Punjab-Haryana High Court
Revent Precision Engineering Limited vs Dakshin Haryana Bijli Vitran Nigam on 30 April, 2024
Neutral Citation No:=2024:PHHC:059367
2024:PHHC:059367
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
256
CWP-7818-2023 (O&M)
Date of decision: 30.04.2024
Revent Precision Engineering Limited
...Petitioner
VERSUS
Dakshin Haryana Bijli Vitran Nigam
...Respondent
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
Present :- Mr. J.S. Bindra, Advocate for the petitioner
(through V.C.).
Mr. Puneet Jindal, Sr. Advocate with
Mr. Arshnoor Singh, Advocate for the respondent.
*****
VINOD S. BHARDWAJ, J. (Oral)
1. Challenge in the present petition is to the order dated 13.02.2023 passed in case No. DH/CGRF-4108/2022 titled as 'M/s Amtek Auto Ltd. Vs. XEN (OP) Sohna Div., DHBVN, Gurugram. A further prayer has also been made that the respondents be restrained from issuing any demand/bill with respect to the payment of the alleged arrears prior to the transfer date i.e. 08.12.2021.
2. Learned counsel appearing on behalf of the respondent submits that on instructions from the Superintending Engineer (OP) Circle-II, DHBVN, Gurugram, vide memo No. CH-1988/CS-30/G-2 dated 29.04.2024, the respondent has no objection, if the present petition is allowed and the order passed by Consumer Grievances Redressal Forum is 1 of 2 ::: Downloaded on - 02-05-2024 03:05:09 ::: Neutral Citation No:=2024:PHHC:059367 2 256 CWP-7818-2023 (O&M) set aside and the matter is remanded to Consumer Grievances Redressal Forum for a fresh decision in accordance with law.
3. Without commenting on the merits of the case and in view of the specific instructions issued by the Superintending Engineer (OP) Circle- II, DHBVN, Gurugram, present petition is disposed of by setting aside the impugned order dated 13.02.2023 (Annexure P-22) and by remanding the case to the Consumer Grievances Redressal Forum, Gurugram, for a fresh decision in accordance with law after affording opportunity to the respective parties.
4. The parties shall appear before the Consumer Grievances Redressal Forum, Gurugram, on 03.06.2024, thereafter the further proceedings shall be undertaken in accordance with law.
(VINOD S. BHARDWAJ)
30.04.2024 JUDGE
Mangal Singh
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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