MAHARASHTRA STATE ROAD TRANSPORT CORPORATION Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD.

JUDGEMENT

(1.) The issue involves disconnection on account of non-payment of the electricity dues. The issue is no more res integra but is covered by the decision of the Hon'ble Apex Court in K.C. Ninan Vs. Kerala State Electricity Board and others (Civil Appeal No.2109-2110/2004, decided on 19/05/2023) where in para 131 the following position has been enunciated.

(2.) Mr. Purohit, learned counsel for the respondent, however, seeks a week's time on account of the amendment made in the petition since similar claims have been made by the respondent for those units also.

(3.) List the matter on 28/08/2023 for further consideration.