PAWAN ENTERPRISES Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) AS prayed for, the counsel for the appellant is permitted to make amendment in the cause title of the appeal and mention Jharkhand in place of 'Bihar ' in the name of the Electricity Board, just now.

(2.) THIS , appeal has been filed by the consumer against the order dated 24.1.2001, passed by the learned single Judge, in CWJC No. 118 of 2001, whereby the decision dated 19.10.2000 (Annexure 14) of the General Manager -cum -Chief Engineer, Jamshedpur Area Electricity Board, Jamshedpur, was not interfered with and the writ -application was dismissed.

(3.) IN the year 1995, the appellant desired to expand its activities and applied for further expansion of contract load from 50 HP to 70 HP which was sanctioned on 9.10.1995 and agreement therefor was also executed on 28.2.1997.