DELHI BOTTLING COMPANY LIMITED Vs. MCD DESU

JUDGEMENT

(1.) . These appeals are directed against the judgment and order of the Additional District Judge, Delhi dated 11th March, 1996 in RCA Nos. 50/95 to RCA No. 80/95 by which the Additional District Judge has dismissed the appeals arising out of the judgment and decree dated 1st July, 1995.

(2.) . The facts of the case as noted by the Additional District Judge are as under :

(3.) . Vide order dated November 8, 2000, the controversy in these appeals had been narrowed down to whether the appellant was guilty of any load violation. The respondent had withdrawn the other disputed issues regarding misuse charges and low power factor charges with effect from 24th February, 1992 to 12th August, 1996 respectively.