Delhi High Court
Satish Kumar vs Govt Of Nct Of Delhi And Anr. on 14 January, 2022
$~11
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 14.01.2022
+ W.P.(C) 1633/2021 & CM APPL. 9487/2021
SATISH KUMAR ..... Petitioner
versus
GOVT OF NCT OF DELHI AND ANR. ..... Respondents
Advocates who appeared in this case:
For the Petitioner: Mr. Brajesh Pandey and Ms. Vasu Gupta, Advocates.
For the Respondent: Mr. Sunil Fernandes, Standing Counsel, BSES-RPL with Mr.
Shubham Sharma, Advocate.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. The hearing was conducted through video conferencing.
2. Petitioner seeks a direction not to disconnect the electricity supply of
the petitioner being supplied by CA No.100140195 and further seeks
rectification of electricity bill of Rs.17,64,520/-.
3. Learned counsel appearing for the petitioner submits that petitioner
is a small establishment and highly inflated bills have been raised. He
submits that after the filing of the petition approximately a sum of
Rs.3,78,485/- has been paid towards the disputed bill.
4. Respondents have sought to justify the bill in their counter affidavit.
Signature Not Verified
W.P(C) 1633/2021 Digitally Signed 1
By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:14.01.2022
Signing Date:15.01.2022 12:14:26 21:29
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
5. It is observed that the dispute pertains to the merits of the bill and the
computation which would be within the domain of the Consumer
Grievances Redressal Forum.
6. Accordingly, this petition is disposed of with a direction to the
petitioner to approach the Consumer Grievances Redressal Forum and file
an petition within a period of four weeks from today with the said forum.
7. Subject to petitioner filing the petition before the CGRF within a
period of four weeks, no further coercive action shall be taken against the
petitioner till the petition is taken up by the CGRF for consideration.
8. It is clarified that the protection granted to the petitioner shall cease
on the petition being taken by the CGRF and continuance of protection
thereafter would be subject to orders to be passed by CGRF, if any.
9. It is clarified that this Court has neither considered nor commented
upon the merits of the contention of either party and CGRF would be at
liberty to dispose of the petition in accordance with law without being
influenced by anything stated herein.
10. Copy of the order be uploaded on the High Court website and be also
forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J.
JANUARY 14 , 2022/rk
Signature Not Verified
W.P(C) 1633/2021 Digitally Signed 2
By:JUSTICE SANJEEV
Digitally Signed By:KUNAL SACHDEVA
MAGGU Signing Date:14.01.2022
Signing Date:15.01.2022 12:14:26 21:29
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
