WPMS/3132/2018
2021 Latest Caselaw 535 UK

WPMS No.3132 of 2018
Hon'ble Sharad Kumar Sharma, J.

Mr. Tapan Singh, Advocate for the petitioner.

Mr. R.P. Nautiyal, Senior Advocate assisted by Mr. Mahavir Kohli, Advocate for the respondent.

The challenge given by the petitioner in the present writ petition, is to the judgment of Electricity Ombudsman Uttarakhand as rendered in Representation No.16 of 2018 on 06.07.2018.

Initially, when the challenge was given to the said decision of Electricity Ombudsman, notices were issued to the respondent and the respondent had put in appearance. But till date, no counter affidavit has been filed.

When the matter was taken up today, the learned Senior Advocate Mr. R.P. Nautiyal, submits that he does not propose to file any counter affidavit, in view of the finding recorded in para 4 and 5 of the writ petition.

Hence, in view of the aforesaid, put up this writ petition on 05.03.2021 for final determination.

(Sharad Kumar Sharma, J.) 26.02.2021 Arti