AGARWALA AGRO RICE MILLS PRIVATE LIMITED Vs. WEST BENGAL STATE ELECTRICITY DISTRIBUTION COMPANY LIMITED

JUDGEMENT

(1.) The petitioner no. 1- company (previously M/s Sunita Rice Mills, a unit of Delta Merchandise Private Limited, now Agarwala Agro Rice Mills Private Limited) runs a rice mill and the petitioner no. 2 is one of its directors. The petitioner no. 1 has been enjoying electricity supply from the respondent no. 1-WBSEDCL (West Bengal State Electricity Distribution Company Limited) for running the mill from the month of February, 2016. The petitioner no. 1 has been paying the current electricity charges regularly on the basis of bills raised by the WBSEDCL.

(2.) On January 28, 2019, the WBSEDCL issued a Memo to the petitioner no. 1 intimating that during a visit to the petitioners ' premises on January 25, 2019 it was observed that the installed CT ratio should be 100/5 Amp instead of 50/5 Amp, which was not updated inadvertently from November, 2017, as a consequence of which the net multiplying factor (MF) had been reduced to 1000 instead of 2000.

(3.) Accordingly, on February 18, 2019 a bill was raised for the billing cycle January, 2019, including the allegedly outstanding amount of Rs.2,00,88, 271.77 p (Rupees Two Crore Eighty-Eight Thousand Two Hundred and Seventy One and Seventy-Seven Paise Only) as less claim for the period November, 2017 to December, 2018.