REENU MALHOTRA Vs. STATE OF DELHI NCT

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Affidavit of service has been filed indicating that notice has been served on respondent no. 6. None appears for respondent no. 6 despite service.

(3.) Petitioner seeks a direction to the respondent-BSES-RPL to install the new electricity connection for the to lift and stilt parking/common area of the property bearing No. 17, Road No. 42, Punjabi Bagh (West), New Delhi.