AVN TUBES LIMITED Vs. GENERAL MANAGER

JUDGEMENT

(1.) HEARD , counsel for the parties.

(2.) THIS appeal takes exception to the decision of the learned Single Judge dated 9th April 2014 in W.P. No. 768/2014.

(3.) THE appellant disputed the liability to pay meter security deposit in the sum of Rs. One Lac, contending that it was not the case of installation of new meter but his request was for reduction of the load from 600 KVA to 100 KVA.