B SURESH NAYAK Vs. CHAIRMAN KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) In this complaint, the complainant has sought the following reliefs : "7. This complainant therefore prays that while accepting the complaint, this Hon'ble Commission may be pleased to direct the respondent to :-

(2.) The complainant is a public limited company. The factory of the complainant, manufactures steel and steel products with the use of electrical energy. The complainant entered into an agreement with the opposite party-the Karnataka Electricity Board, as per Ex. C-6, for the supply of electrical energy to the factory of the complainant.

(3.) The complainant further averred that the complainant, as per Clause 5 of the agreement, Ex. C-6 was to supply electrical energy un-interrupted for the manufacture of steel and steel products, by the respondent.