Patna High Court
Pulak Enterprises, Etc. Etc. vs Bihar State Electricity Board And Ors. on 20 September, 2000
Equivalent citations: 2001(1)BLJR105
ORDER Radha Mohan Prasad, J.
1. Earned Counsel for the parties were heard on the question of admission and stay on 18th September, 2000, However, as on that date earned Counsel for the parties expressed difficulty in agreeing for fixing a date in the absence of availability of date from their learned senior counsel, these matters were directed to be listed under the heading "To be mentioned" today and it has accordingly been listed.
2. Earned Counsel for the parties agree that the matter may be listed under the heading "For Admission" it self for final disposal on 23rd October, 2000 as a first case before an appropriate Bench.
3. As agreed, put up this matter for admission on 23rd October, 2000 as a first case.
4. Meanwhile, the respondent-Board shall realise the arrears of fuel surcharge in accordance with the impugned circular of the Board in 10 equal monthly instalments at the interval of one month each after the bills are raised and, further, the operation of the order dated 16.8.2000 with respect to the revised rates for the current year shall remain stayed except that in cases where the bills have already been raised at the rate mentioned in the circular dated 12.5.2000 which stands superseded by the revised rate. The Board shall continue to raise bill accordingly till further orders.
5. However, it is made clear that after the disposal of these matters any amount which ultimately is found payable by the consumers to the Board, they will be liable for payment of interest on delayed payment as per the terms of the tariff.