ANINDITA TRADES AND INVESTMENTS LTD., Vs. JHARKHAND STATE ELECTRICITY BOARD THROUGH ITS CHAIRMAN AND ORS.

JUDGEMENT

(1.) MR . M.S. Mittal, learned senior counsel appearing for the petitioners submitted that these writ petitions challenging the bills of demand charges on 75% of the contract demand are now fully covered by the judgment of this Court dated 17.09.2010 passed in M/s. Laxmi Business & Cement Co. (P) Ltd. W.P. (C) Nos. 2613 of 2010 with analogous case. He further informed that Miscellaneous Case No. 18 of 2010 filed by the Board before the Regulatory Commission has also been dismissed by order dated 4.9.2010.

(2.) MR . V.P. Singh, learned senior counsel appearing for the Jharkhand State Electricity Board (for short "J.S.E.B.") could not dispute this position.

(3.) IN the circumstances, these writ petitions are disposed of applying the said judgment of M/s. Laxmi Business and Cement Co. (P.) Ltd. (Supra) to the petitioners.