VIJAY KUMAR AGRAWAL Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) ALL things considered. The court did give notice to the counsel for the Electricity Board in this matter. The matter was, thus, adjourned to today.

(2.) CLEARLY , in this matter this is the third round of litigation. There had been an earlier decision dated 23.6.2000 on a writ petition by the petitioner -appellant on the same issues. This was on CWJC. No. 9363 of 1998: Vijay Kumar Agarwala vs. The Bihar State Electricity Board and others.

(3.) THEREAFTER , the petitioner appellant filed CWJC. No. 13195 of 2000: Vijay Kumar Agarwala vs.The Bihar State Electricity Board and others. On this learned judge passed an order dated 16 August 2001 declining to accept the contentions of the petitioner -appellant on the dispute as was being attempted to be raised. Issue raised by the petitioner -appellant to challenge any assertion that his load stood reduced from 60 to 39.HP was, in fact, not accepted by the court.