M P ELECTRICITY BOARD JABALPUR Vs. HARSH WOOD PRODUCTS

JUDGEMENT

(1.) JUDGMENT

(2.) LEAVE granted.

(3.) IN the said proceedings, one Mr. Dilip had represented the respondent-INdustry and he was also the signatory to the proceedings. Thereafter, notice was issued to the respondents on 26/08/1991 informing that the meter body seals were tampered and damaged with seal wire. The seals of the meter terminal block were found missing which would indicate that the function of the meter was disturbed to reduce the consumption of electrical energy. Therefore, the respondent - INdustry was directed to pay the difference of the assessed among said to be in a sum of Rs.6,51,256.61 at the earliest. It was also pointed out that bill for the further past years was being examined and the decision would be taken and intimated in due course. IN furtherance thereof, the respondent INdustry submitted the explanation to the show cause on 29/08/1991 wherein he requested that on humanitarian grounds, viz., "the supply of the installation will please be restored immediately and we give the undertaking that if any balance amount becomes due for payment on account of vigilance checking, the same will be deposited immediately on providing the bills for such amount". The reply was also given by Mr. Dilip who had participated during inspection.