The Executive Engineer vs M/S. Kamadhenu Agro Based Ind. (P) ...
2021 Latest Caselaw 10980 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.12735 of 2019

     The Executive Engineer, Electrical
     (NESCO Utility) Baripada Electrical Divn.
     Baripada.                       ........                       Petitioner
                                                            Mr. S.C. Dash, Adv.

                                    -Versus-
     M/s. Kamadhenu Agro based Ind. (P) Ltd.
     & others                    ........                          Opp. Parties


                                    CORAM:

                                    JUSTICE C.R. DASH
                                    JUSTICE BISWANATH RATH

                                            ORDER

26.10.2021

W.P.(C) No.12735 of 2019 AND I.A. No.10093 of 2019

Order No.

02.

1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. Heard.

3. Keeping the question of delay open, issue notice to Opp. Party No.1 by Registered Post with A.D. Requisites shall be filed by Friday (29.10.2021).

4. No notice need be issued to other Opp. Parties for the time being.

5. As an interim measure, it is directed that, there shall be interim stay of operation of the impugned order in G.R.F. C.C. No.197 of 2018 of the Grievances Redressal Forum, vide Annexure- 4 & Judgment dated 24.05.2019 of the Ombudsman-II, O.E.R.C., Bhubaneswar in Consumer Representation Case No.Omb(II) N-04 of 2019, vide Annexure-6, till the next date, subject to the condition that, there should not be disconnection of power to the unit of Opp. Party No.1, if he goes on paying the current dues.

6. List this matter after Service Return from Opp. Party No.1.

7. Urgent certified copy of this Order be granted as per rules.

............................... (C.R. Dash) JUDGE

............................... (Biswanath Rath) JUDGE

Subha