ALIVE Vs. UTTAR GUJARAT VIJ CO LTD

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the supplementary bills issued to the petitioner by the respondent-Company and also the order dated 08.02.2006 passed by the appellate authority of the respondent-Company, whereby, the appeal of the petitioner was rejected.

(2.) The facts in brief are that the petitioner is a partnership firm engaged in the business of manufacture of cosmetics and was utilizing the electrical energy supplied by the respondent-Company.

(3.) On 07.07.2005 the checking squad of the respondent-Company inspected the meter installed at the factory premises of the petitioner-firm. Pursuant to the said checking, a supplementary bill dated 15.07.2005 was issued to the petitioner-firm asking to pay an amount of Rs.1,29,623.49. Against the same, the petitioner-firm filed its objection vide letter dated 22.07.2005. However, the petitioner was served with the final assessment vide order dated 30.09.2005 directing to pay the amount in question.