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Judgment
11 paragraphs · 185 wordsIt appears that the dispute raised by the petitioner is only for an amount of Rs. 7.86 lakhs approx. for which invoice was raised in March 2021 by way
of additional demand. On reducing that amount from the dues indicated in the disconnection notice, an amount of Rs. 18.44 lakhs approx. becomes
payable immediately.
However, considering the plea raised on account of prevailing difficult situation, petitioner is directed that it must pay 50% of the admitted liability
indicated above within two days and rest within three weeks from today. If that is done, the impugned disconnection notice dated 22.5.2021 shall
not be given effect to until further orders. This interim protection will not be available to the petitioner for future liabilities on account of current
invoices.
Parties are expected to reconcile the accounts by whatever means is possible and maintain a record of their grievances within two weeks. The first
meeting should be preferably within three days from today.
Reply, if required, may be filed within three weeks.
Post the matter under the same head to consider suitable orders, interim or final on 5.7.2021. Â