DILIPBHAI JAYPALBHAI JAISWAL Vs. TORRENT POWER LIMITED

JUDGEMENT

(1.) The present petition is filed under Articles 14, 19, 21 and 226 of the Constitution of India for the prayer regarding the supply of electricity on the grounds stated in the memo of petition.

(2.) The background of the facts as stated are that the petitioner is occupying part of the premises and there is some quarrel between the members of the family which has lead to a situation that, at present, the petitioner is seeking a separate electric connection.

(3.) Heard learned Advocate Shri Jagdhish Satapara for the petitioner and learned Advocate Ms. Amrita M. Thakore for the Respondent -Torrent Power Limited (hereinafter referred to as "the Respondent Company").