Himachal Pradesh High Court
M/S. Valley Iron & Steel Co. Ltd vs Himachal Pradesh State Electricity ... on 9 November, 2020
Bench: L. Narayana Swamy, Anoop Chitkara
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 3483 of 2020
.
Decided on: 09.11.2020
M/s. Valley Iron & Steel Co. Ltd. ...Petitioner
Versus
Himachal Pradesh State Electricity Board ...Respondents
and another
Coram
The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.
The Hon'ble Mr. Justice Anoop Chitkara, Judge.
Whether approved for reporting?1
For the petitioner: Ms. Richa Sharma, Advocate.
For the respondents: Mr. Vikrant Thakur, Advocate.
(Through Video Conferencing)
L. Narayana Swamy, Chief Justice. (Oral)
By way of the instant writ petition, the petitioner has sought waiver of the fixed monthly charges/demand charges, charged in the bill for the lockdown period and the period following thereto.
1Whether reporters of the local papers may be allowed to see the judgment?
::: Downloaded on - 10/11/2020 20:16:16 :::HCHP 22. Mr. Vikrant Thakur, learned counsel for the respondents, submitted that in terms of Section 42 (6) of the .
Electricity Act, 2003, there is an efficacious alternative remedy available to the petitioner.
3. In view of the fact that the petitioner is having an efficacious alternative remedy, the writ petition is disposed of reserving liberty to the petitioner to approach the competent authority under the Act for redressal of its grievances by way of filing representation within a period of two weeks from today.
4. Pending miscellaneous applications, if any, are also disposed of accordingly.
(L. Narayana Swamy) Chief Justice (Anoop Chitkara) Judge November 09, 2020 ( rajni ) ::: Downloaded on - 10/11/2020 20:16:16 :::HCHP