HOTEL SATYAKETU Vs. MADHYA GUJARAT VIJ COMPANY LTD.

JUDGEMENT

(1.) The benefit of the aforesaid GR dated 7.2.2004 may be extended to the incoming successor/occupier by following normal procedures as per rules but without insisting for the payment against the old dues of the Board.

(2.) Simultaneously, actions for (i) Pro-rata payment against the old dues shall be expedited with State Financial Corporation viz. GSFC/GIIC concerned in accordance with the provisions of the GR and (ii) All steps, including legal actions, for recovery of outstanding dues from the original consumer should be taken.

(3.) After all possible efforts/process, if recovery from the old consumer seems not possible, then a proposal for waiver/write off be processed for appropriate of the Competent Authority.