SATISH KUMAR Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

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

(2.) Petitioner seeks a direction not to disconnect the electricity supply of the petitioner being supplied by CA No. 100140195 and further seeks rectification of electricity bill of Rs.17,64,520.00.

(3.) Learned counsel appearing for the petitioner submits that petitioner is a small establishment and highly inflated bills have been raised. He submits that after the filing of the petition approximately a sum of Rs.3,78,485.00 has been paid towards the disputed bill.