NDPL Vs. JAGIRI LAL

JUDGEMENT

(1.) Since despite deemed service, the respondent did not appear before this Court, he was proceeded ex-parte vide order dated 06th Aug., 2013. Thereafter also, on a number of dates, the respondent did not appear. Accordingly, this Court heard the petitioner's arguments and reserved its judgment.

(2.) It is pertinent to mention that the present writ petition has been filed by the petitioner challenging the order dated 28th April, 2011 passed by the electricity Ombudsman in Appeal No. F. ELECT/Ombudsman/2011/412, whereby the petitioner was directed to refund an amount of Rs. 1,93,380.00 deposited by the respondent towards pending dues for grant of new connection within two weeks.

(3.) The relevant facts are that an electricity connection bearing K. No. 35400245605 was sanctioned in the name of Omkar Prakash at the property bearing number 5-C/70, New Rohtak Road, Karol Bagh, New Delhi 110 005 for domestic purposes.