Gujarat High Court
Rahulraj Mall Co Operative Service ... vs Dakshin Gujarat Vij Co Ltd (Dgvcl) on 16 June, 2021
Author: Ashutosh J. Shastri
Bench: Ashutosh J. Shastri
C/SCA/7312/2021 ORDER DATED: 16/06/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7312 of 2021
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RAHULRAJ MALL CO OPERATIVE SERVICE SOCIETY LIMITED
Versus
DAKSHIN GUJARAT VIJ CO LTD (DGVCL)
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Appearance:
MAYANK K TRIVEDI(7906) for the Petitioner(s) No. 1,2
MR KK TRIVEDI(934) for the Petitioner(s) No. 1,2
for the Respondent(s) No. 1,2,3
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI
Date : 16/06/2021
ORAL ORDER
When the matter is taken up for hearing, learned advocate Mr.K.K. Trivedi has submitted that all arrears have been paid to the Electricity Company and there is an order of reimbursement declaring that shop owners are entitled to get individual electricity supply. He may submit the legal documents, but still however, despite request the authority have not adhere to the order dated 27.09.2018 as well as not reacted to the application, which has been submitted.
In that view of the matter, Notice returnable on 01.07.2021.
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