Page No.# 1/2 vs Page No.# 2/2
2025 Latest Caselaw 7031 Gua

Gauhati High Court

Page No.# 1/2 vs Page No.# 2/2 on 4 September, 2025

                                                               Page No.# 1/2

GAHC010008222014




                                                        undefined

                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                          Case No. : WP(C)/1901/2014

         THE ASSAM POWER DISTRIBUTION COMPANY LTD. and 5 ORS.
         REP. BY ITS CHAIRMAN CUM MANAGING DIRECTOR, BIJULEE BHAWAN,
         PALTAN BAZAR, GHY- 1.

         2: THE CHIEF VIGILANCE OFFICER
         APDCL
          BIJULEE BHAWAN
          PALTAN BAZAR
          GHY- 1.

         3: DY. GENERAL MANAGER
          GUWAHATI ELECTRICAL CIRCLE - II
         APDCL
          LAZ
         MALIGAON
          GHY- 11.

         4: THE SENIOR MANAGER
          GED W
         APDCL LAZ
         AMINGAON
          GHY- 31.

         5: THE SDE
          JALUKBARI ELECTRICAL SUB-DIVISION.

         6: THE AREA MANAGER
          IRCA- II
         APDCL
          LAZ
          MALIGAON
          GHY- 12

         VERSUS
                                                                           Page No.# 2/2


              M/S PODDAR RUBBER INDUSTRIES and ANR.
              REP. BY ITS PARTNER SRI ANAND KUMAR PODDAR, M.G. ROAD,
              MACHKHOWA, GHY- 9, KAMRUP, ASSAM.

              2:THE APPELLATE AUTHORITY
               UNDER THE ELECTRICITY ACT
               2003
               BIJULEE BHAWAN
               PALTAN BAZAR
               GHY- 1

Advocate for the Petitioner : MR. D NATH, MR. P N GOSWAMI,MR. K P PATHAK,MR B
CHOUDHURY,MS.S G BARUAH,MR.H K SARMA,MR.B D DAS

Advocate for the Respondent : MR. N ALAM, MR.S U AHMED,MR.S P ROY,FOR
CAVEATOR,MR.A ALAM,MR.K RAJBONGSHI,MR.R P N SINGH




                                  BEFORE
                      HONOURABLE MR. JUSTICE KARDAK ETE

                                         ORDER

Date : 04.09.2025

Heard Mr. S. Banik, learned counsel for the petitioner. Also heard Mr. S.P. Roy, learned counsel appearing for the respondents.

Hearing concluded.

Judgment reserved.

Mr. S.P. Roy, learned counsel is permitted to submit written submission by 05.09.2025.

JUDGE

Comparing Assistant