Delhi High Court - Orders
Bses Yamuna Power Limited vs Sushil Kumar & Anr on 30 May, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7737/2023
BSES YAMUNA POWER LIMITED ..... Petitioner
Through: Mr. Buddy A. Ranganadhan,
Mr.Anupam Varma, Mr. Nikhil Sharma and
Ms.Manu Tiwari, Advocates
versus
SUSHIL KUMAR & ANR. ..... Respondents
Through: Ms. Rachita Garg and Mr. Nipun K.,
Advocates for respondents No.2
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 30.05.2023 CM APPL. 30091/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of.
CM APPL. 29854/2023 (permission to file lengthy synopsis)
1. For the reasons stated in the application, the present application is allowed. The petitioner is permitted to file the lengthy synopsis.
2. The application is disposed of.
W.P.(C) 7737/2023 and CM APPL. 29853/2023 (interim relief)
1. By way of the present petition filed under Article 226 of the Constitution of India, the petitioner is aggrieved by the order dated 30.01.2023 passed by the Consumer Grievance Redressal Forum.
2. Learned counsel for the petitioner submits that vide the impugned order the Forum has directed the petitioner to provide the electricity 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 08/10/2023 at 04:00:10 connection to respondent No.1 at his site which is beyond the purview of NCT of Delhi. He submits that the subject site falls in Ghaziabad where the appropriate authority would be Paschimanchal Vidyut Vitran Nigam (PVVNL).
3. Issue notice.
4. Learned counsel for respondent No.2 accepts notice and seeks some time to file the Status Report as to whether the subject site falls within the confines of NCT of Delhi or outside it.
5. List on 19.07.2023.
6. In the meantime, let the notice be also issued to respondent No.1 by all permissible modes.
7. Till the next date of hearing, the operation of the impugned order dated 30.01.2023 shall remain stayed.
MANOJ KUMAR OHRI, J MAY 30, 2023 na 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 08/10/2023 at 04:00:10