KUMARAN TEXTILES Vs. TAMIL NADU ELECTRICITY REGULATORY COMMISSION

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing on behalf of the respondents.

(2.) AT this stage of the hearing of the writ petition the learned counsel appearing on behalf of the petitioner had submitted that the petitioner is willing to pay the entire amount of Rs.3,80,604/-, due to be paid by the petitioner towards the excess charges, for the excess consumption of electricity, over and above the peak our quota, in six equal monthly instalments, as per the impugned notice of the third respondent, dated 21.3.2011.