Gujarat High Court
Batliboi vs Dakshin
Author: K.M.Thaker
Bench: K.M.Thaker
SCA/4032/2012 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 4032 of 2012 ========================================================= BATLIBOI LTD - Petitioner(s) Versus DAKSHIN GUJARAT VIJ COMPANY LTD - Respondent(s) ========================================================= Appearance : MR VIMAL M PATEL for Petitioner(s) : 1, MS LILU K BHAYA for Respondent(s) : 1, ========================================================= CORAM : HONOURABLE MR.JUSTICE K.M.THAKER Date : 20/09/2012 ORAL ORDER
Learned advocates for the contesting parties have jointly submitted that the parties are awaiting order passed by the Electricity Consumer Forum.
Therefore, at the joint request by learned advocates for the contesting parties, S.O. to 26.9.2012.
Ad-interim relief, if any, granted earlier, to continue till then.
(K.M.Thaker, J.) kdc