Chattisgarh High Court
M/S Shri Sai Baba Rice Mil Private ... vs Chhattisgarh State Power Distribution ... on 19 September, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 1705 of 2018
M/s Shri Sai Baa Rice Mill Private Limited Versus Chhattisgarh State Power
Distribution Company Limited & Others
19/09/2018 Shri Kishore Bhaduri, counsel for the petitioner.
No-one appears for the respondents despite
service of notice.
Heard learned counsel for the petitioner on IA No.1/2018, application for grant of interim relief.
Considering the entire fact situation of the case and particularly the fact that the petitioner had already deposited the entire amount as stated by the respondents in its letter dated 7.11.2007 (Annexure- P/3) and has never applied for line extension for which the present demand has been raised, it is directed that the respondents shall forthwith reconnect the petitioner's supply line on petitioner's submitting undertaking before respondent No.2 to the effect that if the petitioner fails in this writ petition and the order attains finality, he shall deposit the demand of Rs.13,29,517/- within a period of 2 months on the date when the issue attains finality.
Sd/-
Judge (Prashant Kumar Mishra) Barve