OM PRAKASH Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) THE appellant before this Court was convicted under Section 135 of Electricity Act and was sentenced to pay fine of Rs 7 lakh or to undergo SI for six months in default. The amount of civil liability was determined at Rs. 6 lakh. Being aggrieved from the aforesaid order, the appellant is before this Court by way of this appeal.

(2.) DURING pendency of the appeal, the appellant as well as the complainant/respondent -BSES Rajdhani Power Limited arrived at a settlement agreement before Delhi High Court Mediation and Conciliation Centre on 20.01.2014. Vide aforesaid settlement, the parties, inter alia, agreed as under: -

(3.) SECTION 152 of the Electricity Act provides as under: -