Madhya Pradesh High Court
M/S Ishika And Gps Enterprises Shivpuri vs M.P.M.K.V.V.C.L. on 18 November, 2020
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
THE HIGH COURT OF MADHYA PRADESH
WP 17582 of 2020
M/s. Ishika and GPS Enterprises, Shivpuri vs. MPMKVV
Company Ltd & Ors.
Gwalior, Dated :18/11/2020
Shri FA Shah, counsel for the petitioner.
Heard finally through Video Conferencing.
This petition under Article 226 of the Constitution of India has
been filed seeking the following reliefs:-
''7(a) That, the Hon'ble Court may be pleased to
allow this petition and may be please to allow the
petition and order contained in annexure p/4 and notice
contained in annexure p/1 may kindly be quashed and
the respondent may be directed to correct the electricity
bill.
Any other relief which this Hon'ble court deems fit looking to the facts and circumstances of case may also be granted in the interest of justice.'' At the outset, the counsel for the petitioner seeks permission of this Court to withdraw this petition with liberty to approach the forum as provided under Section 42(5) of Electricity Act, 2003.
With aforesaid liberty, petition is dismissed as withdrawn.
(G.S. Ahluwalia) Judge MKB MAHENDRA KUMAR BARIK VALSALA 2020.11.19 11:40:40 +05'30' VASUDEVAN 2018.10.26 15:14:29 -07'00'