Shree Chandrashekhar, J. - (1.) Legality of the provisional assessment order dated has been challenged by the petitioner-M/s. Himadri Steel Private Limited. Steel Private Limited.
(2.) Briefly stated, the petitioner, a company registered under the Companies Act, 1956, has been granted electrical connection under HTSS tariff with contract demand of 3000 KVA, which was energized on 03.07.2006. On account of a massive blast in the cubical metering unit there was electricity break-down in the petitioner's premises which was rectified on 16.06.2017 by a team of the respondent-Nigam's officials and a report was prepared. The report thus prepared records that metering unit chamber was slightly damaged, K-phase CT and all PT were found in proper condition (written as OK), meter reading was correct and there was proper sealing, however, b-phase CT which was totally cracked and damaged was replaced. No evidence of misutilisation or theft of electricity was found. The meter readings for the previous successive several months or after June, 2017 record description of meter chamber and the meter chamber glass and everything seems to be fine till 26.09.2017 when an inspection was carried out at the petitioner's premises; the meter reading report has been prepared by a 5-member team of the Nigam's officials.
(3.) The inspection report dated 26/27.09.2017 has become centre for controversy in this case.;