Appellate Tribunal For Electricity
Shri Rama Shankar Awasthi vs Uttar Pradesh Electricity Regulatory ... on 21 October, 2011
Before the Appellate Tribunal for Electricity
(Appellate Jurisdiction)
Court -II
Contempt Petition No.1 of 2012
In Appeal No. 121 of 2010
Dated: 30th August, 2012
Present : Hon'ble Mr. Rakesh Nath, Technical Member
Hon'ble Mr. Justice P.S. Datta, Judicial Member
In the matter of:
Shri Rama Shankar Awasthi & Ors. .... Petitioner (s)
Versus
Shri Rajesh Awasthi Chairman UPERC & Ors. .... Respondent(s)
Counsel for the Petitioner(s) : Mr. Bidhan Chandra Rai
Mr. Gaurav Agarwal
Counsel for the Respondent (s) : None
ORDER
The learned counsel for the petitioner in C.P. No.1/12 in Appeal No.121/2010 wants to withdraw the petition with liberty to file a fresh appropriate petition. Heard him. Accordingly, the C.P.No.1/12 in Appeal No.121/2010 stands withdrawn with liberty to the petitioner to file any fresh appropriate petition according to law.
(P.S. Datta) (Rakesh Nath) Judicial Member Technical Member pr