Gujarat High Court
Ambrish A Kamdar Proprietor Of M/S ... vs Dakshin Gujarat Vij Company Ltd (Dgvcl) on 14 June, 2017
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/13739/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 13739 of 2009
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AMBRISH A KAMDAR PROPRIETOR OF M/S AAKASH
MANTHAN....Petitioner(s)
Versus
DAKSHIN GUJARAT VIJ COMPANY LTD (DGVCL)....Respondent(s)
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Appearance:
MR KASHYAP R JOSHI, ADVOCATE for the Petitioner(s) No. 1
MS LILU K BHAYA, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 14/06/2017
ORAL ORDER
Affidavit-in-reply dated 14th June, 2017 was tendered on behalf of the respondent company. The same is taken on record.
Heard learned advocate Mr.Kashyap R. Joshi for the petitioner and learned advocate Ms.Lilu Bhaya for the respondent-electricity company.
Reserved for judgment.
(N.V.ANJARIA, J.) Anup Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Jun 15 00:12:27 IST 2017