TATA STEEL LTD Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD Mr. Mittal, learned counsel for the appellant and mr. Rajesh Shankar, learned counsel for the respondents.

(2.) THE only point which has been argued and to be decided in this appeal is as to whether the impugned bills raised by the jharkhand State Electricity Board is barred under Section 56 (2) of the Electricity Act, 2003?

(3.) THIS point was raised by the appellant before the writ Court but the learned single judge has rejected the said plea of the appellant and has answered the said question in negative.