HIMANSHU J NAVDIWALA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) LEAVE to amend as per the Draft Amendment.

(2.) HEARD Ms. Megha Jani, the learned advocate for the petitioner and Ms. L. K. Bhaya, the learned advocate appearing for the respondent electricity Company on Caveat. Perused the documents and after having heard the learned advocates and after having considered the documents produced before the Court as well as the legal position, the Court is of the view that the relief prayed for in the present petition cannot be granted. The petition is accordingly dismissed. Detailed reasons would be given later on.

(3.) BOTH these petitions were heard together on 9. 4. 2009 and they were dismissed on the same day. However, detailed reasons for dismissal of the said petitions could not be given for paucity of time. These reasons are, therefore, recorded hereunder;