Delhi High Court - Orders
Anant Narayan Rai vs New Delhi Municipal Council & Anr on 30 September, 2024
Author: Prateek Jalan
Bench: Prateek Jalan
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15942/2023 (Disposed off case)
ANANT NARAYAN RAI .....Petitioner
Through: Mr. Sanjeev Sahay, Mr. Karan
Deep Singh, Advocates.
versus
NEW DELHI MUNICIPAL COUNCIL & ANR. .....Respondents
Through: Mr. Chetanaya Singh, Advocate
for NDMC.
Mr. Annirudh Sharma, Ms. Vridhi
Kashyap, Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 30.09.2024 CM APPL No. 57571/2024 (for correction of order dated 18.09.2024)
1. This application has been filed by respondent No. 1 - New Delhi Municipal Council, for certain "corrections" in the order of this Court dated 18.09.2024, by which the writ petition was disposed of.
2. By the said order, the grievances of the petitioner were relegated to the Consumer Grievance Redressal Forum ["CGRF"]. However, in the meantime, the following order was passed:
"5. However, till the matter is adjudicated by the CGRF and considering the facts and circumstances involved in the instant case, the Court directs respondent No.1 to temporarily restore the electricity connection vide Meter No. GP1045136 and Consumer No. 1964064 within a period of seven days from the date of receipt of the copy of the order passed today. The same, however, shall be subject to further orders to be passed by the CGRF. The petitioner shall be liable to make necessary charges/bills etc. as required."W.P.(C) 15942/2023 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 02/10/2024 at 00:14:04
3. With the consent of learned counsel for the parties, it is made clear that the electricity will be restored in the name of the previous consumer, subject to payment of necessary charges, bills, etc., as required. The electricity connection be restored within three days from today.
4. It is also directed that this interim order will operate subject to the petitioner filing an application before the CGRF within three weeks from today, and will thereafter be subject to orders passed by the CGRF.
5. In the event that no proceedings are filed by the petitioner within the next three weeks, the interim order will stand vacated.
6. The application stands disposed of with these directions.
PRATEEK JALAN, J SEPTEMBER 30, 2024 "Bhupi"/ W.P.(C) 15942/2023 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 02/10/2024 at 00:14:04