- (1.) WHEN this case is taken up, the petitioner pressed LA. No. 2009 of 2008, praying for an interim order.
(2.) MR . Rajesh Shankar, learned counsel, appearing on behalf of the Jharkhand State Electricity Board (for short Board), submitted that instead of passing any interim order, the writ petition itself can be disposed of at this stage. In view thereof, with the consent of the parties, the writ petition as well as interlocutory application (I.A. No. 2009 of 2008) have been heard together and are being disposed of by this common order.
(3.) IN this writ petition, the petitioner -firm has prayed for restoration of their electrical connection, which, according to the petitioner, has been arbitrarily disconnected on the allegation of theft of electricity by the petitioner. The petitioner has also prayed for quashing the bills raised after provisional assessment to the tune of Rs.1,27,08,768/ -.;