Allahabad High Court
Manohar Singh vs Managing Director Of U.P. Power ... on 8 September, 2015
Bench: Arun Tandon, Shashi Kant
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 50968 of 2015 Petitioner :- Manohar Singh Respondent :- Managing Director Of U.P. Power Corporation & 2 Others Counsel for Petitioner :- Rakesh Kumar Singh Counsel for Respondent :- Baleshwar Chaturvedi Hon'ble Arun Tandon,J.
Hon'ble Shashi Kant,J.
If the petitioner is not satisfied with the quantum of electricity dues demanded in terms of the proceedings initiated against the petitioner , he has the remedy of approaching the authority concerned under Section 127 of the Electricity Act, 2003.
Writ petition is dismissed with liberty to the petitioner to seek his remedy accordingly.
Order Date :- 8.9.2015 Ashish Pd.