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Delhi District Court

C.C. No. 1057/13, Bses (Ypl) vs . Ranjit Singh & Another Page 1 Of 3 on 9 January, 2014

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     IN THE COURT OF DR. SHAHABUDDIN : ADDITIONAL  
    SESSIONS JUDGE, SPECIAL ELECTRICITY COURT, EAST  
           DISTT., KARKARDOOMA COURTS, DELHI



COMPLAINT CASE NO. 1057/13
P.S.KALYANPURI, DELHI
U/S 135/138/150 OF THE ELECTRICITY ACT, 2003
CASE I.D. NO. 02402R0268902013

B.S.E.S. YAMUNA POWER LIMITED,
HAVING ITS REGISTERED OFFICE AT
SHAKTI KIRAN BUILDING,
KARKARDOOMA, 
DELHI­32.
THROUGH ITS AUTHORIZED REPRESENTATIVE
SH. JITENDER SHANKER
                                ........ COMPLAINANT COMPANY  

                                  VERSUS

1) RANJIT SINGH,
2) BHIM SINGH,
BOTH R/O 34/22, TRILOK PURI,
DELHI­110091.               .......... ACCUSED PERSONS

DATE OF INSTITUTION OF THE CASE                               :26.08.2013
DATE ON WHICH JUDGMENT WAS RESERVED                           :09.01.2014
DATE OF PASSING OF JUDGMENT                                   :09.01.2014

C.C. NO. 1057/13, BSES (YPL) VS. RANJIT SINGH & ANOTHER               page 1 of 3
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JUDGMENT :

1. A fresh complaint was filed in this case against proposed accused persons namely Ranjit Singh and Bhim Singh before this court on 26.08.2013 for offences punishable U/s 135/138/150 of the Electricity Act, 2003 for taking action against the accused persons as per law.

2. Today Sh. Jitender Shankar, A.R. of the complainant company has submitted that the proposed accused persons have already settled the dispute with the complainant company by making payment of the settled amount and further submitted that this case be disposed of today as fully and finally settled amicably between both the parties. He has also filed No Dues Certificate Ex. C­1 regarding payment of entire settled amount to the complainant company by the proposed accused.

3. Statement of Sh. Jitender Shankar, A.R. of the complainant company was recorded today separately regarding the settlement.

4. In view of the amicable settlement arrived at between the parties, there is no need now to proceed further in this case against the proposed accused persons. Hence, proposed accused C.C. NO. 1057/13, BSES (YPL) VS. RANJIT SINGH & ANOTHER page 2 of 3 3 persons namely Ranjit Singh and Bhim Singh are hereby acquitted / discharged in this case and the civil liability against them also waived off. Judicial file be consigned to the record room as per rules after necessary compliance. ANNOUNCED IN THE OPEN COURT TODAY ON 09th JANUARY, 2014 ( DR. SHAHABUDDIN ) ASJ/ SPECIAL ELECTRICITY COURT EAST DISTT./ KKD COURTS/DELHI C.C. NO. 1057/13, BSES (YPL) VS. RANJIT SINGH & ANOTHER page 3 of 3