LAWS(DLH)-2005-11-49

TATA MOTORS LTD Vs. N D M C

Decided On November 29, 2005
TATA MOTORS LTD Appellant
V/S
N.D.M.C. Respondents

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the impugned judgment of learned Single Judge dated 30.11.2004. We have heard learned counsel for the parties and have perused the record.

(2.) The facts in detail have been set out in the judgment of learned Single Judge and hence we are not repeating the same except where necessary.

(3.) The short question in this case is whether the appellant is liable to pay the electricity charges in question under the category of 'domestic use' or under the category 'non-domestic use'.