M/S Parasrampuria International vs M.P.State Regulatory Commission ...
2023 Latest Caselaw 232 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. 1883 of 2002

                                        BETWEEN:-
                                        M/S PARASRAMPURIA INTERNATIONAL, PLOT NO.423-
                                        432, SECTOR-III, PITHAMPUR, DISTRICT DHAR
                                        (MADHYA PRADESH)

                                                                                                      .....APPELLANT
                                        (NONE PRESENT)

                                        AND
                                        1.    M.P.STATE REGULATORY COMMISSION & ORS
                                              (MADHYA PRADESH)

                                        2.    THE SECRETARY STATE ELECTRICITY BOARD
                                              SHAKTI   BHAWAN    JABALPUR   (MADHYA
                                              PRADESH)

                                        3.    THE    SUPERINTENDING    ENGINEER STATE
                                              ELECTRICITY BOARD OANDM CIRCLE MADHYA
                                              PREDESH (MADHYA PRADESH)

                                        4.    THE SENIOR ACCOUNTS OFFICER STATE
                                              ELECTRICITY BOARD GOVT. OF M.P. INDORE
                                              M.G. ROAD. INDORE (MADHYA PRADESH)

                                                                                                  .....RESPONDENTS
                                        (BY SHRI K.K. GAUTAM - ADVOCATE FOR THE RESPONDENTS)

                                              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 Signature Not Verified SAN

5.9.2022, 2.11.2022, 17.11.2022 and 01.12.2022. Digitally signed by ASHWANI PRAJAPATI Date: 2023.01.05 12:35:34 IST

Shri K.K. Gautam, 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 allowed in the same terms and it is held that t h e judgment rendered in M.A.No.1419/2002, M.A.No.216/2003 and M.A.No.300/2003, shall apply mutatus mutandis in the facts and circumstances of the present case.

(VIVEK AGARWAL) JUDGE A.Praj.

Signature Not Verified SAN

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