- (1.) The Respondent has remained absent even though served and in spite of notice from this Court.
(2.) This Appeal is against the Judgment of the M.P. High Court dated 6th May, 1999.
(3.) Briefly stated the facts are as follows:- The Appellants are a statutory Corporation constituted under Section 5 of the Electricity (Supply) Act of 1948. The Respondent owns residential premises. He had let out a portion of the premises to an advocate. Initially the advocate was residing in the premises and also running a small office in a portion of those premises. Thereafter, the advocate moved his residence to some other place but continued his office in those premises. The Appellants, therefore, levied charges on commercial basis. The respondents filed a writ petition for quashing the demand. That writ petition has been allowed by the impugned Judgment.;