M/S Diamond Ice Factory Through ... vs Maharashtra State Electricity ...
2022 Latest Caselaw 4929 Bom

                                                            5-apl-151-2022.doc




            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CRIMINAL APPELLATE JURISDICTION

                 CRIMINAL APPLICATION NO.151 OF 2022

M/s. Diamond Ice Factory                             ...Applicant
            vs.
Maharashtra State Electricity Distribution
Co. Ltd. and Others                                  ...Respondents

Mr. N.V. Sawant, for the Applicant
Mr. Rahul Sinha i/b. DSK Legal and Ms. Udita Saxena, for
Respondent-MSEDL.
Ms. Anamika Malhotra, APP for the State.

                         CORAM :     N. J. JAMADAR, J.

                         DATE :      MAY 06, 2022

P.C.:

1. Heard the learned counsel for the parties.

2. The learned counsel for respondent No. 1 seeks leave to

tender the affidavit in reply.

3. The affidavit in reply is taken on record.

4. The learned counsel for the applicant seeks time to take

instructions and place the judgments which according to the

learned counsel support the case of the applicant.

5. List on 13th June, 2022.

                                           (N. J. JAMADAR, J.)




Vishal Parekar                                                            ...1