Bombay High Court
Maharashtra State Electricity ... vs M/S. Nilgiri Gardens Chs. Ltd on 24 July, 2019
Author: A.S. Gadkari
Bench: A. S. Gadkari
ssm 1 12-wp9207.18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 9207 OF 2018
Maharashtra State Electricity
Distribution Co. Ltd. .....Petitioner.
Vs.
M/s. Nilgiri Gardens CHS Ltd. .....Respondents.
Mr. Rahul Sinha I/by DSK Legal for the Petitioner.
Mr. G.B. Solanke for the Respondents.
CORAM : A. S. GADKARI, J.
DATE : 24th JULY, 2019. P.C.:-
The learned counsel appearing for the Petitioner fairly submitted that, in view of the decision of the Full Bench in the case of Ultra Tech Cement Limited Vs. Maharashtra State Electricity Distribution Co. Ltd. in Writ Petition No. 4573 of 2016 and other connected matters, dated 12th March, 2019, the challenge to the impugned Order does not survive.
2 In view thereof, Writ Petition is disposed off, as infructuous.
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