RAKESH KUMAR SHARMA Vs. BSES RAJDHANI POWER LTD.

JUDGEMENT

(1.) ON the last date of hearing i.e. 12th September, 2014, the following order was made in these proceedings: -

(2.) IT is not disputed that the said Mr. Neeraj Saraf was a tenant in the property to which this petition pertains and consumed the electricity of which the demand is raised by the respondent BSES RPL and on account of which demand, the respondent BSES RPL claims a right to disconnect the electricity supply of that premises which has since been vacated by the said Mr. Neeraj Saraf.

(3.) THE counsel informs that Mr. Neeraj Saraf is residing at second floor of D -44, Kalkaji, New Delhi but is unable to tell in what capacity.