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Judgment
M. Jaichandren, J.—At this stage of the hearing of the writ Petition, the learned Counsel appearing on behalf of the Petitioner had submitted
that the petitioner would pay 75% of the amount demanded as peak hour penalty in equated monthly installments.
The learned Counsel appearing on behalf of the Respondents had submitted that the Petitioner shall be permitted to pay the said amount in
installments as deem fit by this Court, in view of the earlier orders passed by this Court, in similar Writ petitions.
In such circumstances, the Petitioner is directed to pay the 75% of the amount of Rs. 14,51,863/- demanded as peak hour penalty in six
equated monthly installments on or before 15.03.2011. The subsequent installments shall be paid on or before 15th of every succeeding month.
The payment made by the Petitioner would be subject to the out come of the Civil Appeal preferred by the Tamil Nadu Electricity Board, against
the order of the appellate authority, dead 11.01.2011,before the Supreme Court.
This Writ Petition is disposed of accordingly. No costs. Consequently, connected Miscellaneous petition is closed