KARNATAKA STATE ELECTRICITY BOARD Vs. ESCON PRIVATE LIMITED

JUDGEMENT

(1.) THE Karnataka State Electricity Board has appealed against the order dated the 30th July, 1990 of the State Commission of Karnataka in which the Commission passed a declaratory order that the demand made in the bill amounting to Rs, 1,07,250.00 for the period subsequent to 6th of June 1986 was illegal and not recoverable by the KSEB.

(2.) THERE has been a delay of a period of 10 days in filing the appeal and the appellant has also prayed for condonation of delay.

(3.) THE order has been challenged by the appellant on various grounds which are briefly set out below:-