Patna High Court - Orders
Kunj Bihari Sah @ Kunj Bihari vs The Bihar State Power ( Holding ) Company ... on 28 November, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8918 of 2016
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Kunj Bihari Sah @ Kunj Bihari Son of Late Saryug Sah resident of Sadar
Bazar, Danapur Cantt., P.O. & P.S. Danapur, District Patna
... ... Petitioner/s
Versus
1. The Bihar State Power ( Holding ) Company Limited, Vidyut Bhawan, Bailey
Road, Patna through its Chairman - Cum - Managing Director
2. The South Bihar Power Distribution Company Limited, Vidyut Bhawan,
Bailey Road, Patna through its Managing Director
3. The Electrical Executive Engineer, Danapur Circle, Danapur, Patna
4. The Assistant Electrical Engineer, Digha, Danapur, Patna
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Suraj Samdarshi, Advocate
For the Respondent/s : Mr. Vinay Kirti Singh, Sr. Advocate
Mr. Vijay Kumar Verma, Advocate
Mr. Akhileshwar Singh, Advocate
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 28-11-2018The learned counsel for the Electricity Company submits that the final assessment order under Section 126 of the Electricity Act, 2003 has already been passed which has been brought on record by way of filing the counter affidavit, hence the petitioner may file an appeal, if aggrieved by the said final assessment order under Section 127 of the Electricity Act, 2003.
The learned counsel for the petitioner seeks liberty to file an appeal under Section 127 of the Electricity Act, 2003.
In view of the submissions made by the learned counsel for the petitioner, the writ petition is disposed of with Patna High Court CWJC No.8918 of 2016(2) dt.28-11-2018 2/2 liberty to the petitioner to file an appeal under Section 127 of the Electricity Act, 2003.
(Mohit Kumar Shah, J) nasimul/-
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