M/S. PRAMOD KUMAR AGRAWAL vs CHHATTISGARH STATE POWER DISTRIBUTION COMPANY LIMITED

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CGHC010355222026 2026:CGHC:40685-DB
NAFR
AVANISH
KUMAR
PATHAK

Digitally signed
by AVANISH
KUMAR PATHAK
Date: 2026.09.18
14:50:27 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 4732 of 2026
M/s. Pramod Kumar Agrawal A Partnership Firm, Through Its Managing
Partner Pramod Kumar Agrawal S/o Shri Sitaram Agrawal, Aged About 47
Years, R/o Company Garden, Rathi Chowk, Pendra, Police Station And
Tahsil Pendra, Distt. Gaurela-Pendra-Marwahi (C.G.).
--- Petitioner
versus
1 - Chhattisgarh State Power Distribution Company Limited Through Its
Chairman, Vidyut Seva Bhawan, Danganiya, Raipur, District Raipur, (C.G.).
2 - Managing Director Chhattisgarh State Power Distribution Company
Limited, Danganiya, Raipur, Distt. Raipur (C.G.)
3 - Superintending Engineer (O And M) Circle Chhattisgarh State Power
Distribution Company Limited, Bilaspur, Distt. Bilaspur (C.G.)
4 - Executive Engineer (O And M) Division Chhattisgarh State Power
Distribution Company Limited, Pendra Road, District - Gaurela-Pendra-
Marwahi (C.G.)

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5 - Assistant Engineer (D) Chhattisgarh State Power Distribution Company
Limited, Pendra Road, Distt - Gaurela-Pendra-Marwahi (C.G.).
6 - Shri C.P. Gadhewal Then Executive Engineer, (O And M) Division,
C.S.P.D.C.L. Pendra Road, Presently Posted As Executive Engineer
(Vigilance), Office Of The Superintending Engineer, (City) Circle,
C.S.P.D.C.L., Bilaspur (C.G.)
--- Respondents

For Petitioner : Mr. Gurudev I. Sharan, Adv.
For Respondent No. 2 : Mr. Mayank Chandrava, Adv.
Hon’ble Mr. Krushna Ram Mohapatra, Chief Justice
Hon’ble Mr. Santosh Sharma, Judge
Order on Board
Per : Krushna Ram Mohapatra, Chief Justice

17/09/2026
1. Petitioner, in this writ petition, prays for the following reliefs :-
“10.1 That, Hon'ble Court may please to issue a Writ of
Mandamus or any other appropriate writ, order or direction,
directing the Respondents, jointly and severally, to forthwith
release and pay to the Petitioner the entire outstanding hire
charges admittedly and legitimately payable in respect of
vehicle Mahindra XUV-300 bearing Registration No.CG-31-
A-7893 till 21.06.2025, including, but not limited to, the sum
admittedly under process for January-March, 2025 and the
amount payable for the period 05.04.2025 to 21.06.2025
computed on a fair and just basis, together with interest
thereon @ 12% per annum or at such rate as this Hon'ble
Court may deem fit from the date each monthly bill fell due
till the date of actual payment;

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10.2 That, the Hon'ble Court may kindly be pleased to
direct the Respondent Authorities to take action upon the
representation made by the Petitioner and pass an
appropriate order as per the law within a stipulated time-
frame.
10.3 That, the Hon'ble Court may please to issue a Writ of
Mandamus or any other appropriate writ, order or direction,
directing the Respondents to constitute/depute an officer
other than Respondent No.6 to verify and finally settle the
Petitioner's outstanding bills within a time-bound period, in
view of the conflict of interest here in Respondent No.6
verifying/certifying a claim arising out of his own default
and conduct;
10.4 award costs of the present petition to the Petitioner;
and
10.5 pass such other and further order(s) as this Hon'ble
Court may deem just, fit and proper in the facts and
circumstances of the present case, in the interest of
justice.”
2. The petitioner has also filed an application for interim relief. Since the
cause of action arises out of an agreement and the Clause No. 5 of
the Agreement indicates that, the dispute which would arise from the
said agreement, would be amenable to the arbitration, therefore,
learned counsel for the petitioner prays for withdrawal of this writ
petition to avail the remedy under the Arbitration and Conciliation Act,
1996 (for brevity, ‘the Arbitration Act’)
3. Accordingly, the writ petition is disposed of as withdrawn. The

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petitioner, if so advised, may also seek remedy under the Arbitration
Act. It may also seek for any interim relief under the Arbitration Act.
Sd/- Sd/-
(Santosh Sharma) (Krushna Ram Mohapatra)
Judge Chief Justice
Pathak