- (1.) FROM the averment made in the said reply it appears that the respondents have asked the petitioner to enter into an agreement for a certain agreed quantum of water drawl and the petitioner has been asked to execute an agreement in respect of the same. It also appears from the averment made in the said reply that in respect of the controversy relating to billing of the water charges from 20th April,1989 to 31st July,2012 the parties are yet to arrive at a basis for charging of the bill for drawl of the water from Chandil dam. Therefore, the parties herein have to arrive at an agreement relating to the formula for charging the water rent for the current period after installation of the water meter. Therefore, it is desirable that the matter be adjourned for a period of four weeks to enable the parties to execute an agreement to that effect. On the execution of such agreement, the respondents would raise the revised bill as per formula revised at the said agreement.
(2.) FOR the aforesaid purpose, list this matter after four weeks. In the meantime, as stated on behalf of the respondents in their reply, which have been referred to hereinabove, the respondents would enter into an agreement with the petitioner in the line on which the decisions have been arrived at. The respondents would raise their bills for the water charges thereafter upon the formula arrived at in the agreement. The other part of controversy would be considered on the next date. Put up this case after four weeks under the heading for hearing on any hearing day. Let a copy of this order be given to the learned counsel for the parties.;