REGENT COMPUTRONICS PVT. LTD.

Meghalaya Power Distribution Corporation Limited Appellant

V/S

Reliance Infratel Limited Respondents

Referred Judgements :-

PAISNER AND ORS. VS. GOODRICH [REFERRED TO]
COMMITTEE OF CREDITORS OF ESSAR STEEL INDIA LIMITED VS. SATISH KUMAR GUPTA [REFERRED TO]
GHANASHYAM MISHRA AND SONS PRIVATE LIMITED THROUGH THE AUTHORIZED SIGNATORY VS. EDELWEISS ASSET RECONSTRUCTION COMPANY LIMITED [REFERRED TO]
RPS INFRASTRUCTURE LTD VS. MUKUL KUMAR [REFERRED TO]

JUDGEMENT

(1.) Admittedly, the first respondent was the consumer of electricity. It received electricity supply from the appellant to operate mobile towers in the State of Meghalaya. There is no question that the electricity consumption dues of this respondent towards the appellant remains unpaid.

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MEGHALAYA POWER DISTRIBUTION CORPORATION LIMITED Vs. RELIANCE INFRATEL LIMITED

Referred Judgements :-

JUDGEMENT

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