M/S Taj Paper Private Limited And ... vs The Electricity Ombudsman And 2 ...
2019 Latest Caselaw 3726 ALL

Citation : 2019 Latest Caselaw 3726 ALL
Judgement Date : 29 April, 2019

Allahabad High Court

M/S Taj Paper Private Limited And ... vs The Electricity Ombudsman And 2 ... on 29 April, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 14759 of 2019
 

 
Petitioner :- M/S Taj Paper Private Limited And Another
 
Respondent :- The Electricity Ombudsman And 2 Others
 
Counsel for Petitioner :- Mayank Kumar Agrawal
 
Counsel for Respondent :- Awadhesh Kumar Srivastava
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The order passed by the respondent no.1-Electricity Ombudsman is under challenge.

Sri A. K. Saxena, learned counsel appearing for the respondents no.2 and 3 may seek instructions and file counter affidavit within a month. Two weeks' thereafter is allowed to the learned counsel for the petitioners to file rejoinder affidavit.

List for admission/final disposal after expiry of aforesaid period.

Order Date :- 29.4.2019

Pramod Tripathi

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