SHEROWALI HIMGHAR & SERVICES PVT. LTD. Vs. TRIPURA STATE ELECTRICITY CORPORATION LIMITED

JUDGEMENT

(1.) Heard Mr. Rajib Saha, learned counsel appearing for the petitioner as well as Mrs. S. Deb(Gupta), learned counsel appearing for the respondents-Tripura State Electricity Corporation Limited (TSECL, in short).

(2.) The short question involved, whether the appellate Tribunal has justified in dismissing the prayer of the petitioner only on the sole ground of limitation, which is evident from the submission of Mrs. S. Deb(Gupta), learned counsel appearing for the respondents-TSECL.

(3.) The background of the case is that, initially the petitioner, Sherowali Himghar and Services Pvt. Limited, had filed a writ petition alleging that the respondents-TSECL had raised exorbitant electricity bill. In the said writ petition, this High Court had directed the petitioner to exhaust the statutory remedy and to file an appropriate application before the appellate Tribunal.