ANIL GOEL Vs. NDPL

JUDGEMENT

(1.) 1. The main claim in these writ proceedings is for a direction to the respondent (hereafter called the "NDPL") to furnish copies of photographs, video recordings, CMRI Data, last meter reading data and other documents on the basis of which it has levelled allegations against the respondent in the inspection report dated 6.7.2006 and issued a show-cause notice.

(2.) As per the show-cause notice, the petitioner had been granted time upto 12th September, 2006 to lodge his reply.

(3.) During the course of hearing, learned Counsel for the respondent NDPL submitted that every material which is sought to be relied by the service provider would be furnished to the petitioner. Learned Counsel for the petitioner submitted that it is not merely the material which is sought to be relied upon but the materials relied upon in support of the defence which the petitioner seek, have to be furnished.