M/S Ramkrishna Forging Limited vs Jharkhand State Electricity ...
2022 Latest Caselaw 255 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          [Civil Writ Jurisdiction]
                          W. P. (C) No. 3256 of 2012
             M/s Ramkrishna Forging Limited                  .... .. ...          Petitioner(s)
                                           Versus
             Jharkhand State Electricity Board & Ors.                  .. ... ... Respondent(s)
                                ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO [Through : Video Conferencing] .........

For the Petitioner(s) : Mr. M. S. Mittal, Sr. Advocate.

Mr. Salona Mittal, Advocate Mr. S. K. Deo, Advocate For the Respondent-JUVNL : Mr. Mukesh Kr. Sinha, Advocate ..........

13 / 03.02.2022. I.A. No.737 of 2022

The aforesaid interlocutory application has been filed for withdrawal of the instant Writ Petition.

Mr. M. S. Mittal, learned Senior counsel assisted by learned counsel for the petitioner, Mr. Salona Mittal and Mr. S. K. Deo has submitted that in view of the judgment passed by the Apex Court, the matter has already been set at rest, as such, he does not want to press the instant Writ Petition as the revised bill has already been issued by the respondent- JUVNL.

Mr. Mukesh Kr. Sinha, learned counsel for the respondent- JUVNL has no objection.

Accordingly, the prayer made in the aforesaid I.A. is hereby allowed.

The aforesaid Writ Petition stands dismissed, as withdrawn.

I.A. No.737 of 2022 stands disposed of.

(Kailash Prasad Deo, J.) Sandeep/