Himachal Pradesh High Court
Unknown vs Hpsebl And Ors. V. Vardhman Ispat Udyog ... on 18 October, 2023
Author: Sandeep Sharma
Bench: Sandeep Sharma
HPSEBL and Ors. v. Vardhman Ispat Udyog and Ors.
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CWP NO. 3439 of 2022 18.10.2023 Present: Ms. Sunita Sharma, Senior Advocate Mr. Dhananjay Sharma, Advocate, for the petitioners.
Mr. Shrawan Dogra, Senior Advocate with Mr. Manik Sethi, Advocate, for respondent No.1.
of Reply on behalf of the respondents is on record.
Rejoinder to the same be filed within four weeks.
rt While placing on record communication dated 16.10.2023, issued under the signature of Superintending Engineer (OP) Circle, HPSEBL, Una, learned counsel for the petitioners states that calculations of interest in respect of the respondent have been done strictly in terms of the mandate contained in the order dated 12.9.2023 and Rs.
2,21,52,128.19/- has been processed through SAP to the consumer account vide sundry item No. 169 page No. 78, register No. 21. Aforesaid communication is taken on record.
Learned counsel for the respondents prays for and is granted two weeks' time to have instructions.
List on 28.11.2023 before appropriate Bench. In the meantime, Superintending Engineer HPSEBL may also give details with regard to mode and manner in which the afore amount has been calculated.
October 18, 2023 (Sandeep Sharma),
manjit Judge
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