M/S Geeta Oil Mills C/O Pakhowal Ball ... vs Punjab State Power Corp Ltd & Ors
2024 Latest Caselaw 9403 P&H

Punjab-Haryana High Court

M/S Geeta Oil Mills C/O Pakhowal Ball ... vs Punjab State Power Corp Ltd & Ors on 1 May, 2024

                                  Neutral Citation No:=2024:PHHC:060253



                                          Neutral Citation: 2024:PHHC:060253


        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
216
                                                       CWP-28728-2017
                                             Date of decision: 01.05.2024

M/S GEETA OIL MILLS C/O PAKHOWAL BALL BEARING

                                                             .........Petitioner

                                VERSUS


PUNJAB STATE POWER CORP LTD & OTHERS

                                                            ........Respondents

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                             *****
Present:-   Mr. Ankush Bharti, Advocate for
            Mr. K.K. Goel, Advocate
            for the petitioner.

            Mr. H.S. Sitta, Advocate
            for respondents No.1 and 2-PSPCL.

                             *****

VINOD S. BHARDWAJ, J. (Oral)

Challenge in the present is to the order dated 03.11.2017

passed by respondent No.3-Ombudsman Electricity, Punjab and also to

the order dated 03.07.2017 passed by Consumer Grievances Redressal

Forum directing the petitioner to deposit the demand as raised by the

respondent-distribution licensee due to revision of the bill on account

of noticing the error of applying wrong multiplication factor.

The contention of the petitioner is to the fact that by virtue

of Section 56 of the Electricity Act, 2003, the demand could not have

been raised for the entire duration when the wrong multiplication factor

was applied and that the same could be charged only with effect from

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Neutral Citation No:=2024:PHHC:060253

the period of 06 months prior to the detection of the error in application

of a wrong multiplication factor and that there was no fault on the part

of the petitioner in the bills being raised by the respondent-distribution

licensee by application of a wrong multiplication factor. The issue has

already been dealt by this Court in CWP-5877-2019 titled as "Uttar

Haryana Bijli Vitran Nigam Ltd. and others versus M/s Shree Durga

Spinning Mill and another"

The present writ petition is accordingly dismissed in view

of the judgment rendered by this Court in CWP-5877-2019 titled as

"Uttar Haryana Bijli Vitran Nigam Ltd. and others versus M/s Shree

Durga Spinning Mill and another" (Supra).

                                              (VINOD S. BHARDWAJ)
                                                   JUDGE
MAY 01, 2024
Vishal sharma


                      Whether speaking/reasoned         :      Yes/No
                      Whether reportable                :      Yes/No




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