- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) By the impugned order, the High Court of Punjab and Haryana, while issuing notice of motion in the writ petition filed by Respondent 1 for striking down Cl. 21-A of the terms and conditions of supply framed u/s. 49 read with Sec. 79(j) of the Electricity (Supply) Act, 1948 , unconditionally stayed the demand of the arrears of electricity dues raised by the appellant Nigam and directed it to release electricity connection to Respondent 1.;