REGENT COMPUTRONICS PVT. LTD.

HYDERABAD VANASPATHI Appellant

V/S

ANDHRA PRADESH STATE ELECTRICITY BOARD Respondents

Referred Judgements :-

VIDYA RAM MISRA VS. MANAGING GOMMITTEE SHRI JAI NARAIN COLLEGE [DISTINGUISHED]
WORKMEN OF FIRESTONE TYRE RUBBER CO OF INDIA PRIVATE LIMITED DR GENERAL MANAGER LARSEN AND TOUBRO LIMITED MANAGER LARSEN AND TOUBRO LIMITED BOMBAY GODFREY PHILLIPS INDIA LIMITED VS. MANAGEMENT:SHEIKH ISMAIL MOHAMED:K P GANGHARE:MANIK VASUDEO [CITED]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [DISTINGUISHED]
STATE OF UTTAR PRADESH VS. HINDUSTAN ALUMINIUM CORPN [DISTINGUISHED]
J MOHAPATRA AND CO VS. STATE OF ORISSA [DISTINGUISHED]
INDIAN EXPRESS NEWSPAPERS BOMBAY PRIVATE LIMITED BENNETT COLEMAN AND COMPANY LIMITED STATESMAN LIMITED KASTURI AND SONS LIMITED ANANDA BAZAR PATRIKA LIMITED VS. UNION OF INDIA [REFERRED TO]
KRISHNA BUS SERVICE PVT LIMITED S KULWANT SINGH VS. STATE OF HARYANA [DISTINGUISHED]
STATE OF KARNATAKA VS. RAMESHWARA RICE MILLS THTRTHAHALLI:K KRISHNAPPA NAIDU AND CO :S THIPPA REDDY [DISTINGUISHED]
MADHYA PRADESH ELECTRICITY BOARD VS. BASANTIBAI [RELIED ON]
JIYAJEERAO COTTON MILLS LIMITED VS. MADHYA PRADESH ELECTRICITY BOARD [REFERRED TO]
MUNICIPAL CORPORATION OF DELHI VS. AJANTA IRON AND STEEL COMPANY PRIVATE LIMITED [RELIED ON]
RATTAN LAL SHARMA VS. MANAGING COMMITTEE DR HARI RAM CO EDUCATION HIGHER SECONDARY SCHOOL [DISTINGUISHED]
PUNJAB STATE ELECTRICITY BOARD VS. BASSI COLD STORAGE KHARAR [RELIED ON]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [DISTINGUISHED]
M P ELECTRICITY BOARD JABALPUR VS. HARSH WOOD PRODUCTS [RELIED ON]
BIHAR STATE ELECTRICITY BOARD VS. PARMESHWAR KUMAR AGARWALA [RELIED ON]
AGRICULTURAL MARKET COMMITTEE VS. SHALIMAR CHEMICAL WORKS LIMITED [DISTINGUISHED]
BELWAL SPINNING MILLS LIMITED VS. U P STATE ELECTRICITY BOARD [RELIED ON]

JUDGEMENT

(1.) I. RELEVANT FACTS.-

(2.) THE suit was contested by the Board. Several issues were raised including one relating to the jurisdiction of the civil Court. THE trial Court held that it had jurisdiction to try the suit but negatived all the contentions of the plaintiff and dismissed the suit. On appeal, a Division Bench of Andhra Pradesh High Court rejected the pleas of the appellant and dismissed the same. THE High Court held that the terms and conditions of supply on the basis of which the agreements were entered between the appellant and the Board did not in any way contravene the provisions of either the Electricity Act or the Electricity (Supply) Act, 1948, hereinafter referred to as the Supply Act. It was also found that ample opportunity was given to the appellant before the final order of assessment was made and that the enquiry held by the officers of the Board was in no way vitiated. Aggrieved by the said decision of the High Court the appellant preferred the said appeal on obtaining Special Leave of this Court.

(3.) IT is against the said judgment of the Full Bench the Board has filed the Civil Appeals Nos. 7139-7144 of 1997. All the appeals have been heard together as the contentions are common. For the sake of convenience, the parties will be hereafter referred to as the Board on the one hand and the consumers on the other.

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HYDERABAD VANASPATHI LIMITED Vs. ANDHRA PRADESH STATE ELECTRICITY BOARD

Referred Judgements :-

JUDGEMENT

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