UNION OF INDIA Vs. MAHARASHTRA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) AT the request of the learned Counsel for the petitioner, the name of the respondent No. 3 is allowed to be deleted in Writ Petition. No. 624/1994.

(3.) AS the issue involved in the writ petition and the Civil Revision Application is the same, and in between the same parties, I proceed to decide both the matters by this common judgment.