Rajesh Bindal, J. - (1.) This order will dispose of a bunch of petitions, as detailed below : JUDGEMENT_65_LAWS(P&H)8_2016.HTML
(2.) However, the facts have been extracted from CWP No. 20638 of 2015.
(3.) Challenge has been made to the vires of clause 5 of the Haryana Electricity Regulatory Commission (Duty to supply electricity on request, Power to recover expenditure incurred in providing supply & Power to require security) Regulations, 2005 (for short, 'the Regulations') as framed by Haryana Electricity Regulatory Commission (for short, 'the Commission') and letter dated 18.6.2015 (Annexure P-4) issued by respondent No. 5, vide which demand has been raised. It has further been prayed that the petitioner be permitted to furnish bank guarantee or irrevocable letter of credit in lieu of deposit of advance consumption deposit/security in cash.;