- (1.) Petitioner has approached this Court challenging the proceedings initiated against her for recovery of outstanding of electricity dues.
(2.) Learned counsel for the petitioner states that the bills were being regularly paid till 2014 when her husband was diagnosised as a patient of cancer and on account of heavy expenditure incurred in his treatment the payment of consumption of electrical energy could not be made. It is further pointed out that her husband died in 2017. He further submits that without entering into the merits of the dispute petitioner is willing and ready to deposit the outstanding dues but looking to the stringent financial condition and the heavy amount being sought to be recovered she may be permitted to do so in instalment.
(3.) Sri Baleshwar Chaturvedi, who has accepted notice on behalf of respondents no. 2 and 3 has no serious objection to the prayer being granted.;