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[Cites 1, Cited by 1]

Gujarat High Court

Shree Vitthalprabhu Education And ... vs Deputy Engineer (O&M) on 15 June, 2021

Author: Vineet Kothari

Bench: Vineet Kothari, B.N. Karia

      C/LPA/40/2017                                         ORDER DATED: 15/06/2021


SHREE VITTHALPRABHU EDUCATION AND CHARITABLE TRUST Vs. DEPUTY ENGINEER (O&M) & 1 other(s)


           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/LETTERS PATENT APPEAL NO. 40 of 2017
                                   In
                R/SPECIAL CIVIL APPLICATION NO. 43 of 2009

                              With
  CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1 of 2017
            In R/LETTERS PATENT APPEAL NO. 40 of 2017
==========================================================
    SHREE VITTHALPRABHU EDUCATION AND CHARITABLE TRUST
                          Versus
              DEPUTY ENGINEER (O&M) & 1 other(s)
==========================================================
Appearance:
MR. NISHIT P GANDHI(6946) for the Appellant(s) No. 1
MS LILU K BHAYA(1705) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 2
==========================================================
 CORAM:HONOURABLE DR. JUSTICE VINEET KOTHARI
       and
       HONOURABLE MR. JUSTICE B.N. KARIA

                                  Date : 15/06/2021
                                   ORAL ORDER

(PER : HONOURABLE DR. JUSTICE VINEET KOTHARI) Both the parties may take instructions whether the dispute of average charges before the Power Supply Company and the Consumer Educational Institution can be referred to the Mediation Center as a commercial dispute for amicable settlement even at this stage because the Appellate Authority of the Department was in favour of the Consumer whereas, the Learned Single Judge has set aside that order and restored the Assessment Order in favour of the Company.

The Consumer Educational Institution is in appeal before us. We are, prima facie, of the opinion that an amicable settlement in such cases can be arrived at between the parties. However, both the learned Counsels may take instructions from their respective clients Page 1 of 2 Downloaded on : Wed Jun 16 23:02:22 IST 2021 C/LPA/40/2017 ORDER DATED: 15/06/2021 SHREE VITTHALPRABHU EDUCATION AND CHARITABLE TRUST Vs. DEPUTY ENGINEER (O&M) & 1 other(s) and submit before this Court on the next date.

List on 22nd June, 2021.

(DR. VINEET KOTHARI,J) (B.N. KARIA, J) BEENA SHAH Page 2 of 2 Downloaded on : Wed Jun 16 23:02:22 IST 2021