Madhya Pradesh High Court
M/S Mahalinga Shetty & Company vs M.P.Electricity Board Judgement Given ... on 20 September, 2013
HIGH COURT OF MADHYA PRADESH : AT JABALPUR
Civil Revision No : 580 of 2003
M/s Mahalinga Shetty & Company
- V/s -
Madhya Pradesh Electricity Board.
Present : Hon'ble Shri Justice Rajendra Menon.
Hon'ble Justice (Smt) Vimla Jain.
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Shri V.R. Rao, Senior Advocate, with Shri
Shravan Rao for the applicant.
Shri M.L. Jaiswal, Senior Advocate, with
Shri K.K. Gautam for the non-applicants.
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Whether approved for reporting: Yes / No.
ORDER
20/09/2013 Per : Rajendra Menon, J:-
For the reason stated in the order passed today in Civil Revision No. 579/2003 (M/s Mahalinga Shetty & Company Vs. Madhya Pradesh Electricity Board), this petition is also allowed. Order- impugned dated 3.2.2003, passed in Reference Cases No.22/1987 by the MP State Arbitration Tribunal, impugned in this petition, is quashed and the counter claim filed by the respondent is also dismissed. No order as to costs.
2- Copy of the order passed in Civil Revision No. 579/2003 be retained in this file.
( RAJENDRA MENON ) ( SMT. VIMLA JAIN )
JUDGE JUDGE
Aks/-