Shri Amol Prabhakar Joshi vs Maharashtra Electricity ...
2022 Latest Caselaw 2448 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              BENCH AT NAGPUR
      APPELLATE SIDE CIVIL JURISDICTION

                WRIT PETITION NO. 8400 OF 2019

 Shri Amol Prabhakar Joshi                     ....PETITIONER
             V/S
 Maharashtra Electricity Regulatory Commission,
                                            ....RESPONDENT

Through Its Secretary, Mumbai And Another

BHUIBHAR RANJEET DAMODAR for Petitioner RAHUL DHANJAY KHADE for Respondent

CORAM : HON'BLE SHRI JUSTICE A.S. CHANDURKAR & HON'BLE SMT. JUSTICE M. S. JAWALKAR, JJ DATE : 10th March, 2022 P.C. :

Shri R.D.Bhuibhar, adv. for the petitioner. Adv.Deepa Chauhan, P.K.Sathianathan, Ravindra Chile & Rahul D.Khade, advs. for R.No.1. Stand over 15/3/2022 for Judgment.

( FOR REGISTRAR JUDICIAL )

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