LAWS(DLH)-2022-1-83

ASHISH GUPTA Vs. TATA POWER DELHI DISTRIBUTION LTD.

Decided On January 14, 2022
ASHISH GUPTA Appellant
V/S
Tata Power Delhi Distribution Ltd. Respondents

JUDGEMENT

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

(2.) Petitioner seeks a direction to respondent/Tata Power Delhi Distribution Limited (TPDDL) to either restore the electricity supply to CA No. 60019111651 or install a fresh connection in the third floor of property number 83, Tagore Park, New Delhi-110009.

(3.) Learned counsel for the petitioner submits that the petitioner is a tenant in the subject property, though there are certain disputes between the petitioner and landlord.