SANJAY AUTOMOBILE ENGINEERS PVT LTD Vs. SUPERINTENDING ENGINEER MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD

JUDGEMENT

(1.) Rule, with the consent of the parties made returnable forthwith and heard.

(2.) The order impugned is dated 2/5/2012 passed by the Learned Joint Civil Judge Senior Division, Pune, by the said order, the application filed by the Respondent herein under Section 9A of the Civil Procedure Code questioning the maintainability of the suit in view of the remedy provided under the Electricity Act, 2003, came to be allowed and the Learned Joint Civil Judge Senior Division, Pune has come to the conclusion that the said Court would have no jurisdiction to try, entertain and decide the suit.

(3.) The principal relief sought in the suit is to refer the dispute arising out of the bill dated 1112011 for Rs.7,47,970/ to the Internal Grievance Redressal Cell (IGRC), constituted by the Respondent licensee.