REGENT COMPUTRONICS PVT. LTD.

SANJEEV KUMAR Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

K.N. RAM @ KEDAR NATH RAM VS. THE STATE OF BIHAR AND ANOTHER [REFERRED TO]
SANJAY KUMAR YADAV & ANOTHER VS. THE STATE OF BIHAR AND ANOTHER [REFERRED TO]
KAMALJEET SINGH VS. THE BIHAR STATE ELECTRICITY BOARD AND OTHERS [REFERRED TO]
PRABHASH KUMAR VS. THE STATE OF BIHAR AND ANOTHER [REFERRED TO]
SRI ANANT KUMAR VS. THE STATE OF BIHAR AND OTHERS [REFERRED TO]
VIMALA PRASAD VS. BIHAR STATE ELECTRICITY BOARD AND OTHERS [REFERRED TO]
M/S S.K. FOOD PRODUCT VS. THE BIHAR STATE ELECTRICITY BOARD AND OTHERS [REFERRED TO]
M/S ZEE SAHEB COSMETIC ZONE THROUGH ITS PROPRIETOR MR. RAJIV RANJAN GUPTA VS. THE BIHAR STATE ELECTRICITY BOARD AND OTHERS [REFERRED TO]
MD. SAKIL AHMAD VS. THE BIHAR STATE ELECTRICITY BOARD AND OTHERS [REFERRED TO]
MOSMAT SWARAN @ SWARAN MANRAW VS. STATE OF BIHAR & ANR. [REFERRED TO]
ANANT KUMAR VS. STATE OF BIHAR & ANR. [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD AND ORS. VS. SHAKTI COLD STORAGE,GARBHUCHAK,PATNA AND ANR. [REFERRED TO]
NABIA BAI VS. STATE OF MADHYA PRADESH [REFERRED TO]
EXECUTIVE ENGINEER VS. SRI SEETARAM RICE MIL [REFERRED TO]
SHYAMAL KUMAR SUR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner in the present writ application is seeking a declaration that if the meter removed from the site of the raid has not been sent following the laid down procedure, the punitive bills, the F.I.R. - Rupaspur P.S. Case No. 51/2010 dtd. 9/8/2010 and the order taking cognizance under Sec. 135/138 of the Bihar Electricity Act are fit to be quashed. A further prayer has been made that any payment made against a punitive electric bill (Annexure '4') if collected against any wrong punitive action/actions/order (Annexure No. '3') should be set-aside and the amount so paid to the respondent be refunded to the petitioner with interest.

(3.) Brief Facts Petitioner is the director of a firm known as M/s Electronic Net @ ICT. It is a partnership firm. The firm had it's office at Rukanpura, Patna where it was having a training room.

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SANJEEV KUMAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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