Smt. Manju Devi vs Chhattisgarh State Electricity ...
2022 Latest Caselaw 6256 Chatt

              HIGH COURT OF CHHATTISGARH, BILASPUR
                                   Order Sheet
                               MCC No. 236 of 2020
Smt. Manju Devi & Ors. -Versus- Chhattisgarh State Electricity Distribution Company
                                    Limited




 13.10.2022         Mr. Rahul Mishra, Advocate for the Appellants.

                    Mr. Krishna Tandon, Advocate on behalf of Mr. Varun Sharma,

               Advocate for the Respondents.

Heard

Learned counsel for the respondents submits that the amount

under the decree of Rs.7,27,250/- has been deposited.

The appellants may withdraw the same on furnishing the

security.

Heard on MCC, for exemption of the Court fees.

In view of the judgment passed by this Court in case of

Chhattisgarh State Power Distribution Company Ltd. O & M

Division, Mahasamund, Chhattisgarh v. Hemlata Netam reported

in I.L.R. 2022 Chhattisgarh 1195, the MCC is directed to be

registered as First Appeal.

List after four weeks.

                          Sd/-                            Sd/-
                    (Goutam Bhaduri)               (Radhakishan Agrawal)
                        Judge                            Judge
    Ashok