report has been received from the Mediator. As per the said report, the mediation was held on 15.02.2016 and both the parties have agreed that only 30 HP electricity connection is required by the petitioner. It has also been agreed that all the previous dues and amount have already been adjusted and that no amount is due to either of the parties. The operative part of the report of the Mediation is reproduced as under:
"It is very fortunate & pleasant to see that both the parties came in very positive attitude & both the rival counsel played a very positive role for mediation proceedings. Both the parties came to find conclusion that petitioner Rewati Devi requires only 30 HP of electricity connection whereas the Department J.V.V.N.Ltd. also agreed for the same capacity. It is also agreed by both the parties that all the previous due & amount have already been adjusted. No amount is due to both the parties."
Learned counsel for the parties present before this Court also agree that the present petition should be disposed of in the same terms as per the report of the Mediator dated 15.02.2016.
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In view of the above, the petition is disposed of with a direction that the respondents shall issue the bill for the said sanctioned load of 30 HP only.
( NIRMALJIT KAUR ),J.
arvind/JrPA