Lalit Dwarkaprasad Gokulka vs Maharashtra State Electricity ...
2022 Latest Caselaw 10602 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

Digitally Signed By:VIJAY KUMAR Personal Assistant to Hon'ble JUDGE Signing Date:13.10.2022 18:13