Power Grid Corporation Ltd. Th. ... vs Des Raj & Ors
2022 Latest Caselaw 1553 j&K

                                                               Sr. No. 1
                                                               Suppl. List. 1
  IN THE HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

                           [Through Virtual Mode]

                             RP No. 126/2022
                       CM Nos. 6241/2022 & 6242/2022

Power Grid Corporation Ltd. th. Chief                   ...Petitioner(s)/Appellant(s)
Manager Asif Amin Mugloo
Through:      Mr. Jatinder Choudhary, Adv.

                                       Vs.
Des Raj & Ors.                                                      ...Respondent(s)

Through:

CORAM:

        HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
        HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
                                  ORDER

31.10.2022

CM No. 6241/2022 For the reasons stated in the application, more particularly the fact that the petitioner was not a party to the main writ petition and was arrayed as a party respondent only on the day when the judgment was pronounced, we condone the delay.

CM is disposed of.

RP No. 126/2022 It is contended by Mr. Jatinder Choudhary that the provision contained in Section 164 of the Electricity Act, 2003 has not been taken note of by the court while passing the impugned judgment.

Notice to respondent No. 1.

In the meanwhile, the operation of the impugned judgment dated 9 th May 2022 shall remain in abeyance.

List on 28th December 2022.

                  (RAHUL BHARTI)                   (RAJNESH OSWAL)
                          JUDGE                             JUDGE
SRINAGAR:
31.10.2022
Altaf