Meenakshi Ferro Ingots Pvt. Ltd. ... vs Maharashtra Electricity ...
2022 Latest Caselaw 413 Bom

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                                                                      13 - WP 774 OF 2021.doc

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
KANCHAN Digitally signed by   CIVIL APPELLATE JURISDICTION
        KANCHAN VINOD
VINOD     MAYEKAR

MAYEKAR
          Date: 2022.01.12
          16:26:40 +0530         WRIT PETITION NO.774 OF 2021


              Meenakshi Ferro Ingots Pvt. Ltd. & Anr.             ..... Petitioners

                        VERSUS

              Maharashtra Electricity Regulatory
              Commission & Anr.                                   ..... Respondents


              Ms.Deepa Chavan, a/w. Dr.Pallavi Divekar, Ms.Ruchi                     Patil,
              Mr.Chaitanya Rane, i/b. M/s.Divekar & Co. for the Petitioners.

              Mr. S.B.Kalel, A.G.P. for the Respondent - State.

              Mr.Rafique A.Dada, Senior Advocate, a/w. Mr.Ratnakar Singh for the
              Respondent no.1.

              Mr.Abhishek Khare, a/w. Mr.Sanat Ragde, i/b. Khare Legal Chambers
              for the Respondent no.2.

                                        CORAM: R. D. DHANUKA AND
                                               S.M.MODAK, JJ.

DATE : 11th JANUARY, 2022 (Through Video Conference)

P.C:-

By an order dated 8th September, 2021, hearing of the writ

petition was peremptorily fixed on 14th October, 2021. Place the matter

on board on 9th February, 2022 at 2.30 p.m. for hearing and final KVM

13 - WP 774 OF 2021.doc disposal.

2. The parties are at liberty to file brief propositions of law along

with copies of the judgments in support of their rival contentions with a

copy to be served upon the other side.

[S.M.MODAK, J.] [R.D.DHANUKA, J.]