BIMAL KUMAR KEDIA Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) IT was brought to the notice of the Court that after creation of the State of Jharkhand, Jharkhand State Electricity Board has also been constituted. In this background, the counsel for the petitioner is allowed to implead the Jharkhand State Electricity Board, through its Secretary. Kusal Colony. Ranchi as Respondent No. 5.

(2.) MR . A.K. Mehta accepts notice on behalf of the J.S.E.B.

(3.) THE grievance of the petitioner is that the Respondents issued one after another energy bill showing arrears without any basis.