MATSAYA METAL UDYOG Vs. D E S U

JUDGEMENT

(1.) THIS common judgment shall govern the disposal of suit No.2565- A/92 M/s.Matsya Metal Udhyog VS. DESU and S.No.2572A/92 M/s. Skubh Metal Pvt. Ltd. Vs. MCD,DESU.. In both the suits common question of facts and law arise.

(2.) M/s.Matsya Metal Udhyog; Pvt.Ltd. is a large industrial power (LIP) consumer. It has connection No.X-10191001821. For the year 1991-92 it paid all the bills received by it. On 14.7.92, it received a supplementary bill raising a demand of Rs.l,35,388.88p on account of supplementary fuel bill due to enhancement of rate from .96 to 3.93p per unit for the period April, 1991 to February, 1992. The bill was payable on or before 20.7.92. On 21.7.92 it filed the present petition under ?ection 20 of the Indian Arbitration Act, 1940 registered as S.No.2565A.00 92.