Gujarat High Court
Dakshin Gujarat Vij Co Ltd vs Sitponwala Imtiyaz Ibrahim on 25 April, 2013
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
DAKSHIN GUJARAT VIJ CO LTD....Appellant(s)V/SSITPONWALA IMTIYAZ IBRAHIM C/LPA/143/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL NO. 143 of 2013 In SPECIAL CIVIL APPLICATION NO. 15251 of 2010 With CIVIL APPLICATION NO. 3354 of 2013 In LETTERS PATENT APPEAL NO. 143 of 2013 ================================================================ DAKSHIN GUJARAT VIJ CO LTD....Appellant(s) Versus SITPONWALA IMTIYAZ IBRAHIM & 1....Respondent(s) ================================================================ Appearance: MS LILU K BHAYA, ADVOCATE for the Appellant(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 25/04/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Order in Letters Patent Appeal Admit.
Order in Civil Application RULE returnable on 21.06.2013.
In view of the Division Bench decision in Manoramaben Kansara Wd/o.Balkrishna Kansara Vs. Madhya Gujarat Vij Company Limited & Ors. reported in 2011(2) GLH 563, the Consumer Redressal Commission has no jurisdiction to entertain the complaint made by the respondents as per the law laid down by the Division Bench in paragraph 41(c) of the aforesaid decision. Therefore, the applicant appellant is entitled for interim order.
Till the next date of listing, the effect and operation of judgment and order of learned Single Judge dated 05.11.2012 passed in Special Civil Application No.15251 of 2010 as well as order passed by Consumer Redressal Commission, State of Gujarat at Ahmedabad in C.M.A. No.456 of 2010 dated 21.07.2010, shall remain stayed. List on 21.06.2013.
(V.M.SAHAI, J.) (S.G.SHAH, J.) Girish Page 2 of 2