Torrent Power Limited vs The Electricity Ombudsman
2026 Latest Caselaw 753 Guj

Gujarat High Court

Torrent Power Limited vs The Electricity Ombudsman on 24 February, 2026

                                                                                                            NEUTRAL CITATION




                              C/SCA/248/2026                                ORDER DATED: 24/02/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                       R/SPECIAL CIVIL APPLICATION NO. 248 of 2026
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                                                    TORRENT POWER LIMITED
                                                             Versus
                                               THE ELECTRICITY OMBUDSMAN & ANR.
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                       Appearance:
                       MR SALIL M THAKORE(5821) for the Petitioner(s) No. 1
                       NOTICE SERVED BY DS for the Respondent(s) No. 1,2
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                         CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                        Date : 24/02/2026
                                                         ORAL ORDER

1. Pursuant to the issuance of notice, Mr.Lalit Joshi has appeared in person. Mr.Lalit Joshi submits that he has already paid the entire outstanding dues in respect of the electricity connection of the premises in question. He submits that he wants to put an end to the litigation and in view thereof, he has made complete payment. He submits that as on date there are no outstanding dues.

2. Mr.Salil M. Thakore, learned counsel appearing for the petitioner submits upon instructions that they have received the complete electricity dues in respect of the earlier occupant of the premises including delay payment charges. He submits that thereafter new electricity connection has also been granted to the respondent no.2, which is not denied by the respondent no.2 in person.

3. Learned counsel Mr.Thakore for the petitioner submits that in view of the above situation, the impugned judgment and order be set aside in so far as it directs the petitioner to initiate appropriate legal

NEUTRAL CITATION

C/SCA/248/2026 ORDER DATED: 24/02/2026

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remedies against the original consumer Shri Nitin Boricha for recovery of the entire outstanding dues since the respondent no.2 has agreed and already paid the said dues.

4. The respondent no.2-Mr.Lalit Joshi has appeared in person has no objection if the said impugned order is set aside so as to put an end to the lis between the parties.

5. In view of the aforesaid submissions of the learned counsel appearing for the petitioner as well as the respondent no.2 in person, the impugned judgment and order is quashed and set aside. The present petition stands disposed of accordingly. No order as to costs.

Sd/-

(ANIRUDDHA P. MAYEE, J.) ABHISHEK/206