KOTHI STEEL LTD Vs. ELECTRICITY OMBUDSMAN

JUDGEMENT

(1.) RULE . Learned advocate Mr. Pandya waives service of Rule on behalf of respondent No.2. Though served, none appears on behalf of respondent No.1. Today, when the matter is taken up for hearing, none appears on behalf of respondent No.1.

(2.) HEARD .

(3.) HAVING gone through the matter, it appears that the petitioner has contended that the orders sought to be challenged are without any cogent reasons, without application of mind and also without verifying the case papers those were produced at the time of hearing of the matter before the Authority. Therefore, there is violation of principles of Natural Justice. It has not been possible for the respondent to establish from the record that the condition aforesaid does not warrant consideration.