Patel Vipulbhai Natvarbhai vs Uttar Gujarat Vij Company Limited
2021 Latest Caselaw 10281 Guj

       C/SCA/10397/2021                                 ORDER DATED: 02/08/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 10397 of 2021

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                        PATEL VIPULBHAI NATVARBHAI
                                   Versus
                     UTTAR GUJARAT VIJ COMPANY LIMITED
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Appearance:
MR VISHVESH A PUJARA(10736) for the Petitioner(s) No. 1
MR. MAULIK M SONI(7249) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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     CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 02/08/2021

                                 ORAL ORDER

Heard learned Advocate Shri N.K Majmudar for learned Advocate Shri Maulik Soni on behalf of the petitioner.

2. Draft amendment is granted. Fresh copy of petition to be supplied by learned Advocate Shri Soni to the Registry within a period of 3 days.

3. Learned Advocate Shri Majmudar has submitted that while the respondent electricity company had issued a supplementary bill dated 14.06.2021 whereas he submits that before issuing such a bill as per the requirement of law as explained by this Court in the judgment of Jayshree Talkies Vs Paschim Gujarat Vij Co. Ltd. 2018 (o) AIJEL-HC 239472, the petitioner was entitled to be granted an opportunity of hearing to explain his position.

4. In this view of the matter, issue Notice returnable on 06.09.2021.

5. Till the returnable date the respondent authorities shall not deposit

C/SCA/10397/2021 ORDER DATED: 02/08/2021

the cheques given by the petitioner on 20.07.2021 and 20.08.2021 for an amount of Rs 1,75,000/- each to be encashed as per the undertaking of the petitioner dated 08.08.2021 at page 21 of the petition. Furthermore till the returnable date the Electricity connection of the petitioner shall not be disconnected.

6. Direct service is permitted.

(NIKHIL S. KARIEL,J) MARY VADAKKAN