Dakshin Gujarat Vij Company ... vs M/S Giriraj Stone Quarry
2021 Latest Caselaw 15202 Guj

         C/SCA/14255/2021                                      ORDER DATED: 27/09/2021



                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/SPECIAL CIVIL APPLICATION NO. 14255 of 2021
                                     With
                 R/SPECIAL CIVIL APPLICATION NO. 14286 of 2021
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                      DAKSHIN GUJARAT VIJ COMPANY LIMITED
                                     Versus
                           M/S GIRIRAJ STONE QUARRY
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Appearance:
MR RITURAJ M MEENA(3224) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

                                      Date : 27/09/2021

                                       ORAL ORDER

After arguing for some time, Mr.Rituraj Meena, learned advocate for the petitioner requests for time on the ground that there are other identical matters coming up tomorrow, i.e. 28.09.2021. Mr.Meena, learned advocate is desirous of placing reliance on the judgment of the Apex Court, interpreting the provisions of sub-section (2) of Section 56 of the Electricity Act, 2003.

Request is acceded to. Let the matters appear on 28.09.2021.

(SANGEETA K. VISHEN,J) Hitesh