Bombay High Court
Snd Limited (Erstwhile Spanco Nagpur ... vs The Electricity Ombudsman, Nagpur And ... on 27 September, 2018
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
3WP2788.18.odt
1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
Writ Petition No. 2788/2018
(SND Limited (Erstwhile Spanco Nagpur Discom Limited) Nagpur & anr. Vs. The
Electricity Ombudasman, Nagpur & anr.)
-------------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
-------------------------------------------------------------------------------------------------------------------------------
Shri S. V. Purohit, Advocate for petitioners.
Shri M. S. Chandrad, Advocate for respondent No.2.
CORAM : NITIN W. SAMBRE, J.
th DATE : 27 SEPTEMBER, 2018.
A joint request is made by the learned counsel for the petitioners and the respondent No. 2 to dispose of the petition in terms of the settlement dated September 27, 2018 tendered before this Court. The terms of settlement are signed by the authorized signatory on behalf of the petitioners and also on behalf of the respondent No.2. The respondent No.1 appears to be a formal party whose order is impugned in the present petition.
2. In view of above, the present petition is disposed of in terms of settlement which is taken on record and marked as 'X' for identification.
(NITIN W. SAMBRE, J.) Gohane ::: Uploaded on - 27/09/2018 ::: Downloaded on - 28/09/2018 02:50:05 :::