- (1.) Court Heard the parties at length on the following questions: Whether this writ petition is maintainable; whether Sub-clause (VII) read with Sub-clause (X) of Clause 15.8 of Electric Supply Code (Amendment) Regulation, 2010 (in short "Regulation") is applicable or whether Sub-clause (VIII) is applicable; whether the Meter should be sent for testing; whether the testing laboratory can report about the alleged tampering or not; to which agency it should be sent; whether the consumption pattern of other industries can be compared with the Petitioner. Further, Mr. S. Srivastava objected to the affidavit of the Board which was denied and disputed by Mr. V.P. Singh.
(2.) In view of the questions involved, it is not possible to dispose of this case at the stage of admission.
(3.) This writ petition will be heard.;