M/S Jeevaka Industries Ltd., Mdk ... vs The Central Power Distribution ...
2022 Latest Caselaw 2903 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                  AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



             WRIT APPEAL No.1950 of 2013

JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     Learned counsel for the appellant has stated before

this Court that the present writ appeal has become

infructuous in the light of the common judgment passed in

W.A.Nos.25, 79 and 92 of 2014, dated 03.02.2014.

     The common judgment passed in W.A.Nos.25, 79 and

92 of 2014, dated 03.02.2014, is reproduced as under:-

           "Heard the learned counsel for the appellants and
     perused the material available on record.
           It is represented by the learned counsel for both
     the parties that Writ Appeal No.1951 of 2013 and etc.,
     preferred against the interim orders which are similar to
     the orders under challenge in the present appeals, were
     already dismissed by a Division Bench of this Court by
     judgment dated 20.12.2013.
           Under the circumstances, no further enquiry is
     necessary in these appeals and accordingly, following
     the judgment dated 20.12.2013 in Writ Appeal Nos.1951
     of 2013 and etc., all these Writ Appeals are dismissed.
     No costs.
           Consequently, Miscellaneous Petitions, if any,
     pending in these Writ Appeals shall stand closed."
                              2




     In the light of the aforesaid, the present writ appeal

stands disposed of as infructuous, as it is stated by the

learned counsel for the appellant that no further orders are

required to be passed.

     The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.




                           ______________________________________
                             SATISH CHANDRA SHARMA, CJ




                           ______________________________________
                              ABHINAND KUMAR SHAVILI, J

17.06.2022

vs