M/S Gmr Solvents vs Northern Power Distribution ...
2021 Latest Caselaw 102 Tel

        THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                           AND
        THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
                          W.A.No.14 of 2021
JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.       The present appeal is directed against an order dated

31.12.2020, passed by the learned Single Judge disposing of

W.P.No.24454 of 2020 filed by the appellant praying inter alia for

issuing directions to the respondents/NPDCL to restore power supply

to its premises and for permission to pay the arrears of bills of over

Rs.35 lakhs in eight equal instalments.

2. By the impugned order, learned Single Judge has disposed of

the writ petition filed by the appellant with directions issued to the

respondents/NPDCL to consider and dispose of the representation

dated 16.12.2020 made by the appellant within a period of four weeks

i.e., on or before 30.01.2021.

3. Learned counsel for the respondents/NPDCL states on

instructions that the respondents shall dispose of the representation of

the appellant within one week from today.

4. In view of the aforesaid submission, learned counsel for the

appellant does not wish to press the present appeal, which is

accordingly disposed of along with the pending applications.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 19.01.2021 Lrkm/Lur/pln