Mohd Saddique vs Bses Rajdhani Power Limited & Ors.
2022 Latest Caselaw 17 Del

                                      $~4
                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                          Judgment delivered on: 03rd January, 2022

                                      +      W.P.(C) 15183/2021
                                      MOHD SADDIQUE                                         ..... Petitioner
                                                                 versus

                                      BSES RAJDHANI POWER LIMITED & ORS.                    ..... Respondents

                                      Advocates who appeared in this case:
                                      For the Petitioner:  Mr. Kamlesh Kumar Mishra and Mr. Bibhuti Bhushan
                                                           Mishra, Advocate
                                      For the Respondents: Mr. Sunil Fernandes, Standing Counsel with Mr. Shubham
                                                           Sharma, Advocate for BSES-RPL
                                                           Ms. Kavita Nailwal, Advocate for Ms. Saumya Tandon,
                                                           Advocate for R-3 & 4/Delhi Police

                                      CORAM:-
                                      HON'BLE MR JUSTICESANJEEV SACHDEVA

                                                                   JUDGMENT

SANJEEV SACHDEVA, J.

CM APPL. 47840/2021 (Exemption)

Allowed, subject to all just exceptions. W.P.(C) 15183/2021& CM APPL. 47839/2021

1. The hearing was conducted through video conferencing.

2. Petitioner seeks a direction to the respondent to reconnect the

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:03.01.2022 Signing Date:03.01.2022 19:23:58 16:41 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

electricity meter to property No. C-93, Abul Fazal, Enclave Part-11, Shahinbagh, Jamia Nagar, Delhi-110025 bearing CA No. 102064542.

3. Learned counsel appearing for the respondent/BSES-RPL submits that the electricity meter was disconnected on a request received from the petitioner on 16.08.2021. He submits that in case petitioner were to make a fresh application and complete the financial and codal formalities, a fresh connection can be granted to the petitioner.

4. Learned counsel for the petitioner submits that no application has been filed by the petitioner for disconnection of the electricity and the alleged application dated 16.08.2021 has not been signed by him but probably has been signed by his brother respondent no. 2 by forging his signatures. Without prejudice, learned counsel for petitioner submits that petitioner shall be making a fresh application to respondent no. 1 and complete the requisite formalities.

5. In view of the above, this petition is disposed of with a direction to the respondent to grant an electricity connection to the petitioner, in case an appropriate application is filed by the petitioner and petitioner completes the codal and financial formalities for the same.

6. It is clarified that the issue with regard to disconnection of

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:03.01.2022 Signing Date:03.01.2022 19:23:58 16:41 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

earlier meter on alleged forged signature is not being gone into in these proceedings and is left open.

7. 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 3, 2022 'rs'

Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digitally Signed By:KUNAL SACHDEVA MAGGU Signing Date:03.01.2022 Signing Date:03.01.2022 19:23:58 16:41 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.