REETA KUMARI Vs. MAHANAGAR TELEPHONE NIGAM LIMITED

JUDGEMENT

(1.) We have 10 expedited writ petitions listed before us and they are on board for considerable time. Since 11.30 a.m. none of the advocates have appeared. After lunch only two advocates for the respondents are present. No request was made on behalf of any of the counsel for the petitioners for adjournment. We are, therefore, proceeding to hear the writ petition on merits on hearing the counsel for the respondent. This experience is repeating everyday.

(2.) One of us (Wad, J.) in Civil Revision No. 470 of 1983 voiced these difficulties in his order dated January 29, 1985. It was held :

(3.) This writ petition is filed by Smt. Reeta Kumari, challenging the payment notice dated 24.12.1988, sent by Mahanagar Telephone Nigam Limited, for payment of Rs. 51,339.00 . The payment notice, apart from calling upon the petitioner to make the payment, had informed the petitioner that telephone number 5413111 was likely to be disconnected without further notice if the bills were not paid within a week of the date of the said notice. Admittedly, no payment was made by the petitioner against this demand notice.