PUNJAB NATIONAL BANK Vs. BSES RAJDHANI POWER LTD.

JUDGEMENT

(1.) At a building at 7, Bhikaji Cama Place, New Delhi, owned by the appellant bank electricity was being supplied by the erstwhile Delhi Vidyut Board through a 11 KW High Tension Electric Supply system. To record the electricity consumed a H.T. Metering Cubicle was erected at the basement. An Electro Mechanical Meter was installed to measure the energy consumed.

(2.) With the privatization of distribution of electricity in the Union Territory of Delhi, Delhi Vidyut Board was unbundled and amongst others BSES Rajdhani Power Ltd. was incorporated for distribution of electricity in the area of its jurisdiction, which included Bhikaji Cama Place, New Delhi. In July, 2002 BSES Rajdhani Power Ltd. took over the service of distribution of electricity in the area of its jurisdiction from the erstwhile Delhi Vidyut Board on as is where is basis. By that time Delhi Electricity Regulatory Commission (Performance Standards -Metering & Billing) Regulations, 2002 had come into force. Punjab National Bank was categorized as a 'Key Consumer' under the said Regulations. The electricity consumed by it at its building at 7, Bhikaji Cama Place, New Delhi was measured on the basis of the Current Transformer and Potential Transformer Ratio.

(3.) On April 23, 2003, BSES Rajdhani Power Ltd. replaced the Electro Mechanical Meter installed at the premises in question with an electronic meter. The report Ex.PW -1/A dated April 23, 2003 was drawn up which records that the Current Transformer Ratio (CTR) was 150/5A.