Rajasthan Rajya Vidhyut Uptadan ... vs M/S Nav Bharat Construction Co
2021 Latest Caselaw 7510 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

               S.B. Civil First Appeal No. 111/1994

Nav Bharat Const.co.
                                                                  ----Appellant
                                   Versus
R.s.e.b
                                                                ----Respondent

Connected With S.B. Civil First Appeal No. 112/1994 Rajasthan Rajya Vidhyut Uptadan Nigam

----Appellant Versus M/s Nav Bharat Construction Co.

----Respondent

For Appellant(s) : Mr. R.P. Garg in Appeal No.111/94 Mr. Mamoon Khalid for Mr. R.K. Agarwal in Appeal No.112/1994 For Respondent(s) : Mr. Ashok Mehta, Sr. counsel with Mr. Mudit Singhvi in appeal No.111/94 Mr. R.P. Garg in appeal No.112/94

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

10/12/2021

In the present case, Rajasthan State Electricity Board, Kota,

which has been renamed as Rajasthan Rajya Vidhyut Utpadan

Nigam Limited has filed first Appeal No.112/1994. The Nigam is

respondent in Appeal No.111/1994.

Both the learned counsels appearing for the Nigam submits

that since both the appeals arise out of one judgment dated

27.01.1994, however the Nigam has instructed two Advocates to

(2 of 2) [CFA-111/1994]

appear in both the appeals, and file has not been handed over to

either of Advocates.

Therefore, both the counsels for Nigam want to send a

written letter to the Nigam to clarify the situation.

Let the exercise may be done within a period of two weeks.

A copy of the letter sent by both the learned counsels for the

Nigam be placed on record within a period of three weeks.

Put up after four weeks.

(SUDESH BANSAL),J

Simple Kumawat /25-26

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