CLASSIC DEVELOPERS BANGALORE REP BY ITS MANAGING PARTNER SUSHIL MANTRI Vs. BANGALORE ELECTRICITY SUPPLY CO LTD

JUDGEMENT

(1.) The first petitioner is said to be a registered partnership firm of which the 2nd petitioner is one of the partners. Four partners of the 1st petitioner jointly made an offer of Rs. 2,02,00,000/- (Rupees Two Crores and Two Lakhs only) in response to a public notice of the Debt Recovery Tribunal, Bangalore, for short 'DRT' published in the Deccan Herald newspaper dt. 22/2/2004, Annex. A, inviting bids for sale by public auction of the following vacant lands:

(2.) I. A. No. 1/06 filed by the petitioners was disposed of by order dt. 11/7/2006 directing the respondents not to enforce the recovery of arrears of Rs. 1,77,95,017/- (Rupees One Crore Seventy Seven Lakhs Ninety Five Thousand and Seventeen only) subject to the petitioners depositing Rs. 60,00,000/ -(Rupees Sixty Lakhs only) within the jurisdictional local office of BESCOM, who was inturn directed to supply electricity, within 4 weeks thereof and collect legitimate charges for such supply, subject to the result of the petition.

(3.) Petition is opposed by filing statement of objections dt. 29/5/2006, to which the petitioners have filed a rejoinder dt. 22/6/2006. Respondents filed additional statement of objections on 11/3/2009 and a further statement of objections dt. 8/2/2011 to the 2nd amendment to the writ petition and additional statement of objections dt. 14/2/2011, to which petitioners have filed a rejoinder dt. 25/3/2011.