Arpee Electrical Pvt Ltd vs Bangalore Electricity Supply ...
2023 Latest Caselaw 7020 Kant

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                                                          NC: 2023:KHC:35977-DB
                                                            WA No. 624 of 2023



                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 5TH DAY OF OCTOBER, 2023

                                          PRESENT

                   THE HON'BLE MR PRASANNA B. VARALE, CHIEF JUSTICE

                                             AND

                          THE HON'BLE MR JUSTICE KRISHNA S DIXIT

                           WRIT APPEAL NO. 624 OF 2023 (GM-KEB)

                   BETWEEN:

                   ARPEE ELECTRICAL PVT LTD.,
                   B-5, FIRST FLOOR, UNITY BUILDINGS,
                   J C ROAD, BANGALORE-560 002.
                   THROUGH ITS M D R P GUPTA NO.489,
                   19TH MAIN, 4TH T BLOCK, JAYANAGAR,
                   BANGALORE.
                                                                   ...APPELLANT
                   (BY SRI. R P GUPTA (PARTY IN PERSON)

                   AND:

Digitally signed   BANGALORE ELECTRICITY SUPPLY
by SHARADA         COMPANY LIMITED.,
VANI B
                   CORPORATE OFFICE, 2ND FLOOR,
Location:
HIGH COURT         BLOCK II, K R CIRCLE,
OF                 BANGALORE-560 001.
KARNATAKA
                   REPRESENTED BY CHIEF GENERAL MANAGER (ELEC)

                                                                 ...RESPONDENT

                        THIS WRIT APPEAL FILED U/S 4 OF THE KARNATAKA
                   HIGH COURT ACT PRAYING TO A) ALLOW MY WRIT APPEAL
                   FOR THE CAUSE OF JUSTICE AND EQUITY AS THE MATTER IS
                   MORE THAN 30 YEARS OLD AND B) THE RESPONDENT BE
                   DIRECTED TO PAY 2 PERCENT P.M. COMPOUND INTEREST ON
                   Rs.178292/- DEPOSITED IN 1987/89 FROM THE DATE OF
                   DEPOSIT TILL THE ENTIRE AMOUNT IS PAID AS HELD BY APEX
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                                       NC: 2023:KHC:35977-DB
                                         WA No. 624 of 2023



COURT(2007) 8 SCC 381 RELIANCE ENERGY LIMITED THAT
THE BOARD SHOULD PAY THE SAME RATE OF INTEREST ON
DEPOSIT THAT IS CHARGED FROM THE CONSUMER FOR DELAY
IN PAYMENT OF MONTHLY BILLS WHICH IS ALWAYS 2
PERCENT P.M. COMPOUND INTEREST AS PER FACTS ALREADY
ON RECORD.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, CHIEF
JUSTICE DELIVERED THE FOLLOWING:

                        JUDGMENT

The Appellant - party in person Mr. Ram Prasad

Gupta invited our attention to the Memo dated 03.10.2023

which reads as under:

"I, R P Gupta, Appellant/Party in person, aged about 89 years, respectfully submit that due to my age and health related issues, I do not wish to continue the above Writ Appeal for the present and wish to withdraw the above Writ Appeal, with a liberty to approach this Hon'ble Court, if need arise, in the interest of justice."

The Memo is accepted. Accordingly the appeal is

disposed off as withdrawn.

Sd/-

CHIEF JUSTICE

Sd/-

JUDGE Bsv