Delhi High Court
Syed Sajid Ali vs Bses Yamuna Power Ltd & Anr. on 12 October, 2021
$~31
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 12.10.2021
+ W.P.(C) 11540/2021
SYED SAJID ALI ..... Petitioner
versus
BSES YAMUNA POWER LTD & ANR. ..... Respondents
Advocates who appeared in this case:
For the Petitioner: Mr. Mahboob Alam Inayati, Advocate.
For the Respondent: Mr. Manish Kumar Srivastava and Mr. Akhil
Hasija, Advocates for R-1.
Mr. Rizwan, Advocate for R-2.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
CM APPL. 35601/2021 (exemption)
Exemption is allowed subject to all just exceptions.
W.P(C) 11540/2021 & CM APPL. 35600/2021
1. The hearing was conducted through video conferencing.
2. Petitioner seeks a direction to respondents to provide electricity
connection at the premises of the petitioner being House No.2303,
Gali Nal Bandan, Turkman, Daryaganj, Central Delhi-110002.
Signature Not Verified
W.P(C) 11540/2021 Digitally Signed 1
By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:13.10.2021
Signing Date:13.10.2021 18:38:43 14:59
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
3. Learned counsel for the petitioner submits that because of
financial difficulty faced by the petitioner due to Corona Pandemic,
bills could not be cleared. He submits that as per his instructions about
Rs. 65,000/- is due and payable.
4. Learned counsel for the petitioner further submits that petitioner
is willing to pay the entire dues in four equal monthly instalments.
5. Issue notice. Notice is accepted by learned counsel appearing
for respondent No.1 as also by counsel appearing for respondent No.2.
6. Learned counsel appearing for respondent No.1 submits that the
due amount is yet to be ascertained. He submits that as per his prima
facie instructions a sum of over Rs. 80,000/- is due and payable. He
submits that petitioner may visit the office of Mr. Swaroop Mukuty,
Business Manager, 33 KV Grid, Kamla Market, Daryaganj, Delhi,
officer of respondent No.1 for the purposes of ascertaining the final
bill amount.
7. Learned counsel for the petitioner submits that on due amount
being ascertained, petitioner shall pay the said amount in four equal
monthly instalments.
8. This petition is accordingly disposed of directing that the
petitioner to pay the entire outstanding amount as may be indicated to
the petitioner by the officer of respondent No.1 in four equal monthly
Signature Not Verified
W.P(C) 11540/2021 Digitally Signed 2
By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:13.10.2021
Signing Date:13.10.2021 18:38:43 14:59
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
instalments.
9. On petitioner paying the first instalment, petitioner shall also
make an application for grant of a fresh connection, which application
shall be processed expeditiously and preferably disposed of within a
period of three working days and electricity provided, if in order.
10. It is, however, clarified that in case there is a default in payment
of any of the instalments by a period more than 5 days, respondents
would be at liberty to disconnect the electricity without recourse to
this Court.
11. Petition is disposed of in the above terms.
12. Copy of the Order be uploaded on the High Court website and
be also forwarded to learned counsels through email.
SANJEEV SACHDEVA, J.
OCTOBER 12, 2021
rk
Signature Not Verified
W.P(C) 11540/2021 Digitally Signed 3
By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:13.10.2021
Signing Date:13.10.2021 18:38:43 14:59
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
