PREM COTTON GINNING FACTORY Vs. RAJASTHAN STATE ELECTRICITY

JUDGEMENT

(1.) THIS is a revision by the plaintiff against refusal of a temporary injunction by both the courts below.

(2.) THE plaintiff's suit is for permanent injunction to restrain the defendant - RSEB from discoutinuing the supply of electricity to the plaintiff on account of non -payment of an additional bill which has been issued to the plaintiff. The additional bill has been issued to the plaintiff as a result of an inspection made by some Officers of the RSEB who found that the plaintiff was drawing electricity far -in excess of the sanctioned load. The defendant -RSEB, while issuing the additional bill has also said that non -payment of the same would result in dis -continuance of electricity to the plaintiff's premises. The plaintiff sought a temporary injunction, to restrain discontinuance of supply of electricity during the pendency of the suit. This has been refused by both the courts below.

(3.) CONSEQUENTLY , the revision is dismissed. However, the plaintiff is granted one month's time from the date of this order, to pay the amount of the additional bill issued to it. In case of plaintiff's failure to make the payment within this further time which has been allowed, the defendant RSEB shall be entitled to discontinue the supply of electricity to the plaintiff's premises. No costs.