W.B.S.E.B. vs ATLAS WORKS PVT. LTD.

THE appeals bearing Nos. 71/A/97 and 97/A/97 are taken up together as they arise out of the same judgment. By order dated 3.1.1997 the dispute between the parties was referred to CEI West Bengal, for adjudication. THE learned Counsel appearing for the West Bengal State Electricity Board submits with reference to Clause 18(C) of the General Conditions of Supply that the Board is entitled to raise supplementary bill. He has also referred to a decision of the Hon''ble High Court reported in 1997 (5) CTJ. His grievance is that the meter had become sticky and as such actual consumption was not recorded during the period in question. His further case is that the complainant was drawing extra energy though the sanctioned load was 9 H.P. He has raised certain other questions which we think are required to be determined by the CEI, West Bengal. THErefore, we find nothing wrong in the order except the fact that the Forum did not pass any order directing immediate payment of any amount towards outstanding bill of Rs. 2,28,729.61p. We think it just and proper to direct the complainant to make payment of Rs. 60,000/- within two weeks from this date. THE other portion of judgment is upheld. THE CEI would dispose of the case within a period of two months upon communication of this order upon observance of all formalities in this regard to the complainant. With this observation, the appeals be disposed of. This judgment will cover both the appeals. Appeal disposed of.