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Nupower Renewables Pvt.Ltd vs Maharashtra State Electricity ...
2023 Latest Caselaw 121 Bom

Citation : 2023 Latest Caselaw 121 Bom
Judgement Date : 4 January, 2023

Bombay High Court
Nupower Renewables Pvt.Ltd vs Maharashtra State Electricity ... on 4 January, 2023
Bench: K.R. Sriram, Kamal Khata
         Digitally
         signed by
         MEERA                                         1/2                  production-wpl-27218-22.doc
MEERA    MAHESH
MAHESH   JADHAV
JADHAV   Date:
         2023.01.06
         13:00:18              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         +0530
                                  ORDINARY ORIGINAL CIVIL JURISDICTION
                                    WRIT PETITION (L) NO.27218 OF 2022
                                                  WITH
                                   INTERIM APPLICATION NO.4961 OF 2022

                Nupower Renewables Pvt Ltd.                  ....Petitioner
                     V/s.
                Maharashtra State Electricity Distribution
                Company Ltd & Ors.                         ...Respondents

                                                    ----
                Mr. Arjun Kadam i/b Mr. S. R. Nargolkar for Petitioner.
                Ms Deepa Chavan a/w Mr. Rahul Sinha and Ms Reshma Nathani i/b DSK
                Legal for Respondent No.1.
                                                    ----

                                                 CORAM : K. R. SHRIRAM &
                                                          KAMAL KHATA, JJ.

DATED : 4th JANUARY 2023

P.C. :

1 Not on board. Upon mentioning taken on board.

2 Since this bench was assembling to pronounce another judgment,

parties took the opportunity to move for speaking to the minutes of the

order dated 22nd December 2022. By consent taken up for speaking to the

minutes of the order.

3 In paragraph 1 of the order dated 22 nd December 2022, in the first

sentence the figure Rs.12.8 crores to be corrected to read as Rs.11.84 crores.

4 Rest of the order remains unaltered. Original order to be corrected

accordingly.

5 In view of the above, Ms Chavan seeks leave to withdraw interim

application (l) no.41380 of 2022.

Meera Jadhav 2/2 production-wpl-27218-22.doc

6 Interim application (l) no.41380 of 2022 disposed.

(KAMAL KHATA, J.) (K.R. SHRIRAM, J.)

Meera Jadhav

 
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