Punjab-Haryana High Court
Talwandi Sabo Power Limited vs State Grid Code Review Committee And ... on 22 May, 2017
Bench: Mahesh Grover, Shekher Dhawan
LPA No. 831 of 2017 (O & M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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LPA No. 831 of 2017 (O & M)
Date of decision : 22.5.2017
Talwandi Sabo Power Limited, Village Banawala ..........Appellant
v.
State Grid Code Review Committee, Ablowal and others
........Respondents
CORAM HON'BLE MR. JUSTICE MAHESH GROVER
HON'BLE MR. JUSTICE DR. SHEKHER DHAWAN
Present : Mr. A.K. Chopra, Senior Advocate with
Ms. Rupa Pathania, Advocate, for the appellant
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Mahesh Grover, J. (Oral)
Learned counsel for the appellant contends that other contentions that he wishes to raise have been shut out in view of the limited controversy noticed by the learned Signle Judge in the impugned order.
We are of the opinion that this order is only in the passing and does not preclude the appellant from agitating the other aspects. Similarly, we are of the opinion that the appellant would be at liberty to raise the issue of interim relief before the very same Court even if the same has not been granted by the learned Single Judge as yet by bringing to his notice the urgency. He would obviously be at liberty to press all material to support his arguments including the Division Bench's order.
In case an application for pre-ponement is made, we would request the learned Single Judge to consider the same.
1 of 2 ::: Downloaded on - 07-06-2017 09:39:10 ::: LPA No. 831 of 2017 (O & M) -2- The appeal stands disposed of.
Copy of this order be supplied to learned counsel for the appellant under signatures of the Bench Secretary.
(MAHESH GROVER) JUDGE (SHEKHER DHAWAN) JUDGE 22.5.2017 Ashwani Speaking/Reasoned Yes/No Reportable Yes/No 2 of 2 ::: Downloaded on - 07-06-2017 09:39:11 :::