JAIPUR VIDYUT VITRAN NIGAM LIMITED Vs. ELECTRICITY OMBUDSMAN

JUDGEMENT

(1.) Though an application under Sec. 5 of Limitation Act has been filed, office report shows that the appeal is within limitation.

(2.) With the consent of the parties, the matter is heard finally.

(3.) This appeal arises out of order dtd. 21/2/2022 passed by the learned Single Judge in S.B. Civil Writ Petition No.14766/2019 by which the petition filed by the appellant seeking to assail the correctness and validity of an award dtd. 16/5/2019 passed by the Electricity Ombudsman Rajasthan, Jaipur (hereinafter referred to as 'the Electricity Ombudsman') has been dismissed.