VIPIN VIG Vs. BSES RAJDHANI POWER LTD.

JUDGEMENT

(1.) This hearing has been held by way of a video-conference.

(2.) The case of the Petitioner is that his electricity stands disconnected due to non-payment of dues. Mr. Kakar, ld. counsel for the Petitioner submits that his client is willing to make the payment in instalments and that he could not make the payments due to financial distress.

(3.) Mr. Fernandes, ld. counsel appearing for BSES Rajdhani Power Limited (hereinafter, 'BSES') submits that the Petitioner had defaulted in making payments in the past and refers to the awards dated 4th February, 2020 and 28th February, 2020 passed in proceedings before the Permanent Lok Adalat-II (hereinafter, 'PLA'). Ld. counsel submits that even the agreed amount has not been paid by the Petitioner.