BASANT PROJECTS LTD Vs. BSES RAJDHANI POWER LTD

JUDGEMENT

(1.) Rule.

(2.) Petitioner has filed this writ petition, seeking restraint on the respondent/BSES from dis-connecting the temporary electric connection, installed at premises bearing Plot No.6, M.L.U. Pocket, Sector 12, Dwarka, Delhi.

(3.) The facts leading to the filing of the present writ petition may be briefly noted:-