R. D. EXTRUSIONS Vs. HARYANA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Leave granted.

(2.) The principal plea urged by the learned counsel for the appellant is that while considering an application filed by the respondent seeking clarification the High Court ought not to have recalled its earlier order dated 4.01.1996 which had achieved finality. It seems that the appellant's supply of electricity stood disconnected and by order dated 4.01.1996 in CM No. 9739-A of 1995 the High Court had directed the service connection of the appellant to be energised subject to compliance with certain terms and conditions as stated in the order. It also seems that the respondent Board subsequently revised its demand and sought for clarification from the High Court so as to enforce the revised demand before energising the connection whereupon the impugned order dated 27.07.2001 came to be passed.

(3.) The Submission of the learned counsel for the appellant is that a Concluded order in favour of the appellant has been set aside and a new controversy has arisen which is now sought to be adjudicated upon while the appellant is suffering everyday for want of connection having been energised.