NILKANTH INDUSTRIES Vs. GUJARAT URJA VIKAS NIGAM LTD

JUDGEMENT

(1.) MR . Keyur Vyas, learned counsel tenders apology and states that the complete copy of Annexure C be permitted to be substituted for showing the inspection report dated 25.03.2003.

(2.) THE petitioner has preferred the present petition for challenging the legality and validity of the order passed by the appellate authority (Annexure K) and consequently, the supplementary bill thereof issued by the then electricity board, now electricity company.

(3.) WE have heard Mr.Keyur Vyas, learned counsel appearing for Mr.Jani for the petitioner and Mr.Hasurkar, learned counsel appearing for the respondent electricity company.