Assistant Er J V V N L And Ors vs Manna Ram
2022 Latest Caselaw 1590 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                 S.B. Civil Second Appeal No. 200/2017

                                   Assistant Engineer, J V V N L And Ors
                                                                                                    ----Appellants
                                                                      Versus
                                   Manna Ram
                                                                                                   ----Respondent

For Appellant(s) : Mr. Bipin Gupta, Advocate For Respondent(s) : Mr. Mohit Gupta, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA Order

17/02/2022

Heard learned counsel for the parties.

Having regard to the submissions made by the learned

counsel for the parties, in my view, matter requires consideration.

Hence, the appeal is admitted on the following substantial

questions of law:-

"(I) When there is neither any application of the plaintiff for getting the agricultural electricity connection nor any demand note was issued to him nor he deposited any amount for that purpose, the plaintiff can claim status of a Consumer?"

(II) Whether the judgment and decree passed by the First Appellate Court is based on misreading and non reading of the material evidence on record i.e. Ex. D/1 to D/4?

Since, respondent is duly represented by his counsel,

fresh notice need not be issued to him.

Record has already been received.

(PRAKASH GUPTA),J

KuD/14

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