PASCHIM GUJARAT VIJ COMPANY LTD./WEST GUJARAT VIDHUT COMPANY LTD & 1 ANR. Vs. DEVJIBHAI VALJIBHAI SONGARA & 1 ANR.

JUDGEMENT

(1.) Admit. Mr.Krunal Shah, for respondent no.1 and Mr. Dattani for respondent no.2 waive notice of admission.

(2.) With the consent of learned advocates appearing for both the sides, appeal is finally heard.

(3.) The present appeal is directed against the order dated 26.12.2013 passed by the learned Single Judge of this Court in SCA No.9792/13, whereby the learned Single Judge has directed the appellant Electricity Company to supply electricity on fulfillment of the other conditions of requisite charges, etc., and it has been further observed that if respondent no.3 therein, who is respondent no.2 herein, applies in future, his application shall also be considered in accordance with law.