FREEDOM INDUSTRIES LIMITED Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) M /s. Freedom Industries Limited, the appellants, are a company and Rajinder Singh is one of its Directors. He had obtained electric connection bearing account No. LS -47 with the sanctioned load of 494.732 kws.

(2.) IT was further pleaded that on 17.7.2000 the appellants applied for extension of its sanctioned load by another 150 kw thereby raising the total limit of sanctioned load to 644.732 kw. The respondents issued letter dated 19.7.2000 calling upon the appellants to deposit the earnest money for extension of load at the rate of Rs. 100 per k.w. Accordingly the appellants had deposited an amount of Rs.15,000 with the respondents.

(3.) THEREAFTER the respondents sent letter dated 21.3.2001 by which feasibility clearance for registration of application for release of extension of load was conveyed to the appellants. Consequently, the appellants vide letter dated 3.4.2001 forwarded a cheque for an amount of Rs. 97,500 towards security charges for the proposed extension of load at the rate of Rs. 750 per kw. after adjusting the earnest money of Rs. 15,000.