Shripal Singh Nagar vs U.P. Power Corporation Thru G.M. ...
2017 Latest Caselaw 6134 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 51015 of 2017
 

 
Petitioner :- Shripal Singh Nagar
 
Respondent :- U.P. Power Corporation Thru G.M. And Another
 
Counsel for Petitioner :- Sanjay Kumar Dwivedi
 
Counsel for Respondent :- Pankaj Srivastava,Baleshwar Chaturvedi
 

 
Hon'ble Bharati Sapru,J.

Hon'ble Siddharth,J.

We have heard S.K. Dwivedi, learned counsel for the petitioner and Shri Baleshwar Chaturvedi, learned counsel for the respondent.

The petitioner has filed the above noted petition praying for a direction to the respondent no.2 to decide his objection against the demand notice dated 04.08.2017 for providing the correct electricity bill. The objection is already on record. However, the petitioner may file a fresh objection along with the certified copy of this order before the respondent no.2 within next 15 days and the same shall be heard and decided by the respondent no.2 within a period of one month thereafter.

With the aforesaid direction, the writ petition stands disposed of.

Order Date :- 1.11.2017

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