Electricity Act, 2003 - Section 86(1)(a) read with Section 62 - Recovery of deductions of monthly tariff - Dispute inter se the parties is in the nature of a contractual dispute - Normally, costs must go with the succeeding party in case of a contractual dispute - This is more so where one party repeatedly seeks to evade the rigors of the orders - Supreme Court of India Judgements
SUPREME COURT OF INDIA FULL BENCH NABHA POWER LIMITED — Appellant Vs. PUNJAB STATE POWER CORPORATION LIMITED — Respondent ( Before : Sanjay Kishan Kaul, Sudhanshu Dhulia and Aravind Kumar, JJ. ) Civil Appeal No. 2425 of 2023 with Civil Appeal No. 2426 of 2023 Decided on : 09-10-2023 Electricity Act, 2003 – Section 86(1)(a) […]
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