ASHOK PANWAR Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) Petitioners seek a direction to the respondent to grant a fresh electricity connection in the name of either of the petitioners at shop in property No.125, Shahpur Jat, New Delhi, more particularly, shown and marked as shop No. B in site plan annexed to the petition (Annexure P-5).

(2.) Learned counsel for petitioners submits that there is an ongoing dispute with the family members of the petitioners and a Suit for partition has been filed by petitioner No.1. He submits that even though there is an interim order in favour of the petitioner No.1 dtd. 9/11/2021 in CS (OS) 580/2021, protecting the possession of the petitioner No.1, electricity supply has been disconnected by the defendants to the suit.

(3.) He submits that without prejudice to the said suit, an application was made by Petitioner No. 2 who is the son of Petitioner No. 1 and running his shop there from, for grant of a fresh electricity connection, but the same was rejected on the ground that there was an ongoing title dispute and court case pending in respect of the said property.