Maharashtra State Electricity ... vs Jj Fines Spun Private Limited, ...
2023 Latest Caselaw 484 Bom

                                                                   1                                 16.WP.1509-2019.odt




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

                                         WRIT PETITION NO. 1509 OF 2019
                                ( M.S.E.D.C.L. Thr. Its Superintending Engineer, Akola
                                                          Vs.
                                          JJ Fines Spun Private Ltd., & Anr. )

             Office Notes, Office Memoranda                            Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders


                                               Mr. S.V. Purohit, Advocate for the Petitioner.
                                               Mr. H.R. Gadhia, Advocate for the Respondent No.1.



                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 12th JANUARY, 2023

The learned counsel for the parties are ad idem that the matter is covered by the judgment of the Appellate Tribunal for Electricity passed in Appeal No. 164/2018, M/s Century Rayon Vs. Maharashtra State Electricity Distribution Company Ltd., & Anr., dated 20.02.2020, which has been upheld by the Hon'ble Apex Court in Civil Appeal No. 4021/2020 decided on 02.12.2022, considering which, the Petition is disposed of in terms of the judgment passed by the Appellate Tribunal for Electricity passed in Appeal No. 164/2018 decided on 20.02.2020.

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:13.01.2023 10:47 JUDGE SD. Bhimte