Gujarat High Court
Dakshin Gujarat Vij Company Ltd (Dgvcl) vs Ambrish A Kamdar Proprietor Of M/S ... on 6 August, 2019
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/LPA/197/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 197 of 2018
In R/SPECIAL CIVIL APPLICATION NO. 13739 of 2009
With
CIVIL APPLICATION (FOR STAY) NO. 1 of 2018
In R/LETTERS PATENT APPEAL NO. 197 of 2018
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DAKSHIN GUJARAT VIJ COMPANY LTD (DGVCL)
Versus
AMBRISH A KAMDAR PROPRIETOR OF M/S AAKASH MANTHAN
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Appearance:
MS LILU K BHAYA(1705) for the Appellant(s) No. 1
MR KASHYAP R JOSHI(2133) for the Respondent(s) No. 1
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S.
DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 06/08/2019
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) Admit.
Respondents shall continue to pay regular electricity bills as may be drawn by appellant-Electricity Company from time to time.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) NAIR SMITA V. Page 1 of 1 Downloaded on : Wed Aug 07 22:42:17 IST 2019