SHREE CHANDRASHEKHAR,J. - (1.) In the morning, the matter was mentioned by the learned counsel for the petitioner and at the request of vice counsel for Mr. Ajit Kumar, learned Senior counsel appearing for the respondent Jharkhand Urja Vikas Nigam Limited, the matter was ordered to be posted at 02.15pm.
(2.) Alleging illegal and wrongful disconnection of electric supply on 26.10.2016, the petitioner, a company registered under the Companies Act, 1956, seeks a direction upon the respondent-Jharkhand Urja Vikas Nigam Limited for restoration of electric supply to its unit.
(3.) Heard.;