Delhi High Court - Orders
Bses Rajdhani Power Pvt Ltd vs Dwarka Court Bar Association & Ors on 6 October, 2022
Author: Dinesh Kumar Sharma
Bench: Dinesh Kumar Sharma
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 55/2018, CM APPLs. 11244-45/2018
BSES RAJDHANI POWER PVT LTD ..... Petitioner
Through: Mr.Sudhir Nandrajog, Sr. Adv. with
Mr.Nikhil Sharma, Adv.
versus
DWARKA COURT BAR ASSOCIATION & ORS ..... Respondents
Through: Mr. Nishant Solanki and Mr. N.C.
Sharma, Advs. for R-1.
CORAM:
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 06.10.2022 Sh.Sudhir Nandrajog, learned senior counsel relying upon the order of this Court in RFA 411/2014 titled as Delhi Bar Association v.Tata Power Delhi Distribution Ltd. dated 24th May, 2016 submits that the respondent association may move a representation to the Delhi Electricity Regulatory Commission (DERC) for charging the members of their association at domestic rate.
Learned senior counsel submits that as per instructions, no coercive steps shall be taken till the representation is decided by the DERC.
Learned senior counsel has further submitted that in view of the injunction passed by learned Trial Court, some members of the association are not paying the charges even at domestic tariff rate.
Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:06.10.2022 17:27:10Learned counsel for the respondent seeks time to obtain instructions in this regard.
List on 20th February, 2023.
DINESH KUMAR SHARMA, J OCTOBER 6, 2022 Pallavi Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:06.10.2022 17:27:10