Allahabad High Court
K.T.L. Automobile Pvt.Ltd. Lko. Thri ... vs State Of U.P. Thru. Prin. Secy. Energy ... on 22 September, 2023
Bench: Vivek Chaudhary, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:61468-DB Court No. - 3 Case :- WRIT - C No. - 8045 of 2023 Petitioner :- K.T.L. Automobile Pvt.Ltd. Lko. Thri Its Authorised Representative Ishaan Dayal C.E.O. Respondent :- State Of U.P. Thru. Prin. Secy. Energy Civil Secrt. Lucknow And Others Counsel for Petitioner :- Smt. Shikha Srivastava,Abhinav Pankaj,Mandhata Samrat Counsel for Respondent :- C.S.C.,Aprajita Bansal Hon'ble Vivek Chaudhary,J.
Hon'ble Manish Kumar,J.
Heard learned counsel for the petitioner, learned Standing Counsel and Ms. Aprajita Bansal, learned counsel for the respondent nos. 2 to 4.
Petitioner has approached this Court claiming that he has raised dispute with regard to the certain bills raised by the respondents under Clause 6.5 of the Electricity Supply Code, 2005 before the respondent no.4/Executive Engineer, Madhyanchal Vidyut Vitran Nigam Ltd. (MVVNL), Electricity Urban Distribution Division (Chinhat), Lucknow.
Ms. Aprajita Bansal, learned counsel for respondent nos. 2 to 4, on instructions, states that objections shall be considered and decided without any delay.
In the given circumstances, respondent no.4, is directed to decide the objections of the petitioner under Clause 6.5 of the Electricity Supply Code, 2005, within a period of 10 days from today and any demand against the petitioner with regard to the said bills shall be subject to the orders passed by the respondent no.4.
With the aforesaid directions, the writ petition stands disposed of.
(Manish Kumar, J.) (Vivek Chaudhary, J.) Order Date :- 22.9.2023 Arjun/-