Punjab-Haryana High Court
Balwan Singh vs Uttar Haryana Bijli Vitran Nigam Ltd. & ... on 5 October, 2012
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P.No.19841 of 2012
Date of decision : 5.10.2012
Balwan Singh
....Petitioner
Versus
Uttar Haryana Bijli Vitran Nigam Ltd. & others
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present : Mr.Rajesh Bansal, Advocate
for the petitioner.
.....
MAHESH GROVER, J.
Learned counsel for the petitioner after arguing at length prays for permission to withdraw the instant writ petition with liberty to file objections as envisaged under the provisions of the Indian Electricity Act, 2003. In case such objections are filed within a period of two weeks from today, the same shall be decided expeditiously preferably within a period of four weeks thereafter considering the fact that substantial delay has been caused due to the petitioner having availed of an erroneous remedy under the law.
If the petitioner deposits 50% of the liability due along with his representation, his electricity connection shall not be disconnected. Needless to say the earlier amount deposited by the petitioner shall be a part of 50% as directed by this Court.
Dismissed as withdrawn with the liberty aforesaid granted. 5.10.2012 (MAHESH GROVER) JUDGE dss