THE SUPERINTENDENT ENGINEER, MAHARASHTRA STATE ELECTRICITY DISTRIBUTION COMPANY LTD. Vs. DR. BABASAHEB AMBEDKAR BACKWARD CLASS-C CO-OPERATIVE SPINNING MILL LTD.

JUDGEMENT

(1.) Notice was issued for final disposal of the matter and it is duly served on respondent. Nobody has turned up for respondent. Hence, Rule. The learned counsel for petitioner is heard.

(2.) The petition is filed by Maharashtra State Electricity Distribution Company, Parbhani, a State Government undertaking, to challenge the order made by Consumer Grievance Redressal Forum, ('CGRF' for short) Nanded Zone in case No. 2/2016. This Forum has set aside the demand of the amount of interest and delayed payment charges ('DPC' for short) made by the petitioner as against respondent and that amount was more than Rs.15,00,000.00 .

(3.) The respondent is Co-operative Spinning Mill of Backward Class-C people and it is situated at Peth-Shivni, District Parbhani. It had applied for supply of electricity from 33 KV line. Respondent Co-operative Spinning Mill is situated at the distance of 35 k.m. from the source 132 KV sub station Gangakhed. By laying overhead line from the source, the supply was given to the respondent. It is specific case of the petitioner that no other consumer is given supply from this line and it is the case of respondent that the supply was to be given from express feeder, but it was not given from express feeder.