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Bombay High Court

M/S. Jsw Steel Limited vs Electricity Inspector And Ors on 20 October, 2022

Author: Gauri Godse

Bench: G.S. Patel, Gauri Godse

                                                                        4-ASWP-12477-2015+.DOC




                      Ashwini



                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION
                                   WRIT PETITION NO. 12477 OF 2015


                      JSW Steel Limited                                          ...Petitioner
                            Versus
                      Electricity Inspector & Ors                             ...Respondents

                                                       WITH
                                   WRIT PETITION NO. 13941 OF 2016

                      JSW Steel Limited                                           ...Petitioner
                           Versus
                      Managing Director MSEDCL & Ors                           ...Respondents


                      Ms Deepa Chavan, with Rishika Harish, Vikash Kumar Jha, Vineet
                           Unnikrishnan & Vaidehi Chande, i/b Cyril Amarchand
                           Mangaldas, for the Petitioner in both Writ Petitions.
                      Mr AA Kumbhakoni, AG, with Sneha Bhange & PG Sawant, AGP,
                           for Respondent No. 1-State.
                      Mr Kiran Gandhi, i/b Little & Co, for Respondents Nos. 1&2 in
                           WP/13941/2016.
ASHWINI               Ms Shruti Vyas, 'B' Panel Counsel, for the State in WP/13941/2016.
HULGOJI
GAJAKOSH
Digitally signed by
ASHWINI HULGOJI
GAJAKOSH
Date: 2022.10.21
10:07:41 +0530                             CORAM           G.S. Patel &
                                                           Gauri Godse, JJ.
                                           DATED:          20th October 2022
                      PC:-




                                                       Page 1 of 2

                                                    20th October 2022
                                                 4-ASWP-12477-2015+.DOC




1. List the Writ Petitions initially for directions high on board on 14th November 2022. This is necessary because the learned Advocate General appears for the Respondents. The matter is to be finally disposed of and therefore a schedule will need to be fixed.

2. Previous orders to continue until further orders unless expressly vacated.

(Gauri Godse, J) (G. S. Patel, J) Page 2 of 2 20th October 2022