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Gujarat High Court

Modern Denim Limited vs Uttar Gujarat Vij Gujarat on 17 September, 2013

Author: Ravi R.Tripathi

Bench: Ravi R.Tripathi

  
	 
	 MODERN DENIM LIMITED....Appellant(s)V/SUTTAR GUJARAT VIJ GUJARAT LTD....Respondent(s)
	 
	 
	 
	 
	 
	 
	 
	 
	 
	 
	

 
 


	 


	C/LPA/1069/2013
	                                                                    
	                           ORDER

 

 


 
	  
	  
		 
			 

IN
			THE HIGH COURT OF GUJARAT AT AHMEDABAD
		
	

 


 


 


LETTERS PATENT APPEAL 
NO. 1069 of 2013
 
	  
	  
		 
			 

In
			 

 SPECIAL
			CIVIL APPLICATION NO.  15262 of 2012
		
	

 


 


 


With 

 


CIVIL APPLICATION NO.
9812 of 2013
 


  In    

 


LETTERS PATENT APPEAL
NO. 1069 of 2013
 


 


 

================================================================
 


MODERN DENIM
LIMITED....Appellant(s)
 


Versus
 


UTTAR GUJARAT VIJ GUJARAT
LTD....Respondent(s)
 

================================================================
 

Appearance:
 

VIRAL
K SHAH, ADVOCATE for the Appellant(s) No. 1
 

MR
PREMAL R JOSHI, ADVOCATE for the Respondent(s) No. 1
 

================================================================
 

 


 


	 
		  
		 
		  
			 
				 

CORAM:
				
				
			
			 
				 

HONOURABLE
				MR.JUSTICE RAVI R.TRIPATHI
			
		
		 
			 
				 

 

				
			
			 
				 

and
			
		
		 
			 
				 

 

				
			
			 
				 

HONOURABLE
				MR.JUSTICE MOHINDER PAL
			
		
	

 


 

 


Date : 17/09/2013
 


 


 


ORAL ORDER  (PER :

HONOURABLE MR.JUSTICE RAVI R.TRIPATHI) The question involved in this matter is as to in what manner the two entities, viz., Messrs Modern Denim Limited and Messrs Modern Denim are different and distinct from each other. The learned advocate for the appellant- original petitioner submitted that for all these years, since 1990, they are enjoying electricity supply in two different names.

2. A judicial notice can be taken of the fact that Public Sector Undertakings (PSUs) are working through their employees, who are human beings and any decision of such employees/ persons cannot bind the PSUs, more particularly, when it is damaging to its economic interests.

Heard learned advocate Mr.Viral K. Shah for the appellant. No case is made out for interference with the order of the learned Single Judge, who has elaborately discussed every aspect and evidence on that aspect. Hence the LPA is dismissed.

3. As the LPA is dismissed, no orders of the Civil Application. The Civil Application is disposed of accordingly.

(RAVI R.TRIPATHI, J.) (MOHINDER PAL, J.) karim Page 2 of 2