- (1.) Having heard the learned Advocates of the respective parties, we are of the view that no useful purpose will be served in keeping the matter pending in view of the order which we propose to pass.
(2.) As well appear from the order of the learned single Judge dated 20th May, 2005 which has been impugned in the appeal, the appellant, M/s. Subernrekha Enterprises through its proprietor, Alok Khaitan, had filed the writ petition for a direction upon the respondents-Jharkhand State Electricity Board and itp authorities to activate the new electrical connection of the petitioner which the Board has sanctioned and which the Board was withholding on the ground that there were certain outstanding dues payable by M/s. Bharat Agrico, a partnership firm which had been closed down in 1997 in which Alok Khaitan was also a partner.
(3.) According to petitioner, an Induction Furnace Unit has been set up which required electrical connection to the extent of 310 KVA. After deposit of a part of the security amount an agreement was executed on 11th December, 2004 but subsequently, the Board insisted that till such time dues of M/s. Bharat Agrico were not liquidated the new connection could not be given.;