Smt. Savita Chandrashekhar ... vs Maharashtra State Electricity ...
2022 Latest Caselaw 10578 Bom

                                        -1-                      68.WP.2649.2022 & Ors..odt



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH AT NAGPUR

                     WRIT PETITION NO. 2649/2022
                  Smt. Savita Chandrashekhar Thodage
                                     Vs.
           Maharashtra State Electricity Distribution Company Ltd.
                                   WITH
                      WRIT PETITION NO. 805/2020
                    Shri Kamalkishor Gurudas Jaiswal
                                     Vs.
           Maharashtra State Electricity Distribution Company Ltd.
                                   WITH
                      WRIT PETITION NO. 801/2020
                     Shri Lalit Dwarkaprasad Gokulka
                                     Vs.
           Maharashtra State Electricity Distribution Company Ltd.

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                  Mr. P.R. Puri, Advocate for the Petitioners.
                  Mr. S.V. Purohit, Advocate for the Respondent.

                                  CORAM : AVINASH G. GHAROTE, J.

DATED : 12th OCTOBER, 2022.

Mr. P.R. Puri, learned counsel for the petitioner submits that the questions involved in the present petitions are covered by the judgment of this Court in the case of Maharashtra State Electricity Distribution Company Limited, Wardha Vs. Mohan Pundlikrao Manmode reported in AIR OnLine 2019 BOM 3238 and other judgments and copy of these judgments is supplied to the other side also.

                                           -2-                        68.WP.2649.2022 & Ors..odt


                   2.              Mr.   S.V.   Purohit,   learned      counsel      for    the

respondent shall examine that position and make a statement.

3. List the matter on 17.10.2022.

(AVINASH G. GHAROTE, J.)

Vijay