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Judgment
Sanjeev Sachdeva, J
CM APPL. 47840/2021 (Exemption)
Allowed, subject to all just exceptions.
W.P.(C) 15183/2021& CM APPL. 47839/2021
The hearing was conducted through video conferencing.
Petitioner seeks a direction to the respondent to reconnect the electricity meter to property No. C-93, Abul Fazal, Enclave Part-11, Shahinbagh,
Jamia Nagar, Delhi-110025 bearing CA No. 102064542.
Learned counsel appearing for the respondent/BSES-RPL submits that the electricity meter was disconnected on a request received from the
petitioner on 16.08.2021. He submits that in case petitioner were to make a fresh application and complete the financial and codal formalities, a fresh
connection can be granted to the petitioner.
Learned counsel for the petitioner submits that no application has been filed by the petitioner for disconnection of the electricity and the alleged
application dated 16.08.2021 has not been signed by him but probably has been signed by his brother respondent no. 2 by forging his signatures.
Without prejudice, learned counsel for petitioner submits that petitioner shall be making a fresh application to respondent no. 1 and complete the
requisite formalities.
In view of the above, this petition is disposed of with a direction to the respondent to grant an electricity connection to the petitioner, in case an
appropriate application is filed by the petitioner and petitioner completes the codal and financial formalities for the same.
It is clarified that the issue with regard to disconnection of earlier meter on alleged forged signature is not being gone into in these proceedings and
is left open.
Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.