Ram Nihor vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 5959 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 63668 of 2012
 

 
Petitioner :- Ram Nihor
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Surendra Kumar
 
Respondent Counsel :- C.S.C.,Mahboob Ahmad
 

 
Hon'ble Sushil Harkauli,J.

Hon'ble Kalimullah Khan,J.

Learned counsel for the petitioner submits that the petitioner wants to pay the entire electricity dues which are being demanded by the respondent, but he is unable to pay the same in one go.

In the circumstances after hearing both the sides, this writ petition is finally disposed of with the direction that if the petitioner pays the entire dues in four quarterly installments, the first installment to be deposited on or before 1.1.2013, the recovery will remain suspended. However, in case of any default in payment of the dues according to the above scedule, this order will stand automatically vacated and the entire amount/balance amount will become recoverable.

Order Date :- 7.12.2012

Hasnain

(Kalimullah Khan, J.)    (Sushil Harkauli, J.)