DEPUTY ENGINEER (O&M), DAKSHIN GUJARAT VIJ COMPANY LIMITED Vs. GOVINDBHAI B. PATEL C/O. AMIT KEDIYA PROPRIETOR OF & 1

JUDGEMENT

(1.) HEARD Ms. Bhaya, learned advocate for the petitioner.

(2.) IN view of the said undertaking/declaration dated 21.7.2012, Ms. Bhaya, learned advocate for the petitioner, has submitted that the petitioner has already received the entire amount of supplementary bill in question and on account of the said payment, the impugned order dated 17.5.2011 passed by the Electrical Inspector does not survive in effect. This is besides the fact that the respondent has, according to the petitioner, declared that he does not want to rely on the said order. Since the deponent of said undertaking is not the petitioner, certain confusion has arisen in view of the name of the deponent of the said undertaking/declaration dated 21.7.2012 in view of which, this court has earlier passed orders dated 19.6.2012, 23.7.2012 and 27.8.2012. Under the said orders, fresh process was directed to be issued to the concerned respondent. However, until now, no one has entered appearance on behalf of the said respondent and the said respondent has also not attended the hearing of present petition.