ASHWANI KUMAR Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) There is no infirmity in the impugned order because the concerns of the petitioner have already been addressed by the following observations made by the learned trial Court :-

(2.) In view of the aforesaid when the learned trial court is conscious that the impugned letter dated 25.8.2006 being challenged by the plaintiff/respondent and being defended by the petitioner on the ground of the plaintiff/respondent having found indulged in the theft of electricity and also in view of the fact that a categoric issue has been framed regarding the validity of such a letter imposing demand on account of theft of electricity, I am of the opinion that the issue does not preclude the leading of evidence to this effect by the petitioner.