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Judgment
Learned counsel, appearing for the petitioner - Ms.Shobha Sharma, submitted that the petitioner had filed an application under Section 154(5) of the
Electricity Act, 2003 (for short ""the Act of 2003"") by challenging VCR No.31087/2013 dated 23rd August, 2017 as well as Bill dated March, 2018.
Learned counsel submitted that the Special Court under the Electricity Act, vide order dated 12 th June, 2019, granted interim injunction in favour of
the petitioner and the matter was posted for further proceedings.
Learned counsel submitted that the case of petitioner was transferred to Permanent Lok Adalat under the Legal Services Authorities Act, 1987 and
the petitioner was not given any notice by Permanent Lok Adalat while passing the impugned order dated 12th December, 2020, wherein the petitioner
has been directed to approach the Settlement Committee.
Learned counsel submitted that after direction by Permanent Lok Adalat, now the respondents are determined to disconnect electricity connection of
the petitioner.
Issue notice of the petition as well as stay application, returnable on 15th February, 2021. Notices be given 'dasti', if prayed.
Additionally, copy of the petition be served in the office of learned counsel Mr.Sandeep Singh Shekhawat. His name be shown in the cause-list.
In the meanwhile, the respondents are directed not to disconnect electricity connection of the petitioner bearing No.1707/744.