Chattisgarh High Court
Shri Ambika Agro Private Limited vs Chhattigarh State Power Distribution ... on 23 October, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPC No. 811 of 2018
Shri Ambika Agro Private Limited Versus Chhattisgarh State Power Distribution
Company Limited & Others
23/10/2018 Shri Abhinav Kardekar, counsel for the
petitioner.
Shri Abhishek Sinha, counsel for the
respondents.
Since the electricity supply to the petitioner's business premises has been stopped for non- payment of dues, which is the subject matter of this writ petition, in the interest of justice, it is directed that if the petitioner pays Rs.10 lakhs within a period of 15 days from today and further continues to pay regular energy bills, the electricity supply shall be restored to the petitioner's premises, however, the same shall remain subject to final outcome of the writ petition.
Post the matter after 4 weeks.
Sd/-
Judge (Prashant Kumar Mishra) Barve