GUJARAT ELECTRICITY BOARD NOW CONVERTED AS DAKSHIN GUJARAT VIJ COMPANY LIMITED Vs. ADINATH TEXTURIZERS PVT LIMITED

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge in Special Civil Application No.7054/2001 by which the learned Single Judge has allowed the said petition preferred by the respondent No.1 herein and has quashed and set aside the supplementary bill issued by the appellant - insurance company solely on the ground that the dispute was not referred to the Electrical Inspector as provided under sub-section (6) of Section 26 of the Indian Electricity Act, 1910 (hereinafter referred to as "Act, 1910"), the Electricity Company has preferred the present Letters Patent Appeal under Clause 15 of the Letters Patent.

(2.) The facts leading to the present Letters Patent Appeal under nutshell are as under:

(3.) Shri Dipak Dave, learned Advocate has appeared on behalf of the appellants and Shri Zubin Bharda, learned Advocate has appeared on behalf of the appellants and Shri Zubin Bharda, learned Advocate has appeared on behalf of the respondent No.1 herein - original petitioner.