This case involves two appeals by special leave that were heard together as they revolved around common questions The principal case Civil Appeal No involves M s Ashok Iron Works ... Pvt Ltd a private limited company engaged in the manufacture of iron products which applied for the supply of electrical energy from Karnataka Power Transmission Corporation KPTC The company deposited the required amount but KPTC failed to supply the electricity as agreed leading the company to approach the Karnataka High Court for a directive to KPTC to supply the sanctioned energy Despite court orders KPTC delayed the supply prompting the company to file a complaint before the Consumer Disputes Redressal Forum Belgaum seeking damages for the delay

Read more