Madhya Pradesh High Court
Grasim Industries Limited vs Madhya Pradesh Electricity Regulatory ... on 9 September, 2021
Author: Sujoy Paul
Bench: Sujoy Paul
1 MCC-1165-2021 The High Court Of Madhya Pradesh MCC-1165-2021 (GRASIM INDUSTRIES LIMITED Vs MADHYA PRADESH ELECTRICITY REGULATORY COMMISION AND OTHERS) Indore, Dated : 09-09-2021 Heard through Video Conferencing.
Shri Revindranath Chaturvedi, learned counsel for the applicant Heard.
This application seeks restoration of RP no. 133/2021, which was dismissed for not complying with common conditional order.
We are satisfied that sufficient cause is shown for not complying with the said order.
Accordingly, office order rejecting the said R.P. is recalled. RP no. 133/2021 is restored to its original number.
A copy of this order be kept in the record of RP no. 133/2021. Present M.C.C stands disposed of. C.c. as per rules.
(SUJOY PAUL) (ANIL VERMA)
JUDGE JUDGE
amol
Digitally signed by
AMOL N MAHANAG
Date: 2021.09.11
10:36:06 +05'30'