- (1.) Heard learned counsel for appellants as well as the respondents.
(2.) The licensee company is before us aggrieved by the direction of the learned Single Judge that if the respondent / writ petitioner files an appeal before the Appellate Tribunal before December 7, 2015, it will admit the same condoning the delay and hear out the appeal on merits. According to the appellants, there could not have been a concession granted on the part of the learned Single Judge in the light of specific statutory provision prescribing time limit within which an appeal could be preferred by the aggrieved consumer challenging the final assessment order.
(3.) Apparently, after hearing the respondent / writ petitioner, assessment order came to be made Rs.5,36,859/- on 11.06.2015. In terms of the statute an appeal lies to the Appellate Tribunal and the same has to be preferred within 30 days from the date of the order under Section 127(1) of the Electricity Act, 2003.;