LAXMI ROLLING AND STRIPS PVT LTD , REP BY ITS DIRECTOR Vs. TAMIL NADU ELECTRICITY BOARD (TNEB) REP BY ITS CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) Introductory

(2.) The demand for arrears in respect of the earlier connection is opposed on the ground that it was a new connection and not a connection covered by the earlier sanctioned load.

(3.) The successor company knowing well that HT SC No.194 was disconnected earlier and in its place HT SC No.322 was given at the very same premises and is also covered by an undertaking to pay the entire arrears after the disposal of the pending writ petition before the High Court is now pleading that their liability would arise only in case the earlier connection is used or a new connection is taken in the very same premises.