SANJIV TEA INDUSTRY PVT. LTD. Vs. ASSAM POWER DISTRIBUTION CO. LTD.

JUDGEMENT

(1.) Heard Mr. P. Bhowmick, the learned counsel appearing on behalf of the Petitioner and Mr. K. P. Pathak, the learned Standing counsel appearing on behalf of the Respondent Nos. 1, 2 and 3.

(2.) The Petitioner herein which is a company engaged in the business of plantation, manufacture and sale of black tea had assailed the order dtd. 19/9/2017 passed in Review Petition No.1/2017 as well as the Bill dtd. 3/10/2017. In addition to that the Petitioner has also sought for refund of an amount of Rs.32,78,365.00 or to adjust the same against future dues.

(3.) The Petitioner Company who is engaged in the business of plantation, manufacture and sale of black tea had taken a connection from the Respondent Authorities with a sanctioned load of 620 KW and in that regard, a meter bearing No.ASB26400 was installed. The Contract Demand as per the Agreement entered into by and between the Petitioner and the APDCL Authorities was 403 KW. It was also mentioned in the said Agreement that the Seasonal Contract Demand from April to November would be 474 KVA and during the period from December to March which is the off season, the contract demand would be 190 KVA.