VISHAL INDUSTRIES Vs. NORTH DELHI POWER LTD

JUDGEMENT

(1.) WP (C) No. 14628/2004 & CM. No. 10408/2004:

(2.) RULE. With the consent of Counsels for the parties I propose to dispose of the present petition. The petitioner has approached this Court against the show cause notice issued by the respondent pursuant to an inspection carried out on 23rd August, 2004. Theft bill was raised. A case of theft was also made out against the petitioner and show cause notice was given. Personal hearing was also afforded to him. The petitioner replied to the show cause notice. The petitioner's grievance is that the respondent has not supplied some photographs and the meter data to him. In the reply to show cause notice the petitioner has raised an objection with regard to non-supply of documents. The petitioner states that the documents have still not been supplied to him to enable him to respond to the show cause noticeand apprise the respondent of correct position.