CPC PRIVATE LTD. Vs. TAMILNADU ELECTRICITY BOARD

JUDGEMENT

(1.) WITH the consent of both parties, the Writ Petition itself is taken up for final disposal, as the matter lies in narrow compass.

(2.) HEARD both sides.

(3.) THE petitioner has filed this Writ Petition to quash the order dated 20.4.2013 directing the petitioner to pay Rs.30.58,900/- towards additional current consumption deposit.