MARIS SPINNERS LTD Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) At this stage of the hearing of the writ Petition, it has been submitted by the learned Counsel appearing on behalf of the Petitioner that the Petitioner had agreed to pay the peak hour penalty imposed by the Respondent Tamil Nadu Electricity Board, on instalments.

(2.) The learned Counsel appearing for the Petitioner had further submitted that the Petitioner had already paid eight instalments, without any default, and the same had been accepted by the Respondent Tamil Nadu Electricity Board. In such circumstances, the Respondent may be directed to consider the application of the Petitioner, dated 17.02.2010, praying for sanction of additional demand.

(3.) The learned Counsel appearing on behalf of the Respondent has no objection for this Court directing the Respondent to dispose of the application of the Petitioner, dated 17.02.2010.