SHREE SAI PRAKASH ALLOYS PVT. LTD. Vs. MEGHALAYA POWER DISTRIBUTION CORPORATION LTD.

JUDGEMENT

(1.) The writ petitioner company is before this Court assailing the disconnection of electricity supply to its plant on 21/4/2022. It is contended that the same has been done inspite of the petitioner having submitted a letter dtd. 21/4/2022, requesting the respondent corporation to allow 7(seven) days' time for placing a proposal for clearance of arrear dues of the petitioner company before the Board of Directors.

(2.) It is worthwhile to note that on the same issue, this is a second round of litigation as the petitioner company had approached this Court earlier by way of WP(C). No. 130 of 2022 against a notice of disconnection due to the non-payment of outstanding dues amounting to Rs.51,86,17,743.00 (Rupees Fifty-one crores, eighty-six lakhs, seventeen thousand, seven hundred and forty-three) only, which was the undisputed liabilities of the petitioner company. The said writ petition was disposed of by this Court vide order dtd. 12/4/2022, by directing the respondents that the proposal for payment of outstanding dues, as put up by the petitioner, be considered in the event a deposit of Rs.1,00,00,000.00 (Rupees One crore) only, was made within 24 hours against the unpaid bills.

(3.) It appears that thereafter the petitioner company had deposited the amount of Rs.1.00 crore only, in compliance with the order dtd. 12/4/2022, but there was no resolution with regard to the proposal and counter proposal for settlement of the outstanding dues as the respondent corporation was only willing to allow the payment to be made in four equal instalments starting from 18/4/2022, which was not acceptable to the petitioner company.