M/S Varav Biogenesis Pvt. Ltd vs Hpseb & Anr
2024 Latest Caselaw 10610 HP

Himachal Pradesh High Court

M/S Varav Biogenesis Pvt. Ltd vs Hpseb & Anr on 30 July, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.7466 of 2024 Decided on: 30th July, 2024 _________________________________________________________________

.

    M/s Varav Biogenesis Pvt. Ltd.                                          ....Petitioner





                                       Versus





    HPSEB & Anr.                                                  ...Respondents

_________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua

1 Whether approved for reporting?

_________________________________________________________________ For the petitioner:r Mr. O. C. Sharma Advocate.

For the respondents: Ms. Sunita Sharma, Sr. Advocate with Mr. Dhananjay Sharma, Advocate.

Jyotsna Rewal Dua, Judge

Notice. Mr. Dhananjay Sharma, learned Counsel,

appears and waives service of notice on behalf of the

respondents.

2. With the consent of learned counsel for the

parties, matter is heard at this stage.

3. Petitioner has raised a grievance to the demand

notice dated 16.03.2024 (Annexure P-2), Calculation Sheet

Whether reporters of Local Papers may be allowed to see the judgment? Yes

(Annexure P-3) and Monthly Energy Bill dated 07.06.2024

(Annexure P-5) for demand of Rs. 12,64,038/-, issued by the

respondents. The petitioner is also aggrieved against the

.

temporary disconnection order dated 22.07.2024 (Annexure

P-9).

4. Even though the petitioner has efficacious

alternative remedy against the impugned notice-order in

terms of moving learned Consumer Grievance Redressal

Forum, HPSEBL,r however, taking into consideration the

pleaded fact that alternative remedy presently cannot be

availed by it for want of functioning of learned Consumer

Grievances Redressal Forum, HPSEBL and on account of

non-availability of the learned Electricity Ombudsman at

present, it is ordered that the impugned Demand Notice

dated 16.03.2024 (Annexure P-2), Monthly Energy Bill dated

07.06.2024 (Annexure P-5) for demand of Rs.12,64,038/-

shall remain stayed for a period of four weeks in order to

enable the petitioner to effectively avail the alternative remedy

in accordance with law. The respondents are also directed

not to implement the temporary disconnection order dated

22.07.2024 (Annexure P-9) for a period of four weeks.

The writ petition is disposed of in the above terms,

so also the pending miscellaneous application(s), if any.

.

                                                 Jyotsna Rewal Dua
                                                       Judge





    July 30, 2024
       R.Atal




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