SUJATA PICTUREES PALACE Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard the parties on merits as per the last order.

(2.) The dispute is regarding the electricity charges, during the period of the closure of business of petitioner.

(3.) Mr. Mittal submitted that the Cinema Hall was closed on 15-7-1995, as per the order of District Cinema Magistrate. On 12-12-1995, the line was disconnected. Petitioner got it restored on 28-8-1996. He submitted that petitioner is not liable to pay the electricity charges for the said period of closure of Cinema Hall as the petitioner has not used electricity during the said period. He submitted that, in any event, on the date of disconnection of electricity, petitioner ceased to be a consumer. He also submitted that calculation of the demand was wrong as admitted by the respondents in paragraph 11 of the counter affidavit.