Jogender Singh (Dead) Throgh Lrs vs Chhattisgarh State Distribution ...
2023 Latest Caselaw 1042 Chatt

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                                                                     NAFR

                HIGH COURT OF CHHATTISGARH, BILASPUR

                    Criminal Revision No. 1057 of 2016

   1.

Jogender Singh (Dead) Through LRs.

As Per Honble Court Order Dated 09-05-2019.

(i) Kamalkant Ahuja S/o Late Jogendra Singh Aged About 40 Years R/o Darripara, Kawardha, District Kabirdham Chhattisgarh.

(ii) Akash Ahuja S/o Late Jogendra Singh Aged About 39 Years R/o Darripara, Kawardha, District Kabirdham Chhattisgarh.

(iii) Dharam Ahuja S/o Late Jogendra Singh Aged About 34 Years R/o Darripara, Kawardha, District Kabirdham Chhattisgarh.

----Applicants Versus  Chhattisgarh State Distribution Electricity Company Maryadit Distribution Center Sahar Zone Through Akash Shrivastava Assistant Engineer, Chhattisgarh State Distribution Electricity Company, Kawardha, District Kabirdham Chhattisgarh.

----Non-applicant

For Applicant : Shri Ajit Singh, Advocate. For Non-applicant : Shri B.D. Guru, Advocate.

Hon'ble Shri Justice Rakesh Mohan Pandey Order on Board 17-02-2023

1. This Criminal Revision was filed against the judgment dated

20.10.2016, passed by the learned Special Judge, Electricity Act,

Kabirdham, District Kabirdham in Case No.68/2016, whereby an

application for grant of injunction of recovery of an amount of

Rs.5,67,462/- and further for disconnection of electricity in

residential house was rejected.

2. Learned counsel for the applicant would submit that Case No. 68

of 2016 which was pending before the learned Special Judge, has

finally been decided and thus, this criminal revision has become

infructuous.

3. Shri B.D. Guru, Advocate endorses the submission made by Shri

Ajit Singh, Advocate.

4. Recording the statements made by counsel for the parties, this

criminal revision is dismissed being rendered infructuous.

Sd/-

(Rakesh Mohan Pandey) Judge Nimmi