HOTEL AMARIS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that initially, provisional assessment was made against the petitioner vide order dated 20.03.2015 while exercising powers under Section 126 (1) of the Electricity Act, 2003; order of provisional assessment was served on the petitioner under subSection (2) of the Section 126; petitioner submitted his reply to the provisional assessment.

(2.) Mr. D.S. Patni, Advocate appearing for respondents no. 2 to 6 submitted that after considering the reply of the petitioner, final assessment order has already been passed on 04.04.2015.

(3.) Section 126 of the Electricity Act, 2003 reads as under: