LAWS(DLH)-2021-5-42

RAHEES AHMED Vs. BSES YAMUNA POWER LTD

Decided On May 06, 2021
Rahees Ahmed Appellant
V/S
BSES YAMUNA POWER LTD Respondents

JUDGEMENT

(1.) The hearing was conducted through video conferencing

(2.) This petition has been listed in terms of order dated 28.04.2021. In view of the listing of the petition, next date of 25.08.2021 is cancelled.

(3.) Petitioner seeks a direction to respondent No.1/BSES Yamuna Power Ltd to accept the form of the petitioner for installation of new electricity meter in his name at premises bearing No.B-40, 3rd Floor, Gali No.2, Shastri Park, Ilaqa Shahdara, Delhi and to supply electricity to the petitioner and also seeks setting aside of order dated 21.07.2020.