Bombay High Court
M/S. S. M. Electrical And Enterprises ... vs Maharashtra State Electricity ... on 30 November, 2022
Author: K. R. Shriram
Bench: K. R. Shriram
Digitally signed
SUMEDH by SUMEDH
NAMDEO
NAMDEO SONAWANE
SONAWANE Date: 2022.12.05
17:50:55 +0530
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 3661 OF 2019
M/s S. M. Electrical & Enterprises
Through Its Proprietors .. Petitioner
v/s.
Maharashtra State Electricity
Distribution Company Ltd. And Ors. .. Respondents
...
Mr. Sumit V. Khaire, for petitioner.
Ms. Anjali R. Shiledar Baxi, for respondent nos.1 to 3.
...
CORAM : K. R. SHRIRAM &
KAMAL KHATA, JJ.
DATED : 30TH NOVEMBER, 2022.
P.C. :
1. The petition is filed challenging the letter issued in a contractual dispute between petitioner and respondent no.1. Since, disputed questions of fact arise, the relief as prayed for in the petition cannot be considered.
2. Petitioner may take such action as advised under the contract. If such an action is filed, the same will be decided on its own merits.
3. Petition disposed.
(KAMAL KHATA, J.) (K.R. SHRIRAM, J.) 1/1 32-WP.3661.19.doc SNS