ARS STEELS AND ALLOY INTERNATIONAL P. LIMITED Vs. TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LIMITED

JUDGEMENT

(1.) This writ petition has been filed seeking a direction to the first and the second respondents to permit the petitioner to pay the Additional Security Deposit of Rs.2,41,96,208/- alone, over and above the existing deposit of Rs.2,97,04,072/- as demanded in the second respondent's letter dated 21.06.2021 bearing Lr.No.SE/Chennai (North) EDC/DFC/AAO/AS/HT SC No.019094041902/D.No. /20, dated 21.06.2021 in ten (10) equal monthly installments along with the regular current consumption charges.

(2.) The learned counsel for the petitioner relying upon the order passed by this Court in W.P.No.13738 of 2021 dated 06.07.2021 seeks to pass similar order on the same lines in the present Writ Petition also.

(3.) Mr.L.Jaivenkatesh, learned Standing counsel for the respondents would also fairly accede that this Court has passed the earlier order dated 06.07.2021 in WP.No.13738 of 2021 in respect of the similar subject matter.