Mukerji, J. - (1.) This is a special appeal against the decision of a learned Single Judge of this Court.
(2.) The appellant carried on the business of producing and distributing electrical energy. The appellant was a public limited company incorporated under the Indian Companies Act having its registered office at Mainpuri.
(3.) It appears that a licence for generating and distributing electrical energy had been granted by the State Government under the Indian Electricity Act, 1910, on the 3rd of December, 1948 in favour of Nem Kumar Rup Chand. In 1949 the aforementioned licence was assigned in favour of the appellant with the consent of the State Government.;