M.P. State Electricity Board vs M/S Jaypee Rewa Plant
2023 Latest Caselaw 231 MP

                                                                          1
                                         IN     THE       HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                    BEFORE
                                                      HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                               ON THE 4 th OF JANUARY, 2023
                                                               MISC. APPEAL No. 1638 of 2002

                                        BETWEEN:-
                                        M.P. STATE ELECTRICITY BOARD, SHAKTI BHAWAN,
                                        RAMPUR, JABALPUR (MADHYA PRADESH)

                                                                                                        .....APPELLANT
                                        (NONE PRESENT)

                                        AND
                                        M/S JAYPEE REWA PLANT JAYPEE NAGAR, REWA
                                        (MADHYA PRADESH)

                                                                                                      .....RESPONDENT
                                        (BY SHRI SHREYAS PANDIT - ADVOCATE)

                                              Th is appeal coming on for hearing this day, t h e court passed the
                                        following:
                                                                           ORDER

None appears for the appellant. Nobody had also appeared on 12.5.2022, 5.9.2022, 13.10.2022 and 17.11.2022.

At this stage Shri K.K. Gautam, appears and submits that this case is covered by the order of this Court in M.A.No.1419/2002, M.A.No.216/2003 and M.A.No.300/2003.

Accordingly, this appeal is dismissed in the same terms and it is held that the judgment rendered in M.A.No.1419/2002, M.A.No.216/2003 and

Signature Not Verified SAN M.A.No.300/2003, shall apply mutatus mutandis in the facts and circumstances

Digitally signed by ASHWANI PRAJAPATI of the present case.

Date: 2023.01.05 12:35:34 IST

(VIVEK AGARWAL) JUDGE A.Praj.

Signature Not Verified SAN

Digitally signed by ASHWANI PRAJAPATI Date: 2023.01.05 12:35:34 IST