Raj Kumar vs Madhyanchal Vidyut Vitran Nigam ...
2015 Latest Caselaw 2220 ALL

Citation : 2015 Latest Caselaw 2220 ALL
Judgement Date : 8 September, 2015

Allahabad High Court

Raj Kumar vs Madhyanchal Vidyut Vitran Nigam ... on 8 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50897 of 2015
 

 
Petitioner :- Raj Kumar
 
Respondent :- Madhyanchal Vidyut Vitran Nigam Ltd. & 2 Others
 
Counsel for Petitioner :- Vijay Prakash Pandey
 
Counsel for Respondent :- C.S.C.,Shivam Yadav
 

 
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.

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