GURKIRPAL SINGH Vs. BSES RAJDHANI POWER LIMITED

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) By order dtd. 26/10/2021, notices were directed to be issued to respondent No. 2. Office report indicates that notices were sent over Whatsapp. However, none appears for respondent No. 2.

(3.) Petitioner, a tenant in the subject property seeks a separate independent electricity connection at premises being shop No. 1 in property number 1868/13, Govind Puri Extension, Kalkaji, New Delhi-110019.