Himachal Pradesh High Court
M/S Vardhman Ispat Udyog vs . Hpsebl. on 26 April, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
M/s Vardhman Ispat Udyog vs. HPSEBL.
CWP No.2503 of 2022.
.
26.04.2022. Present: Mr. Manik Sethi, Advocate, for the petitioner.
Mr. Tara Singh Chauhan, Advocate, for the respondent.
CWP No. 2503 of 2022.
Notice. Mr. Tara Singh Chauhan, Advocate, appears and waives service of notice on behalf of the respondent. Reply be filed within four weeks. List on 31.05.2022.
CMP No. 4668 of 2022.
Notice in the aforesaid terms. In the meanwhile, the operation of demand notices dated 07.03.2022 (Annexure P-4) is ordered to be stayed. However, it is made clear that the petitioner shall continue to deposit the regular electricity bills that may be raised by the respondent-Board from time to time, subject to the final outcome of this petition.
Copy 'dasti'.
(Tarlok Singh Chauhan) Judge (Chander Bhusan Barowalia) 26th April, 2022. Judge (krt) ::: Downloaded on - 26/04/2022 20:12:50 :::CIS