Maharashtra State Electricity ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 2749 Bom

Citation : 2021 Latest Caselaw 2749 Bom
Judgement Date : 10 February, 2021

Bombay High Court

Maharashtra State Electricity ... vs The State Of Maharashtra And ... on 10 February, 2021

Bench: R. G. Avachat

           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                               BENCH AT AURANGABAD


                      WRIT PETITION NO.6273 OF 2020



 Maharashtra State Electricity Board,
 Now Maharashtra State Electricity
 Distribution Co. Ltd., Aurangabad               ... PETITIONER

          VERSUS

 The State of Maharashtra & ors.                 ... RESPONDENTS

                              .......
 Shri I.S. Godsay, Advocate for petitioner
 Shri S.N. Morampalle, A.G.P. for respondent No.1.
 Shri A.P. Bhandari, Advocate for respondents No.2 and 3
                              .......

                                  CORAM :   R. G. AVACHAT, J.

DATE : 11th FEBRUARY, 2021

PER COURT :

Reserved for judgment.

2. interim relief to continue till pronouncement of

judgment.

( R. G. AVACHAT ) JUDGE

fmp/-

Download the LatestLaws.com Mobile App