Gujarat High Court
Prakashkumar V Dalwadi vs Gujarat Electricity Board on 25 October, 2004
Author: K.S.Jhaveri
Bench: K.S.Jhaveri
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No 2319 of 2004
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PRAKASHKUMAR V DALWADI
Versus
GUJARAT ELECTRICITY BOARD
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Appearance:
MS SUDHA R GANGWAR for Petitioner No. 1
NOTICE SERVED for Respondent No. 1,2
MS MAYA S DESAI for Respondent No. 2
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CORAM : HON'BLE MR.JUSTICE K.S.JHAVERI
Date of Order: 25/10/2004
ORAL ORDER
Rule. By way of ad-interim relief it is directed that the respondent Board shall not disconnect the power connection of the petitioner on the following conditions:
[a] the petitioner shall pay the outstanding dues of the respondent Board in respect of the supplementary bill and the delay payment charges, if any, in six equal monthly installments, starting from 1st December 2004.
[b] If any default is committed on the part of the petitioner in making the payment as mentioned above, it will be open for the respondent Board to disconnect the power connection of the petitioner without any further orders of this Court.
[c] pending this petition the petitioner shall not transfer the unit and/or the property without the permission of this Court.
[d] The petitioner shall pay the monthly consumption bill regularly.
[e] The petitioner shall file an undertaking in these proceedings to the above extent within a period HC-NIC Page 1 of 2 Created On Thu Aug 25 06:58:04 IST 2016 of 15 days from today.
[K.S. JHAVERI, J.] *ar* HC-NIC Page 2 of 2 Created On Thu Aug 25 06:58:04 IST 2016