GUJARAT ELECTRICITY BOARD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition is filed by Gujarat Electricity Board through its Executive Engineer (Oandm) City Sub Division, Kadi. Though Gujarat Electricity Board is no more in existence, the learned advocate appearing for the petitioner has not taken care to carry out the necessary amendment in the cause title of the petition.

(2.) THE grievance of the petitioner is that order dated 17. 1. 1997 passed in Appeal No. 7 of 1996 by respondent No. 1 - Deputy Secretary, Energy and Petrochemicals Department is not in accordance with law and the same is required to be quashed and set aside.

(3.) THE facts pertaining to the filing of the petition are mentioned in paragraph 2 wherein it is stated that: