LAWS(PAT)-1997-10-50

USHA MARTIN INDUSTRIES LIMITED Vs. BIHAR STATE ELECTRICITYBOARD

Decided On October 17, 1997
USHA MARTIN INDUSTRIES LIMITED Appellant
V/S
Bihar State Electricityboard Respondents

JUDGEMENT

(1.) HEARD Mr. Binod Poddar, learned Counsel for the Petitioners and Mr. A.K. Sahani, learned Counsel for the Electricity Board.

(2.) THE order as contained in Annexures 7 and 11 are under challenge, by which Respondent Board has raised a bill of Rs. 33,77,740.35 paise (Rs. Thirty Three Lacs seventy seven thousand seven hundred forty and thirty five paise) towards electricity duty. At the time of admission of this writ application the demand notice as contained in Annexure -10 was stayed. However, by subsequent orders liberty was given to the Respondents to dispose of the representation of the Petitioners.

(3.) MR . Binod Poddar, learned Counsel for the Petitioners submitted that in view of the subsequent developments by which exemption has been granted to the Petitioners vide order as contained in Annexure -11, the notice as contained in Annexure -10 and also the demand as contained in Annexure -7 are liable to be quashed.