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Judgment
5 paragraphs · 137 wordsArindam Sinha, J
Mr. Dash, learned advocate appears on behalf of petitioners (the supply company) and submits, award dated 28th April, 2022 is liable to be set aside and quashed. The Permanent Lok Adalat did not follow mandatory requirement of attempting settlement between the parties. The dispute could have been settled. The PLA proceeded to purportedly adjudicate but there was no adjudication at all. The conclusions are based on conjuncture and surmise. Furthermore, the PLA did not have jurisdiction to decide the dispute as statutory remedy under section 32(5) of Electricity Act, 2003 was available to opposite party no.1.
Issue notice along with this order on opposite party no.1 by registered/speed post with AD. Petitioners will put in requisites.
List on 27th July, 2022. The interim application will be considered on returnable date.
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