Lalit Dwarkaprasad Gokulka vs Maha. State Electricity Distribution ...
2023 Latest Caselaw 11934 Bom

Bombay High Court

Lalit Dwarkaprasad Gokulka vs Maha. State Electricity Distribution ... on 30 November, 2023

Author: Avinash G. Gharote

Bench: Avinash G. Gharote

                                                                       1                              13.WP.1536-2023.odt




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

                                               WRIT PETITION NO. 1536 OF 2023
                                           ( Shri Lalit Dwarkaprasad Gokulka
                                                            Vs.
                              Maharashtra State Electricity Distribution Company Ltd., Thr. Its
                                                   Executive Engineer )
                  Office Notes, Office Memoranda                       Court's or Judge's orders
                  of Coram, Appearances, Court's
                  orders     or    directions and
                  Registrar's orders

                                          Mr. P.R. Puri, Advocate a/w Mr. A.D. Mhala, Advocate for the Petitioner.
                                          Mr. S.V. Purohit, Advocate for the Respondent.



                                          CORAM:         AVINASH G. GHAROTE, J.

DATED : 30th NOVEMBER, 2023

Heard.

2. Mr. Puri, learned counsel for the petitioner submits, that the matter is covered by the judgment in the case of Smt. Savita Chandrashekhar Thodage, Vs. Maharashtra State Electricity Distribution Company Ltd., Writ Petition No. 2649/2022 decided on 10.08.2023.

3. Mr. Purohit, learned counsel for the respondent, to examine the position and make a statement.

4. List the matter on 11.12.2023.

(AVINASH G. GHAROTE, J.)

SD. Bhimte Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 30/11/2023 17:44:09