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Supreme Court: Electricity Supply Cannot Be Disconnected For Recovery of Additional Demand - (20 Feb 2020)

ELECTRICITY

Supreme Court has held that the licensee company cannot take recourse to the coercive measure of disconnection of electricity supply, for recovery of the additional demand raised after the expiry of two years limitation period. The Court observed that the Section 56(2) of the Electricity Act, 2003 does not preclude the licensee company from raising an additional or supplementary demand after the expiry of the limitation period in the case of a mistake or bona fide error.

Tags : SUPREME COURT   ELECTRICITY SUPPLY   ADDITIONAL DEMAND  

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