Smt. Savita Chandrashekhar ... vs Maharashtra State Electricity ...
2022 Latest Caselaw 10822 Bom

                                                                                                                                                   117. WP 2649 of 2022.odt
                                                                                                       1

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

                                                                    WRIT PETITION NO.2649/2022

                                  Smt. Savita Chandrashekhar Thodage
                                                 ...Versus...
               Maharashtra State Electricity Distribution, Company Ltd. (MSEDCL) Through
                                    its Executive Engineer, Yavatmal
             - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - --- -
            Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
            appearances, Court's orders or directions
            and Registrar's orders
            - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----- ------------ -

                                                                                     Shri P.R. Puri, Advocate for petitioner
                                                                                     Shri S.V. Purohit, Advocate for respondent

                                                                                                    CORAM : AVINASH G. GHAROTE, J.

DATE : 17/10/2022

1. Shri Purohit, learned counsel for the respondent submits that the question raised in this petition is not covered by the judgments relied upon by Shri Puri, learned counsel for the petitioner.

2. List the petition after Diwali Vacation along with connected matters.

(AVINASH G. GHAROTE, J.) Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Wadkar Signing Date:18.10.2022 19:22