S.J.MUKHOPADHAYA, J. - (1.) HEARD the parties.
(2.) THE petitioner -Company was served with a demand notice of Rs. 13,50,184/ - by the Board which it challenged before the Ranchi Bench of the Patna High Court In CWJC No. 554 of 1997 (R), the representation under Clause 13 of the agreement filed by the petitioner having not been disposed of. This Bench Court by its order dated 5th March, 1997 disposed of the writ application and directed the General Manager, Electricity Board Ranchi to decide the petition preferred under Clause 13 of the Agreement. In the meantime, before final decision, at the instance of Electricity Board authorities, a certificate case being Certificate case No. 13/Elect./96 -97 was registered for recovery of amount of Rs. 13,69,688=50 paise, including the amount which was in dispute. A distress warrant having been issued the present writ application was preferred.
(3.) ON 24th April. 2000, this Court passed an interim order in favour of the petitioner and in the meantime the General Manager decided the petition as was preferred under Clause 13 of the Agreement.;