- (1.) HEARD counsel for the parties.
(2.) THE petitioner is seeking adjustment of the amount deposited for erection of a separate bay for transmission of 'Dedicated Line' to the induction furnace of its Unit, a HT/SS consumer. Learned counsel for the petitioner submits that temporarily, connection was granted from a separate feeder by tapping from existing line, but because of intermittent supply, the petitioner ultimately requested the respondents by letter dated 30th November 2005 indicating its intention to surrender the 33 KV line for which an agreement was entered with it. The petitioner again made a representation on 29th July 2006 (Annexure-5) requesting the respondents to adjust due of the petitioner from the security deposit of Rs. 45,90,000.00 and deposit of Rs.11,53,174.00 which was deposited for erection of 33 KV line from Chandil sub-station to its plant, but the line has not been erected till now. However, the petitioner is aggrieved as the respondents have raised a final energy bill contained at annexure-6 dated 01st March 2007 showing the net amount payable by the consumer totalling Rs. 12,08,586.00, which according to the petitioner, however does not take into account the additional deposit of Rs. 11,53,174.00 deposited by it for erection of 33 KV line to its Unit earlier.
(3.) RESPONDENTS in spite of having been granted time earlier, have not yet filed counter affidavit in the matter which is pending since the year 2008.;