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Delhi High Court - Orders

Padam Bhushan Chawla vs Bses Yamuna Power Limited & Ors on 13 May, 2026

Author: Amit Bansal

Bench: Amit Bansal

                          $~57
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 6482/2026 & CM APPL. 31984/2026, CM APPL.
                                    31985/2026
                                    PADAM BHUSHAN CHAWLA                  .....Petitioner
                                                Through: Mr. Amresh Bind, Mr. Deepak Singh,
                                                         Advocates.

                                                                  versus

                                    BSES YAMUNA POWER LIMITED & ORS.       .....Respondents
                                                 Through: Mr. Sharique Hussain, Advocate for
                                                          BSES.
                                                          Mr. Anirudh Dusaj, ASC for DERC.
                                                          Mr. Som Raj Choudhary, SPC with
                                                          Ms. Shrutee Aradhana, Advocates for
                                                          UoI.

                                    CORAM:
                                    HON'BLE MR. JUSTICE AMIT BANSAL
                                                 ORDER

% 13.05.2026

1. The present writ petition has been filed seeking setting aside of the communication dated 6th May, 2026, unilaterally terminating the petitioner's electricity connection bearing Consumer Account No. 150462360 and the consequential grant of a fresh connection bearing Consumer Account No. 155149473 dated 7th May, 2026, in favour of respondent no. 3, at property bearing C-2/15, First Floor, Krishna Nagar, Delhi-110051.

2. At the outset, this Court is of the opinion that the respondent no. 2/ DERC and the respondent no. 4/ Union of India are not necessary parties in the present writ petition.

2.1 Accordingly, the respondent no. 2/ DERC and the respondent no. 4/ W.P.(C) 6482/2026 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 13/05/2026 at 21:53:43 Union of India are deleted from the array of parties. 2.2 Let an amended memo of parties be filed within two (2) days from today.

3. Mr. Hussain, counsel appearing on behalf of the respondent no. 1/BSES seeks time to take instructions.

4. List on 15th May, 2026, in the 'Supplementary List'.

AMIT BANSAL, J MAY 13, 2026 at W.P.(C) 6482/2026 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 13/05/2026 at 21:53:43