SHRI MAIKI JAIN Vs. BSES RAJDHANI POWER LTD.

JUDGEMENT

(1.) The present writ petition has been filed seeking directions to the respondent no. 1 to restore the electricity supply either through the old meter or install a new electricity meter at the premises, i.e., GB-20, Third Floor, Shivaji Enclave, New Delhi-110027, without insisting on the No Objection Certificate ("NOC") from respondent nos. 2 and 3, being the landlords of the premises in question.

(2.) Learned counsel appearing for the petitioner submits that petitioner is tenant in possession of the third floor of the aforesaid premises since the year 2016, in pursuance of several registered lease deeds. However, respondent no. 2 has filed a civil suit against the petitioner being CS DJ No. 750/2025, titled as "Anil Kumar Kalra Versus Maiki Jain" which is pending before the District Judge, Central District, Tis Hazari Courts Delhi, seeking recovery of possession, arrears of rent, mesne profits, and permanent injunction against the petitioner herein.

(3.) Further, the petitioner has also filed a counter claim on 6/12/2025 against respondent no. 1, titled as "Maiki Jain Versus Anil Kumar Kalra", seeking inter alia, decree of mandatory and permanent injunction against respondent no. 1, and thereby, directing the respondent no. 1 to restore the continuous water supply, which has deliberately been disconnected by the respondent nos. 1 and 2.