SUNIL KUMAR ALEDIA Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) Petitioner impugns order dtd. 9/11/2021, whereby the representation given by the petitioner was rejected and respondent/BSES Rajdhani Power Ltd. is threatening to disconnect the electricity supply of the petitioner.

(2.) Learned counsel for the petitioner submits that the petitioner has already filed an appeal before ADM, South being the Appellate Authority under Sec. 127 of the Indian Electricity Act, 2003, however, the appeal has not yet been taken up for consideration. He submits that the petitioner has deposited 50% of the amount claimed by the service provider.

(3.) Issue notice. Notice is accepted by learned counsel for respondents No.1, 2, 5 and 6.