PRATIBHA SYNTEX LIMITED Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) Rule. Service of rule is waived by Mr. Pancholi for the respondents.

(2.) This petition is against the decision recorded by the appellate committee of the Gujarat Electricity Board by its order dated 17.11.1999 whereby the original supplementary bill amount of Rs. 1,44,17,656.00 came to be reduced to Rs. 64,66,168.00. Out of which, an amount of Rs. 28,83,532.00 has been paid. Both the sides are heard.

(3.) According to the submission of the learned advocate Mr. Mehta for the petitioner, the amount deposited, even as per the reduced amount, as per the order of the appellate committee is not due and payable. Despite that, the petitioner has paid, almost, 50% of the amount. According to him, there are substantial questions to be considered.