Bombay High Court
Jindal Polyfilms Limted vs Maharashtra State Electricity ... on 13 March, 2020
Author: N. J. Jamadar
Bench: N. J. Jamadar
905-IA1-20INWP7252-19IN.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1 OF 2020
IN
WRIT PETITION NO. 7152 OF 2019
WITH
WRIT PETITION NO. 7198 OF 2019
WITH
WRIT PETITION NO. 7199 OF 2019
Jindal Polyflls Lilited ...Applicant/
Ori.Respondent
In the latter between
Maharashtra State Electricity Distribution
Co. Ltd. ...Petitioner
Versus
Jindal Polyflls Lilited ...Respondents
Mr. Kiran Gandhi, a/w Aakash Kohtari, i/b Little & Co., for
the Petitioner.
Ms. Deepa Chawan, a/w Ms. Dipali Sheth, Priya Pandey, i/b
Eternity Legal, for Respondent no.1.
CORAM: N. J. JAMADAR, J.
DATED : 13th MARCH, 2020 PC:-
1. This application is taken out for reliefs in the context of dislissal of Case No.253 of 2019 by the Maharashtra Electricity Regulatory Collission by order dated 25th October, 2019. The said order was passed by the Collission as this Court in the instant writ petition by an order dated 15th October, 2019 directed that no coercive leasures shall be taken against the petitioner till 25th Novelber, 2019. The order passed by the 1/2 ::: Uploaded on - 17/03/2020 ::: Downloaded on - 09/06/2020 03:38:28 ::: 905-IA1-20INWP7252-19IN.DOC Collission on 25th October, 2019 in Case No.253 of 2019, cannot be assailed by fling an application in the instant petition.
2. In any event, since the petition is listed for adlission, the application does not deserve consideration.
3. Hence the application stands disposed of.
[N. J. JAMADAR, J.] 2/2 ::: Uploaded on - 17/03/2020 ::: Downloaded on - 09/06/2020 03:38:28 :::