BSES RAJDHANI POWER LTD Vs. STATE

JUDGEMENT

(1.) LEAVE to appeal granted.

(2.) APPEALS be registered and numbered.

(3.) THIS common order shall dispose of the eleven appeals challenging the impugned order dated 3. 10. 2008 passed by the Court of Shri D. C. Anand, learned Additional judge, Delhi, while exercising the powers of Special Court constituted under the indian Electricity Act, 2003.