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[Cites 1, Cited by 1]

Gujarat High Court

Madhya Gujarat Vij Company Ltdthro ... vs Deepaben N. Ladva on 6 January, 2014

Author: V.M.Sahai

Bench: Vijay Manohar Sahai, K.J.Thaker

         C/LPA/1493/2013                            ORDER




     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       LETTERS PATENT APPEAL NO. 1493 of 2013
                         In
     SPECIAL CIVIL APPLICATION NO. 16690 of 2011
                        With
         CIVIL APPLICATION NO. 13596 of 2013
                         In
       LETTERS PATENT APPEAL NO. 1493 of 2013
=========================================
 MADHYA GUJARAT VIJ COMPANY LTDTHRO DEPUTY ENGINEER....Appellant
                             Versus
                 DEEPABEN N. LADVA....Respondent
=========================================
Appearance :
MS LILU K BHAYA, ADVOCATE for the Appellant.
=========================================

   CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI
          and
          HONOURABLE MR.JUSTICE K.J.THAKER

                   Date : 06/01/2014
                 COMMON ORAL ORDER

(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) We have heard Ms. Lilu K. Bhaya, learned counsel appearing for the appellant.

ADMIT.

ORDER IN CIVIL APPLICATION NO.13596 OF 2013 Learned counsel for the appellant has placed before us the judgment of Division Bench dated 23.12.2013 passed in Letters Patent Appeal No.144 of 2013 wherein following the decision of the Apex Court in U.P. Power Corporation Limited & Ors. v. Anis Ahmad, AIR 2013 SUPREME COURT 2766, the Division Bench of this Court allowed the Letters Patent Appeal and set aside the judgment of the learned Single Judge as well as the orders passed by the Consumer Dispute Redressal Forum and Consumer Dispute Redressal Commission. Learned counsel has further submitted that Page 1 of 2 C/LPA/1493/2013 ORDER the controversy involved in this case is similar.

Therefore, the appellant is entitled for interim relief.

RULE returnable on 7.2.2014. Until further orders of the Court, the effect and operation of the judgment and order dated 5.11.2012 passed by the learned Single Judge in Special Civil Application No.16690 of 2011, order dated 3.3.2010 passed by the District Consumer Disputes Redressal Forum, Vadodara in Complaint No.206 of 2004 as well as order dated 24.6.2011 passed by the Consumer Dispute Redressal Commission, Gujarat State in Civil Miscellaneous Application No.113 of 2011 shall remain stayed.

(V.M.SAHAI, J.) (K.J.THAKER, J.) Savariya Page 2 of 2