HARI OM STEELS PVT LTD Vs. TRANSCO LTD

JUDGEMENT

(1.) .The petitioner in the instant writ petition challenges the order passed by the second respondent herein in No.SEA/HYD/ F.RR.607/SAH-7425, dated 31-8-1999 stated to have been served upon the petitioner on 6-12-1999.

(2.) .I have elaborately heard the learned Counsel for the petitioner as well as the learned Standing Counsel for the Corporation and perused the records made available by the learned Standing Counsel.

(3.) The fourth respondent herein issued provisional assessment notice dated 21-2-1999 alleging that during the time of inspection of the premises and the meter it was found that the seals were in a tampered condition. The petitioner challenged the said provisional assessment by filing W.P. No.8245 of 1999 and the same has been disposed of by this Court with a direction to the respondents to restore the power supply to the petitioner subject to the condition of petitioner depositing a sum of Rs.10,000/ The petitioner accordingly deposited the amount and obtained the restoration of power supply.