- (1.) Heard learned counsel for the parties.
(2.) Petitioner before this Court has admittedly taken a service connection for supply of electrical energy from the Power Corporation which had the right to distribute the electrical energy at the relevant time in district Agra.
(3.) It is not in dispute that Torrent Power Ltd., respondent no. 4, has been appointed as the licensee for maintenance of electricity connection and realisation of electricity dues from the customers by the U.P. Power Corporation (Reference paragraph 9 of the writ petition).;