Gujarat High Court
Agahr Group Co.Op.Cotton Sale Ginning & ... vs Uttar Gujarat Vij Company Ltd. & on 11 April, 2017
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/3331/2004 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 3331 of 2004
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AGAHR GROUP CO.OP.COTTON SALE GINNING & PRESSING
SOC.LTD.....Petitioner(s)
Versus
UTTAR GUJARAT VIJ COMPANY LTD. & 1....Respondent(s)
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Appearance:
M/S WADIAGHANDY & CO, 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. 2
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 11/04/2017
ORAL ORDER
Learned advocate Ms. Bhaya places on record a copy of communication dated 11.12.2002 addressed by the petitioner to the Executive Engineer, Gujarat Electricity Board (now, the company) stating therein that the application which was made by the petitioner for cancelling off-season period was given under misunderstanding and that may be treated as cancelled and off-season period given earlier be allowed to be continued and the petitioner may be treated as Seasonal Consumer.
Learned advocate for the petitioner seeks time to take instruction on such communication.
S.O. to 19th April 2017.
(C.L.SONI, J.) Omkar Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Apr 12 01:22:57 IST 2017