DHANBAD ICE COMPANY Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner has challenged the supplementary bill dated 17th July, 2001 raised as per the Clause 16.9 of 1993 tariff. While the supplementary bill has been raised vide Annexure -4 dated 17th July, 2001, vide Annexure -4/1 petitioner has been asked to deposit a sum of Rs. 2800/ - as security money.

(2.) THE main plea taken by petitioner is that the supplementary bill aforesaid has been raised by respondents without giving any opportunity to the petitioner.

(3.) THE case of the respondents is that the petitioners unit on inspection made on 28th April, 1999 was found to have connected load of 41 H.P. but later on it was detected on 19th May, 2001 that the unit was using more power to the extent of 62 H.P. However, it has not been disputed by the respondents that the supplementary bill has been raised without any notice to the petitioner on the basis of a report submitted behind its back.