M.P.State Electricity Board vs Hindustan Copper Limited
2023 Latest Caselaw 55 MP

                                                                           1
                                         IN     THE       HIGH COURT OF MADHYA PRADESH
                                                               AT JABALPUR
                                                                   BEFORE
                                                     HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                             ON THE 2 nd OF JANUARY, 2023
                                                              MISC. APPEAL No. 71 of 2003

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

                                                                                                        .....APPELLANT
                                        (BY SHRI K.K. GAUTAM - ADVOCATE)

                                        AND
                                        HINDUSTAN COPPER LIMITED, A GOVT. OF INDIA
                                        ENTERPRISES, MALAJKHAND COPPERPROJECT, POST
                                        OFFICE   MALAJKHAND,   DISTRICT   BALAGHAT
                                        (MADHYA PRADESH)

                                                                                                      .....RESPONDENT
                                        (BY SHRI SUYASH MOHAN GURU - ADVOCATE)

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

Learned counsel for the appellant submits that this case is squarely

covered with the decisions of a Coordinate Bench dated 23.3.2010 passed in M.A.No.164/2004, M.A.No.506/2002, M.A.No.2245/2003, M.A.No.2446/2003, M.A.No.2471/2003 and M.A.No.164/2004, whereby, Coordinate Bench has held that the observations made by the Electricity Regulatory Commission are well founded and the conclusion arrived thereon that the Board was not justified

Signature Not Verified in rejecting the request for reduction in contract demand cannot be found fault SAN

Digitally signed by ASHWANI PRAJAPATI with, this appeal is dismissed in the same terms and it is held that the judgment Date: 2023.01.05 12:35:36 IST

rendered in cases of M.A.No.164/2004, M.A.No.506/2002, M.A.No.2245/2003,

M.A.No.2446/2003, M.A.No.2471/2003 and M.A.No.164/2004,shall apply mutatus mutandis to 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 12:35:36 IST