FERROSCO INDUSTRIES PVT. LTD. Vs. CHAIRMAN

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned standing counsel appearing for the respondents. With the consent of the learned counsel on either side, the writ petition is taken up for final disposal at stage of admission itself.

(2.) It is not in dispute that similar writ petitions were earlier filed by different parties and they had also been disposed of. One such order dated 30.04.2019 in W.P.(MD)No.13738 of 2019 etc. batch is enclosed in the typed set of papers by the petitioner's counsel. The learned standing counsel informs this Court that a batch of similar writ petitions were disposed of by this Court on 26.02.2020 with the following directions:-

(3.) The learned counsel on either side submitted that the present writ petition can also be disposed of on the same lines. Hence, the present writ petition is also disposed of by directing the the petitioner to pay 50% of the amount demanded by TANGEDCO within a period of four weeks from the date of receipt of a copy of this order and he will continue to adhere to the directions mentioned above. It is needles to say that the respective rights of the parties will abide by the outcome of W.A.Nos. 2539 and 2540 of 2018 pending before the Hon'ble Division Bench of Principal Seat. No costs. Consequently, connected miscellaneous petitions are closed.