SUNITA AGARWAL, J. - (1.) Heard learned counsel for the parties.
(2.) In the present petition, the question raised is with regard to the jurisdiction of the trial court namely the Court of Civil Judge (Senior Division), F.T.C., Mau, to entertain and try the suit namely Original Suit No. 58 of 2009 (M/s Pacific Promoters through its Partners v. Managing Director Purvanchal Power Corporation Ltd. and others) for injunction.
(3.) The contention is that in view of the provisions of Sections 126 and 127 read with Section 145 of the Electricity Act, 2003 (hereinafter referred to as the 'Act'), the suit filed by the plaintiff/respondent before the Civil Court is barred by law. Consequently, the order dated 26.4.2017 passed by the Court of Civil Judge (Senior Division), F.T.C., Mau, on the application dated 21.12.2016 paper no. 131C filed in Original Suit No. 58 of 2009 are liable to be set aside being without jurisdiction.;