Bombay High Court
M/S. Videocon Industries Ltd., ... vs Chief Engineer (Commercial) ... on 19 October, 2018
Author: R. G. Avachat
Bench: S. V. Gangapurwala, R. G. Avachat
1 wp 3370.14
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 3370 OF 2014
M/s. Videocon Industries Ltd. .. Petitioner
Versus
Chief Engineer (Commercial),
MSEDCL and another .. Respondents
Mr. Satyajit S. Bora, Advocate for the Petitioner.
Mr. V. C. Patil h/f. Mr. S. M. Godsay, Advocate
for the Respondent / Sole.
Respondent No. 2 - served.
CORAM: S. V. GANGAPURWALA &
R. G. AVACHAT, JJ.
th DATE:
19 October, 2018 PER COURT :
1. The learned counsel for the petitioner submits that the petitioner has been declared as insolvent and IRP (Insolvency Resolution Professionals) are appointed.
2. The petitioner impugned the order of 2014.
Till the date the petitioner is declared as insolvent, it appears that permission for open ::: Uploaded on - 22/10/2018 ::: Downloaded on - 26/10/2018 23:21:43 ::: 2 wp 3370.14 access for sourcing power through Indian Energy Exchange has not been accorded. Now as the petitioner has become insolvent, no purpose would be served by keeping the petition pending.
3. The writ petition, as such is disposed of.
No costs.
[R. G. AVACHAT, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 22/10/2018 ::: Downloaded on - 26/10/2018 23:21:43 :::