Patna High Court - Orders
Md.Sakil Ahamad vs Bihar State Electricity Board& on 30 June, 2011
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.3757 of 2010
Md.Sakil Ahamad
Versus
Bihar State Electricity Board & Ors.
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04. 30.06.2011Heard Mr. Harish Kumar, learned counsel appearing on behalf of the petitioner and Mr. Anand Kumar Ojha appearing on behalf of respondent Bihar State Electricity Board and its functionaries.
The petitioner seeks a direction for restoration of his electric supply line, earlier disconnected by reason of non- payment of dues to the tune of Rs. 25,631/-. It is contended that despite the payment in terms of the order passed by the Additional District Judge-2, Patna in Bail Petition No. 1014 of 2009 the electric supply line of the petitioner is not being restored. A prayer has also been made for quashing of punitive Bill dated 19.02.2009 (Annexure-2) raised for an amount of Rs. 90,400/-.
Mr. Ojha learned counsel appearing on behalf of the Board prays for a short adjournment to enable him to file a comprehensive counter affidavit in response to the averments made in the writ petition.
As prayed, put up on 18.07.2011 retaining its position.
(Jyoti Saran, J.) S.Sb/-