Delhi High Court - Orders
Sh. Joginder Kumar Goyal & Anr vs Bses Rajdhani Power Limited & Anr on 28 March, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17658/2022
SH. JOGINDER KUMAR GOYAL & ANR. ..... Petitioners
Through: Mr. Gaurav Goyal, Advocate.
versus
BSES RAJDHANI POWER LIMITED & ANR. ..... Respondents
Through: Mr.Manish Kr. Srivastav and
Mr. Sagar Arora, Advocates.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 28.03.2023
CM APPL. 15267/2023
1. By way of present application, the petitioners submit that in spite of earlier orders, bill dated 15.03.2023 has been issued by the respondents on non-domestic basis.
2. Mr. Gaurav Goyal, learned counsel for the petitioners submits that the impugned bill has been raised under the non-domestic category. It is further submitted that even if the bill had been raised under the domestic category, the petitioners would not be liable to pay any consumption charge as they would be covered under the subsidy scheme of Govt. of NCT of Delhi. He however, on instructions, submits that without prejudice to the aforesaid contentions and in order to show bonafide, the petitioners would pay 50% of the bill raised and the amounts so paid shall be subject to outcome of the present petition. He also submits that in case the petitioners are non-suited, they undertake to pay the deficient amounts.
Signature NotVerified Digitally Signed By:
NIJAMUDDEEN ANSARI
3. Issue notice.
4. Mr. Manish Kr. Srivastav, learned counsel for respondents accepts notice.
5. Considering the aforesaid submissions made on behalf of the petitioners, no coercive action be taken against the petitioners till the next date of hearing.
6. Application is disposed of in the above terms.
Dasti.
MANOJ KUMAR OHRI, J MARCH 28, 2023 ga Signature NotVerified Digitally Signed By:
NIJAMUDDEEN ANSARI