GUJARAT ELECTRICITY BOARD Vs. SHIVKRUPA ASSOCIATES

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This civil revision application is directed by the defendant-petitioner against the decision of the Extra Assistant Judge, Surat dated 9-8-93 partly allowing Civil Misc. Appeal No. 256/92 and setting aside the order passed by the 4th Joint Civil Judge (S. D.), Surat below application Ex. 5, dated 15-10-92 in Regular Civil Suit No. 1179/92 and directing the respondent, herein to deposit only 25% of the disputed bill within 15 days of the receipt of the order.

(3.) The plaintiff-respondent filed Regular Civil Suit No. 1179/92 against the defendant-petitioner for a declaration and injunction to the effect that its electric power supply cut-off by the defendant petitioner on 23-9-92 be declared to be illegal and for a mandatory order seeking for restoration of the power supply with immediate effect. Along with the suit, the plaintiff respondent filed an application Ex. 5 seeking for interim mandatory order of the restoration of the cut-off electric supply.