Outstanding renewable-energy dues must be adjusted against current charges, with disconnection barred until adjustment is complete.

The petitioner sought a direction restraining the respondents from collecting current-consumption charges, demand charges, or arrears until they paid or adjusted ₹14,74,877, stated to be due for 2025–2026.

At the hearing, counsel for both sides agreed that the matter was covered by the High Court’s earlier order in W.P. No. 38309 of 2024 and could be disposed of on the same terms.

1. Whether the amount due to the petitioner could be adjusted against its current-consumption and demand charges.

2. Whether the respondents could take coercive steps to disconnect the petitioner’s electricity supply before the outstanding amount was fully adjusted.

Those directions provide that outstanding amounts due to a consumer may be adjusted against current-consumption or open-access charges and that the electricity connection should not be disconnected until the outstanding amount is fully adjusted.

The present order applied that precedent by adopting the terms of the earlier order in W.P. No. 38309 of 2024.

Since both sides accepted that the dispute was covered by the earlier order in W.P. No. 38309 of 2024, the Court disposed of the petition on the same terms rather than undertaking separate consideration of the claim.

The incorporated directions provide for adjustment of the amount due against the petitioner’s current-consumption and demand charges and prohibit coercive disconnection until the outstanding amount is fully adjusted.

The connected miscellaneous petition was closed, with no order as to costs.