EXECUTIVE ENGINEER Vs. SHANTI SHIRTING PVT. LTD.

JUDGEMENT

(1.) The petitioner herein is in business of distribution of electricity in the norther region of State of Gujarat. The present petition is directed against the judgment and order dtd. 20/1/2018, passed by the Appellate Authority and Chief Electrical Inspector, Gandhinagar in Appeal vide order No.CE/APPEAL/473/2018, quashing and setting aside the bill issued by the petitioner herein to the tune of Rs.1,43,11,353.48ps directing the petitioner herein to refund the amount which was deposited by the respondent No.1 herein. The said judgment and order dtd. 20/1/2018 passed by the Appellate Authority is duly produced at Anneuxre "A".

(2.) The brief facts germane for adjudication of the dispute in question read thus:

(3.) Respondent No.2 allowed the appeal by the impugned judgment and order dtd. 20/1/2018 and quashed the final bill issued by the petitioner herein, dtd. 4/2/2016, to the tune of Rs.1,43,11,353.48ps and further directed to refund the 50% amount of the bill, which was deposited by the respondent no.1 by filing the said Appeal invoking Sec. 127 of the Electricity Act, 2008.