PUNITA BHARDWAJ Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) Petitioner seeks a direction to the respondent No. 1 to provide a fresh electricity connection to the petitioner or in the alternative to restore the electricity supply of the petitioner through the existing meter.

(2.) It is contended that the petitioner along her old parents are residing in the subject property.

(3.) Learned Senior Counsel for the petitioner submits that there is an ongoing dispute with respondent No. 2 and respondent No. 2 has set up a sale deed in respect of the subject property in his favour.