Chattisgarh High Court
Smt. Manju Devi vs Chhattisgarh State Electricity ... on 13 October, 2022
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MCC No. 236 of 2020
Smt. Manju Devi & Ors. -Versus- Chhattisgarh State Electricity Distribution Company
Limited
13.10.2022 Mr. Rahul Mishra, Advocate for the Appellants.
Mr. Krishna Tandon, Advocate on behalf of Mr. Varun Sharma,
Advocate for the Respondents.
Heard Learned counsel for the respondents submits that the amount under the decree of Rs.7,27,250/- has been deposited.
The appellants may withdraw the same on furnishing the security.
Heard on MCC, for exemption of the Court fees. In view of the judgment passed by this Court in case of Chhattisgarh State Power Distribution Company Ltd. O & M Division, Mahasamund, Chhattisgarh v. Hemlata Netam reported in I.L.R. 2022 Chhattisgarh 1195, the MCC is directed to be registered as First Appeal.
List after four weeks.
Sd/- Sd/-
(Goutam Bhaduri) (Radhakishan Agrawal)
Judge Judge
Ashok