RAAG RANG Vs. GENERAL MANAGER DELHI TELEPHONES

JUDGEMENT

(1.) The appellants claim that they have paid a sum of Rs. 5,370.35 together with reconnection charges of Rs. 50/-, nonetheless, there is a threat of disconnection to the appellant. In the letter, Annexure-E at page 36 of the paper book, it is stated as under :

(2.) In view of this letter, the primary disputed question is of fact, viz., whether or not payment has been made. Under these circumstances, we cannot satisfactorily decide the dispute. Alternative arbitration under S. 11-A of the Telegraphs Act is available for adjudication of the dispute. It is open to the appellants either to make payment of the bill or an application to the competent authority to adjudicate the dispute; on decision of the dispute, appropriate decision would be taken. Until then, the interim stay granted by this Court would continue. The appellants shall make payment of an application, as the case may be, within 30 days from today, subject to such objections that may be raised.

(3.) The appeal is accordingly disposed of. No costs.