DEPUTY ENGINEER Vs. CHANDRAKANT RAMANLAL

JUDGEMENT

(1.) HEARD learned advocate Ms. Lilu K. Bhaya for the petitioner company.

(2.) RULE. AT the request of the learned advocate for the petitioner and with the consent of the learned advocate for respondent No. 1 and learned Assistant Government for the respondents No. 2, the matter is taken up for final hearing.

(3.) WHAT is challenged in this petition is, 'judgement and order No. VN/ SRT/ Appellate/ 4/ 1274/ 2008 dated 28. 03. 2008 passed by the Electrical Inspector, Appellate Authority'.