Rakesh Kumar Mishra vs Managing Director Of ...
2017 Latest Caselaw 7742 ALL

Citation : 2017 Latest Caselaw 7742 ALL
Judgement Date : 6 December, 2017

Allahabad High Court

Rakesh Kumar Mishra vs Managing Director Of ... on 6 December, 2017

Bench: Devendra Kumar Arora, Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4755 of 2015
 

 
Petitioner :- Rakesh Kumar Mishra
 
Respondent :- Managing Director Of Distribution Division Madhyanchal & Ors
 
Counsel for Petitioner :- P.N. Mishra,Vinod Kumar Tiwari
 
Counsel for Respondent :- Prashant Arora,Kaushal Mani Tripathi
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Learned counsel for opposite party nos. e3 to 5 submits that a separate transformer has already been installed and therefore, the petitioner cannot be said to have any grievance now.

The fact about installing of transformer for supply of electricity to the villagers has not been brought on record.

Let a supplementary counter affidavit be filed by opposite party nos. 3 to 5 bringing on record the action taken by them within a week.

List this case on 19.12.2017.

Order Date :- 6.12.2017

psd